Allahabad High Court
Ramdas vs State Of U.P. And 2 Others on 15 December, 2020
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 80 Case :- WRIT - C No. - 21629 of 2020 Petitioner :- Ramdas Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Dwijendra Prasad Counsel for Respondent :- C.S.C. Hon'ble Saral Srivastava,J.
Heard learned counsel for the petitioner and learned Standing Counsel for respondents.
The petitioner has instituted a suit under Section 144 of the U.P. Revenue Code, 2006 in the Court of Assistant Collector Ist Class/Revenue Officer, District Mainpuri, which is numbered as Case No.04425/2018, Computerized Case No.D-201801490004425 (Ramdas Vs. State).
The petitioner wants that the aforesaid case be decided expeditiously.
Learned Standing Counsel submits that no useful purpose would be served in keeping the writ petition pending and appropriate direction may be issued to respondent no.2 to decide the case of the petitioner.
Considering the facts and circumstances of the case and without going into the merits of the case and with the consent of the parties, the writ petition is disposed of directing respondent no.2- Assistant Collector Ist Class/Revenue Officer, District Mainpuri to decide the Case No.04425/2018, Computerized Case No.D-201801490004425 (Ramdas Vs. State) of the petitioner within a period of one year from the date of production of copy of this order.
The writ petition is disposed of subject to the observations made above.
In view of the fact that due to the pandemic of COVID-19, the certified copy is not being issued by the High Court, therefore, the order downloaded from the website duly certified by learned counsel for the petitioner may be treated as true copy of the order and the Authority may not refuse to comply the order on the ground of non filing of certified copy of the order.
Order Date :- 15.12.2020 Anil K. Sharma