Allahabad High Court
Rajkumar Chaubey vs State Of Up And 2 Others on 1 April, 2024
Author: Ashutosh Srivastava
Bench: Ashutosh Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:55760 Court No. - 5 Case :- WRIT - C No. - 8257 of 2024 Petitioner :- Rajkumar Chaubey Respondent :- State Of Up And 2 Others Counsel for Petitioner :- Rakesh Chandra Pathak,Yogesh Kumar Mishra Counsel for Respondent :- C.S.C. Hon'ble Ashutosh Srivastava,J.
Heard learned counsel for the parties.
Present writ petition has been filed seeking a direction to the respondent no. 2/Assistant Record Officer, Obra, Sonebhadra to decide the application dated 12.10.2022 filed under Section 49(6) of Uttar Pradesh Revenue Code Act, 2006 regarding Gata No. 97 rakba 02 Bishwa, Gata no.-98 rakba 08 Bishwa 10 Dhoor, Gata No. 99 rakba 15 Bishwa, Gata No.-100 rakba 10 Bishwa, Gata No. -116 rakba 01 Bigha 01 Bishwa 10 Dhoor, Gata No. 118 rakba 09 Bishwa 10 Dhoor, Gata No.119 rakba 05 Bishwa, Gata no. 120 rakba 07 Bishwa 10 Dhoor, Total rakba 03 Bigha 19 Bishwa situated Village-Devatan, Pargana-Agori, Tehsil- Obra, District- Sonbhadra pending before respondent no. 2 expeditiously, within the time frame fixed by this Court.
I have heard learned counsel for the petitioner and perused the record.
Considering the totality of the circumstances, this Court is of the opinion that the petition can be disposed of by directing expeditious disposal of the application dated 12.10.2022, which is stated to be pending.
Accordingly, the present petition is disposed of by requiring the respondent no. 2/Assistant Record Officer, Obra, Sonebhadra, seized with the application dated 12.10.2022 filed under Section 49(6) of Uttar Pradesh Revenue Code Act, 2006, to proceed and pass appropriate orders on the said application, expeditiously, preferably within ninety days from the date fixed upon service of certified copy of the order of this Court, strictly, in accordance with law.
Order Date :- 1.4.2024 Anjali