Allahabad High Court
Nanhey vs Deputy Director Of Consolidation And 11 ... on 2 December, 2020
Author: Saumitra Dayal Singh
Bench: Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 65 Case :- WRIT - B No. - 1406 of 2020 Petitioner :- Nanhey Respondent :- Deputy Director Of Consolidation And 11 Others Counsel for Petitioner :- Monu Upadhyay Counsel for Respondent :- C.S.C. Hon'ble Saumitra Dayal Singh,J.
1. Solitary grievance of the petitioner appears to be that his claim to title made under Section-9A(2) of UP Act No.5 of 1954 has remained pending since 2011. A copy of the objection filed by the petitioner on which the aforesaid case has been registered have been annexed as annexure no.1 to the writ petition. Strangely, neither that copy nor the copy of the order sheet reveals the case number, though certified copy of both documents have been annexed with the writ petition.
2. In view of such circumstances, in the event of any proceeding described in Annexure No.1 to the writ petition is still pending, the respondent no.2-Consolidation Officer, Kansya, District Kushi Nagar, subject to petitioner filing a copy of this order within a period of ten days before him, the same shall be decided, as expeditiously as possible, preferably within a period of four months therefrom.
3. Accordingly, the present writ petition is disposed of.
Order Date :- 2.12.2020 S.Chaurasia