Allahabad High Court
Shiv Bahadur Singh @ Dr. S.B. Singh And 3 ... vs State Of U.P. And 5 Others on 4 February, 2021
Author: Vivek Kumar Birla
Bench: Vivek Kumar Birla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- WRIT - C No. - 2002 of 2021 Petitioner :- Shiv Bahadur Singh @ Dr. S.B. Singh And 3 Others Respondent :- State Of U.P. And 5 Others Counsel for Petitioner :- Om Shankar Mishra Counsel for Respondent :- C.S.C.,Sunil Kumar Singh Hon'ble Vivek Kumar Birla,J.
Heard learned counsel for the petitioner and learned Standing Counsel appearing for the State respondents and Sri Sunil Kumar Singh, learned counsel appearing for the respondent no.6, Gram Panchayat.
Present petition has been filed with following prayers:-
"Issue a writ order or direction in the nature of mandamus commanding the respondent no.2 to the learned Sub- Divisional Magistrate Meja, Allahabad to decide the no. 02684 of 2017, computer case no. T201802030802684 of 2018 (Shiv Bahadur Singh @ Dr. S.B. Singh and others versus Tej Bahadur Singh and others) dated 13.11.2017, which is pending for division holdings, expeditiously without granting any unnecessary adjournment preferable within the time fixed by this Hon'ble Court. "
In the facts and circumstances of the case, the present petition is finally disposed of with the direction to the respondent no.2, Sub- Divisional Magistrate, Meja, Allahabad to expedite the hearing of the aforesaid case and decide the same on its own merit, in accordance with law, expeditiously preferably within a period of nine months from the date of production of self- attested copy of this order, which may be verified from the official website of this Court, provided there is no legal impediment and no unnecessary adjournments shall be granted to the parties and provided the functioning of the authority concerned shall not be affected due to any reason related to Covid-19 Pandemic as well as the lawyers are not abstaining from the judicial work.
With the aforesaid observations/ directions, the present petition is finally disposed of.
Order Date :- 4.2.2021 Aditya