Allahabad High Court
Vishnu Vardhan @ Pradhan vs State Of U.P. And 2 Others on 9 July, 2019
Bench: Bala Krishna Narayana, Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- WRIT - C No. - 11671 of 2019 Petitioner :- Vishnu Vardhan @ Pradhan Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Bindu Kumari Counsel for Respondent :- C.S.C. Hon'ble Bala Krishna Narayana,J.
Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioner and learned Standing Counsel for respondent nos. 1 and 2.
The only prayer made by the petitioner in this writ petition is that a writ, order or direction in the nature of mandamus commanding the respondent no.2 to decide the R.A. Case No.183 of 2017 (Vishnu Vardhan @ Pradhan Vs. State of U.P.) pending in the court of Respondent no2 within the period so stipulated by this Hon'ble Court.
Learned Standing Counsel has no objection to the aforesaid prayer made by counsel for the petitioner.
In view of above, without expressing any opinion on the merits of the case, we dispose of the writ petition with the direction to respondent no.2 to decide the R.A. No.183 of 2017 within six weeks from the date of production of certified copy of this order before him.
Order Date :- 9.7.2019 Shalini