Allahabad High Court
Pankaj Gautam And Another vs State Of U P And 3 Others on 7 February, 2023
Author: Vipin Chandra Dixit
Bench: Vipin Chandra Dixit
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 51 Case :- WRIT - C No. - 2794 of 2023 Petitioner :- Pankaj Gautam And Another Respondent :- State Of U P And 3 Others Counsel for Petitioner :- Santosh Kumar Mishra,Anuruddh Chaturvedi Counsel for Respondent :- C.S.C.,Anadi Krishna Narayana Hon'ble Vipin Chandra Dixit,J.
Heard Sri Anuruddh Chaturvedi, learned counsel for the petitioners, learned Standing Counsel for the State respondents, Sri Aniket Gupta, Advocate holding brief of Sri Avinash Jaiswal, learned counsel for the respondent no.4 and perused the record.
This writ petition has been filed by the petitioners for expeditious disposal of Appeal No.3784 of 2022 (Pankaj Gautam Vs. Vikas Mishra and others) filed under Section 207 of U.P. Revenue Code, 2006 pending before the Sub Divisional Officer (Judicial), Karvi, Chitrakoot.
It is submitted by the learned counsel for the petitioners that the petitioners are recorded tenure holders of plot no.1185M. situated at Village Rauli Kalyanpur, District Chitrakoot. The petitioners had taken loan from the respondent bank and due to some financial crisis, they are unable to repay the loan amount and as such the mortgaged property was auctioned. The respondent no.3, who is the auction purchaser had filed the mutation case under Section 34 of U.P. Revenue Code, 2006 and Tehsildar, Karvi, District Chitrakoot vide order dated 20.7.2022 had allowed the mutation case in favour of the respondent no.3 on the basis of sale deed dated 25.4.2022. Being aggrieved with the order dated 20.7.2022 the petitioners preferred revenue appeal under Section 207 of U.P. Revenue Code, 2006 on 3.8.2022. It is further submitted that notices were issued to the private respondent and in spite of knowledge he is avoiding to receive the summons only to delay the disposal of appeal.
Considering the submissions of learned counsel for the petitioners and learned Standing Counsel, the Sub Divisional Officer (Judicial), Karvi, Chitrakoot is directed to ensure the presence of respondent no.3 Vikas Mishra and to decide the Appeal No.3784 of 2022 (Pankaj Gautam Vs. Vikas Mishra and others) filed under Section 207 of U.P. Revenue Code, 2006, expeditiously in accordance with law after affording reasonable opportunities of hearing to the parties concerned, preferably within a period of six months from the date of production of certified copy of this order, without granting undue adjournments to either of the parties, unless there is any legal impediment.
With the aforesaid directions, the petition is disposed of.
Order Date :- 7.2.2023 Kpy