Allahabad High Court
Nabil Khan vs State Of U.P. And 29 Others on 21 December, 2022
Author: Dinesh Pathak
Bench: Dinesh Pathak
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 2 Case :- WRIT - C No. - 39213 of 2022 Petitioner :- Nabil Khan Respondent :- State Of U.P. And 29 Others Counsel for Petitioner :- Vipul Kumar Dubey,Manoj Kumar Dubey Counsel for Respondent :- C.S.C.,Rameshwar Prasad Shukla Hon'ble Dinesh Pathak,J.
Heard learned counsel for the petitioner, learned Standing Counsel for the State-respondents and perused the record.
Instant writ petition has been filed by the petitioner-appellant for expeditious disposal of stay application dated 29.6.2022 filed in Appeal No. 33/M (Computerized Case No. C202215000000766) (Nabil Khan Vs. Mu. Aasif Khan and others), under section 331 of UPZA & LR Act pending in the court of Commissioner, Azamgarh Mandal, District - Azamgarh (Respondent no. 2).
It is submitted that assailing the order dated 25.3.2022 passed in suit under Section 176 of UPZA & LR Act, appeal has been preferred on 29.6.2022 alongwith stay application. However, stay application is still pending for consideration.
Learned Standing Counsel has no objection, if a direction is issued to to the authority concerned to decide the aforesaid stay application filed by the petitioner-appellant in appeal which is pending consideration, expeditiously.
In this conspectus as above, no useful purpose would be served to keep this matter pending. Therefore, this Court deems it appropriate to finally dispose of the present writ petition, without making any observation on the merits of the case, as mentioned in the writ petition, with a direction to respondent no. 2 to decide the aforesaid stay application, strictly in accordance with law by means of a reasoned and speaking order, after affording opportunity of hearing to the parties concerned and without granting any unnecessary adjournments to either of the parties expeditiously, preferably, within a period of two months from the date of production of certified copy of this order provided there is no legal impediment.
With the aforesaid direction, this petition is finally disposed of.
Order Date :- 21.12.2022/S.K.S.