Allahabad High Court
Jagdamba And 5 Others vs Deputy Director Of Consolidation And 7 ... on 19 October, 2020
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 64 Case :- WRIT - B No. - 1204 of 2020 Petitioner :- Jagdamba And 5 Others Respondent :- Deputy Director Of Consolidation And 7 Others Counsel for Petitioner :- Amit Kumar Pandey Counsel for Respondent :- C.S.C.,Sunil Kumar Singh Hon'ble Salil Kumar Rai,J.
Supplementary affidavit filed by the petitioners is taken on record.
Heard the counsel for the petitioners.
The present writ petition has been filed by the petitioners praying for a writ of mandamus directing the Deputy Director of Consolidation, Jaunpur, i.e., respondent no. 1 to decide Revision No. 2943 of 2010-2011 (New No. 1197 of 2019-20) pending in the court of Deputy Director of Consolidation, Jaunpur.
The Deputy Director of Consolidation, Jaunpur, i.e., respondent no. 1 is directed to decide the aforesaid revision, if still pending, within a period of six months from the date a copy of this order is produced before him, in case, there is no legal impediment in deciding the aforesaid revision.
It is clarified that this Court has not expressed any opinion on the merits of the claim of the petitioners.
With the aforesaid direction, the writ petition is disposed of.
Order Date :- 19.10.2020 Satyam