Allahabad High Court
Subhash And Another vs State Of U.P. And 12 Others on 10 July, 2025
Author: Rohit Ranjan Agarwal
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:109692 Court No. - 34 Case :- WRIT - C No. - 21138 of 2025 Petitioner :- Subhash And Another Respondent :- State Of U.P. And 12 Others Counsel for Petitioner :- Aashirwad Mishra,Sanjay Kumar Mishra Counsel for Respondent :- C.S.C.,Sudhir Bharti Hon'ble Rohit Ranjan Agarwal,J.
1. This writ petition has been filed with the following prayer:-
"Issue a writ, order or direction in the nature of mandamus directing the respondent no.2/ Additional District Magistrate (Finance & Revenue), Kushinagar to decide the Restoration Application filed by the petitioners in Case No.00460/2018, Computerized Case No. D201805440000460 (Subhash and others Vs. Gamha and others) under section 28 of U.P. Land Revenue Act, 1901."
2. It is contended by learned counsel for the petitioner that Restoration Application filed by the petitioners in Case No.00460/2018, Computerized Case No. D201805440000460 (Subhash and others Vs. Gamha and others) under section 28 of U.P. Land Revenue Act, 1901 is pending consideration before respondent no. 2. The sole prayer made in the writ petition is for expeditious disposal of the same.
3. As no useful purpose would be served in keeping the matter pending, the writ petition is being disposed of, at the admission stage, without calling for counter affidavit or issuing notice to private respondents, with a direction upon respondent No.2 to decide Restoration Application filed by the petitioners in Case No.00460/2018, Computerized Case No. D201805440000460 (Subhash and others Vs. Gamha and others) under section 28 of U.P. Land Revenue Act, 1901, in accordance with law, after hearing all affected parties, preferably within a period of two months from the date of production of certified copy of this order.
4. With the aforesaid directions, writ petition stands disposed of.
5. It is made clear that this Court has not adjudicated the matter on merits.
Order Date :- 10.7.2025 Kushal