Allahabad High Court
Adesh Kumar vs The Tehsildar, Tehsil-Aonla And 2 ... on 6 July, 2022
Author: Dinesh Pathak
Bench: Dinesh Pathak
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 32 Case :- WRIT - C No. - 7850 of 2022 Petitioner :- Adesh Kumar Respondent :- The Tehsildar, Tehsil-Aonla And 2 Others Counsel for Petitioner :- Rajesh Kumar Counsel for Respondent :- C.S.C. Hon'ble Dinesh Pathak,J.
Heard learned counsel for the parties and perused the record.
Present petition has been filed beseeching early disposal of Case No. 04390 of 2019 (Adesh Kumar vs. Banwari Lal @ Chunni) under Section 34/35 the U.P. Revenue Code, 2006 pending before the Tehsildar, Tehsil Aonla, District Bareilly (Respondent no. 1).
Record reveals that a mutation case under Section 34/35 of the U.P. Revenue Code, 2006 is pending protracted, despite the fact that statutory period for deciding the same, as enunciated under Rule 34(7) of the U.P. Revenue Code Rules, 2016, has already been expired.
Learned Standing Counsel has no objection if a direction is issued to decide the aforesaid case, 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. 1 to decide the aforesaid case, 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 three months from the date of production of certified copy of this order.
With the aforesaid direction, this petition is finally disposed of.
Order Date :- 6.7.2022 VR