Allahabad High Court
Suresh Rao And Another vs Deputy Director Of Consolidation And 10 ... on 13 February, 2020
Author: Saumitra Dayal Singh
Bench: Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 68 Case :- WRIT - B No. - 404 of 2020 Petitioner :- Suresh Rao And Another Respondent :- Deputy Director Of Consolidation And 10 Others Counsel for Petitioner :- Rajeev Kumar Singh,Satya Kumar Singh Counsel for Respondent :- C.S.C. Hon'ble Saumitra Dayal Singh,J.
1. Heard Sri Rajeev Kumar Singh, learned counsel for the petitioners and Sri Aditya Keshari, learned Standing Counsel for the State.
2. Grievance of the petitioners appear to be that appeal no.20/32 (Suresh Rao & Others Vs. Madan Pal & Others) arising from the proceeding under Rule 109 of U.P. Consolidation of Holdings Rules, 1954, filed at the instance of the petitioners, before respondent no.2-Settlement Officer of Consolidation, Kasya, District-Kushinagar, has remained pending since 2018.
3. Without entering into the merits of the case, the present writ petition is disposed of with a direction to the respondent no.2-Settlement Officer of Consolidation, Kasya, District-Kushinagar, to decide the aforesaid appeal, as expeditiously as possible, strictly in accordance with law, preferably within a period of six months from the date of production of a certified copy of this order.
Order Date :- 13.2.2020 Shubham