Allahabad High Court
Jayram Singh vs State Of U.P. And 3 Others on 10 April, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:52824 Court No. - 50 Case :- WRIT - B No. - 1342 of 2025 Petitioner :- Jayram Singh Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Mayank Shekhar Singh,Yadvendra Pratap Singh Counsel for Respondent :- C.S.C. Hon'ble Chandra Kumar Rai,J.
1. Heard Sri Mayank Shekhar Singh, learned counsel for the petitioner and Sri Tarun Gaur, learned standing counsel for the state-respondents.
2. The instant writ petition has been filed for the following relief:-
"Issue a writ, order or direction in the nature of writ of mandamus, directing/commanding the respondent no.3 (Consolidation Officer, Gyanpur, District Bhadohi) to expedite the Restoration Case No.145/2021 filed by the petitioner in Case No.33/63 of 2007 (Jai Bahadur vs. State), under Section 9-A(2) of the U.P. C.H. Act."
3. Counsel for the petitioner submitted that restoration application dated 3.9.2021 filed by the petitioner to recall the order dated 2.9.2021 as well as the orders dated 29.8.1989, 29.12.2011 and 3.10.2013 are still pending for consideration before respondent no.3/Consolidation Officer, Gyanpur, Bhadohi. He further submitted that appropriate direction be issued for the expeditious disposal of the pending restoration applications.
4. I have considered the arguments advanced by learned counsel for the petitioner and perused the records.
5. Considering the entire facts and circumstances, no case for expeditious disposal is made out.
6. The writ petition is accordingly dismissed.
Order Date :- 10.4.2025 C.Prakash