Allahabad High Court
Chandra Pratap And Another vs Deputy Director Of Consolidation ... on 16 December, 2019
Author: Rajan Roy
Bench: Rajan Roy
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 7 Case :- CONSOLIDATION No. - 34958 of 2019 Petitioner :- Chandra Pratap And Another Respondent :- Deputy Director Of Consolidation Faizabad And Ors. Counsel for Petitioner :- Amit Tewari,Shashank Dwivedi Counsel for Respondent :- C.S.C.,Azad Khan Hon'ble Rajan Roy,J.
Heard learned counsel for the petitioner and learned Addl. Chief Standing Counsel for the State.
Considering the order proposed to be passed issuance of notice to private opposite parties is dispensed with.
The petitioner herein seeks expeditious disposal of Revision no. 1215 of 2018, Chandra Pratap & another Vs. State of U.P. & others, under section 48 of the U.P. Consolidation of Holdings Act, 1953 which is said to be pending since 2018.
Let the Court concerned consider and decide the said proceedings (Revision no. 1215 of 2018, Chandra Pratap & another Vs. State of U.P. & others) within a period of 4 months from the date a certified copy of this order is submitted, if there is no other legal impediment provided the revision has been filed within time, if not, then if it is accompanied by an application under Section 5, the same shall be decided within 6 weeks and thereafter the consequences shall follow accordingly.
With the observations the petition is disposed off.
Order Date :- 16.12.2019 Lokesh Kumar