Allahabad High Court
Smt. Fulanga Devi @ Sami Devi vs Addl. Commissioner Devi Patan Mandal ... on 2 December, 2019
Author: Rajnish Kumar
Bench: Rajnish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 24 Case :- MISC. SINGLE No. - 33154 of 2019 Petitioner :- Smt. Fulanga Devi @ Sami Devi Respondent :- Addl. Commissioner Devi Patan Mandal Gonda And Anr. Counsel for Petitioner :- Rajeev Kumar Mishra Rudra Counsel for Respondent :- C.S.C. Hon'ble Rajnish Kumar,J.
Heard Sri Rajeev Kumar Mishra Rudra, learned counsel for the petitioner and learned Standing Counsel appearing on behalf of the opposite party no.1.
In view of the order proposed to be passed, issuance of notice to the opposite party no. 2 is dispensed with.
Submission of learned counsel for the petitioner is that the petitioner has filed a revision bearing No.2012080000440 under section 219 of the Land Revenue Act,2006 in the year 2012 but the same has not been decided till date while the written arguments have also been filed by the parties. Therefore he prayed that a direction be issued to the opposite party to consider and decide the revision of the petitioner within some stipulated period.
Learned Standing Counsel has no objection to the request made by learned counsel for the petitioner.
In view of above, the writ petition is disposed of with direction to the opposite party no.1 to consider and dispose of the revision of the petitioner bearing No.2012080000440 expeditiously, say within a period of six weeks from the date of production of certified copy of this order in accordance with law after affording opportunity to all concerned/affected parties, if any including opposite party no.2-Smt. Ram Dulari.
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.............................................(Rajnish Kumar,J.) Order Date :- 2.12.2019 Akanksha