Allahabad High Court
Ajay vs Consolidation Officer And 10 Others on 30 May, 2022
Author: Y. K. Srivastava
Bench: Yogendra Kumar Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 19 Case :- WRIT - B No. - 285 of 2022 Petitioner :- Ajay Respondent :- Consolidation Officer And 10 Others Counsel for Petitioner :- Hemant Kumar Dubey Counsel for Respondent :- C.S.C. Hon'ble Dr. Yogendra Kumar Srivastava,J.
Heard Sri Hemant Kumar Dubey, learned counsel for the petitioner and Sri Ravesh Kumar Singh, learned Standing Counsel appearing for the State-respondents.
The present writ petition has been filed seeking a direction to the respondent no.1 to decide the Consolidation Case No. 865 (Ajay vs. Sanjay and others), under Section 9A(2) ofthe U.P. Consolidation of Holdings Act, 1953, within a stipulated period.
Counsel for the petitioner has referred to the order sheet of the case which has been placed on record by means of the supplementary affidavit to contend that although various dates are being fixed for hearing but for some reason or the other the matter is being adjourned and the delay in disposal of the said case is causing undue hardship to the petitioner. Accordingly, a prayer is made to expedite the proceedings.
Learned Standing Counsel appearing for the State-respondent has no objection to the prayer so made.
Having regard to the aforementioned facts and circumstances, the present petition is disposed of with an observation that in case the petitioner appears before the respondent no.1 and does not seek any unnecessary adjournment, it is expected that the respondent no.1 would make an endeavour to decide the aforesaid case in accordance with law expeditiously, preferably within a period of six months from the date of presentation of a certified copy of this order, provided there is no other legal impediment.
Order Date :- 30.5.2022 Imroz (Dr. Y. K. Srivastava, J.)