Allahabad High Court
Raj Kumar vs State Of U.P. Through Collector Hathras ... on 29 September, 2020
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 64 Case :- WRIT - C No. - 14665 of 2020 Petitioner :- Raj Kumar Respondent :- State Of U.P. Through Collector Hathras And Another Counsel for Petitioner :- Vatsala Counsel for Respondent :- C.S.C. Hon'ble Salil Kumar Rai,J.
Heard the counsel for the petitioner.
The present writ petition has been filed by the petitioner praying for a writ of mandamus directing the Sub Divisional Magistrate/Presiding Officer, Tehsil-Sikandra Rau, District-Hathras, i.e., respondent no.2 to decide the Suit No.76 of 2003-2004.
The Sub Divisional Magistrate/Presiding Officer, Tehsil-Sikandra Rau, District-Hathras, i.e., respondent no.2 is directed to decide the aforesaid case expeditiously, preferably, within a period of two years from the date a copy of this order is produced before him, in case, there is no legal impediment in deciding the aforesaid case.
It is clarified that this Court has not expressed any opinion on the merits of the claim of the petitioner.
With the aforesaid direction, the writ petition is disposed of.
Order Date :- 29.9.2020 Shivangi