Allahabad High Court
Manish Kumar Singh vs State Of U P And 8 Others on 23 May, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 18 Case :- WRIT - C No. - 14677 of 2022 Petitioner :- Manish Kumar Singh Respondent :- State Of U P And 8 Others Counsel for Petitioner :- Shambhavi Nandan Counsel for Respondent :- C.S.C.,Pradeep Singh Hon'ble Prakash Padia,J.
The petitioner has preferred present petition inter-alia with the following prayer:
" (i) Issue a writ, order or direction in the nature of mandamus directing the Revenue Authorities (Sub Divisional Officer, Sadar, Mirzapur) to demarcate boundary marks as per letter and spirit of as per provision of section 23 of U.P. Revenue Code, 2006 read with Rule 18 of U.P. Revenue Code Rules 2016.
(ii) Issue a writ, order or direction in the nature of mandamus directing the Sub-Divisional Officer, Sadar, Mirzapur to consider the application of petitioner and take decision in the matter within stipulated time."
It is argued by the learned counsel for the petitioner that pursuant to the order dated 21.09.2021 passed in Writ C No. 23593 of 2021 (Manish Kumar Singh vs State of U.P. and 7 others), an application has been filed by the petitioner before respondent No. 4, namely, Sub Divisional Officer, Sadar, Mirzapur on 26.09.2021, copy of which has been appended as annexure 10 to the writ petition, but till date no decision has been taken in the matter.
On the other hand, it is submitted by the learned Standing Counsel that respondent No. 4 will pass appropriate order on the aforesaid matter expeditioulsly.
Heard learned counsel for the parties and perused the record.
With the consent of learned counsel for the parties, the present writ petition is disposed of with a direction to the respondent no. 4 to consider and decide the aforesaid matter, strictly in accordance with law, expeditiously and preferably within a period of two months from the date of receipt of certified copy of this order, but certainly after giving opportunity to all the parties concerned and without granting unnecessary adjournments to either of the parties, if there is no legal impediment.
Order Date :- 23.5.2022 Sazia