Allahabad High Court
Sandhya Devi vs State Of U.P. And 18 Others on 8 November, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:215726 Court No. - 51 Case :- WRIT - C No. - 38810 of 2023 Petitioner :- Sandhya Devi Respondent :- State Of U.P. And 18 Others Counsel for Petitioner :- Om Prakash Pandey Counsel for Respondent :- C.S.C. Hon'ble Chandra Kumar Rai,J.
1. Heard Sri Om Prakash Pandey, learned counsel for the petitioner and the learned standing counsel for the state-respondents.
2. The instant writ petition has been filed, seeking a writ of mandamus, commanding respondent no.2/S.D.M., Tehsil Kasia, District Kushi Nagar to decide the Partition Suit Case No.6818/2023 (Computerized Case No.T20235440406818/2023) (Smt. Sandhya Devi vs. Satish Mani and Others), within the stipulated time.
3. Counsel for the petitioner states that the aforesaid partition suit is pending before respondent no.2 since 2021. Copy of the order sheet has been annexed as Annexure No.3 to the writ petition, in order to demonstrate that the case is not proceeding expeditiously.
4. In view of the facts and circumstances of the case, without expressing any opinion on the merits of the case, this petition is disposed of with the direction to respondent no.2 to decide the aforesaid proceedings to its logical conclusion, as expeditiously as possible, preferably within a period of 4 months, from the date of production of a certified copy of this order before the authority concerned, after affording proper opportunity of hearing to the parties concerned, in accordance with law.
Order Date :- 8.11.2023 C.Prakash