Allahabad High Court
Balram vs State Of U.P. And 2 Others on 15 November, 2019
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - C No. - 35645 of 2019 Petitioner :- Balram Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Awadhesh Kumar Mishra Counsel for Respondent :- C.S.C. Hon'ble Prakash Padia,J.
Heard learned counsel for the parties.
The petitioner is before this Court for a direction to respondent no. 3/Sub Divisional Magistrate Tehsil Sadar, District Gautam Buddh Nagar to decide the Case No. T-201711270105378 of 2015 (Balram Vs. State of U.P. and others) under section 33/39 of U.P. Land Revenue Act (Vide Annexure No.3 to this writ petition), expeditiously within an stipulated period.
Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the petition stands disposed of finally with a direction to the respondent no. 3/Sub Divisional Magistrate Tehsil Sadar, District Gautam Buddh Nagar to consider and decide the aforesaid case in accordance with law expeditiously and preferably within a period of six months from the date of production of certified copy of this order but certainly after giving opportunity of hearing to the parties concerned without granting unnecessary adjournment to either of the parties, except upon payment of cost.
Order Date :- 15.11.2019 Swati