Allahabad High Court
Smt.Kamla Devi vs Collector Amroha And 3 Others on 3 August, 2021
Author: Saurabh Shyam Shamshery
Bench: Saurabh Shyam Shamshery
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 19 Case :- WRIT - C No. - 17964 of 2021 Petitioner :- Smt.Kamla Devi Respondent :- Collector Amroha And 3 Others Counsel for Petitioner :- Sumod Kumar Srivastava Counsel for Respondent :- C.S.C. Hon'ble Saurabh Shyam Shamshery,J.
Petitioner is seeking following relief :-
"i) issue a writ, order or direction in the nature of mandamus commanding the respondent no.1 to forthwith passed the appropriate order in case no.D.20211338000582 (Smt. Kamala and other's vs. land management committee and other's) under section 30 of U.P. Revenue code 2006 or within stipulated period fix by this Hon'ble Court."
Learned counsel for the petitioner submitted that application in regard to above-mentioned case, is still pending, however, the same has not been decided till date. He has confined his prayer to the extent that the same may be considered and decided within stipulated time period.
Heard learned counsel for the parties and perused the record.
Considering the facts and circumstances of the case and without going into the merits of case, the writ petition is disposed of with a direction to respondent no.1 - Collector, Amroha to consider and decide the aforesaid application, expeditiously, preferably within a period of six months from the date of receipt of this order, in accordance with law.
Order Date :- 3.8.2021 Rishabh [Saurabh Shyam Shamshery, J.]