Allahabad High Court
Smt. Jyotsana Pandey vs Nayab Tehsildar (Nagar)Sadar,Ayodhya ... on 20 February, 2020
Author: Alok Mathur
Bench: Alok Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 26 Case :- MISC. SINGLE No. - 4854 of 2020 Petitioner :- Smt. Jyotsana Pandey Respondent :- Nayab Tehsildar (Nagar)Sadar,Ayodhya And Ors. Counsel for Petitioner :- Vishwanath Tiwari Counsel for Respondent :- C.S.C. Hon'ble Alok Mathur,J.
Heard learned counsel for the petitioner as well as learned Standing Counsel for the State respondent.
In view of the order proposed to be passed, requirement of issuance of notice to respondent nos. 2 to 7 is hereby dispensed with.
Instant petition has been filed by the petitioner praying for direction to the Nayab Tehsildar (Nagar), Sadar, District - Ayodhya to decide Case No. 26/525 - (Smt. Jyotsna Pandey Vs. Ram Chandra and others) under Section 34 of the U.P. Revenue Code, 2006, expeditiously.
Learned counsel for the petitioner submits that grievance of the petition would be sufficiently met in case respondent no.1-Nayab Tehsildar (Nagar), Sadar, District - Ayodhya, considers and decides the aforesaid case in the time bound manner.
Learned Standing Counsel has no objection to the aforesaid prayer.
Considering the facts and circumstances of the case, without entering into the merits, respondent no.1 - Nayab Tehsildar (Nagar), Sadar, District - Ayodhya, is directed to decide Case No. 26/525 - (Smt. Jyotsna Pandey Vs. Ram Chandra and others) under Section 34 of the U.P. Revenue Code, 2006, expeditiously, say within a period of three months from the date of production of certified copy of this order, in accordance with law, if there is no legal impediment.
It is further directed that the parties to the case shall cooperate in expeditious disposal of the case and shall not seek any unnecessary adjournment, neither any such adjournment shall be granted by the Court concerned, except in exceptional circumstances.
With above observations/directions, the writ petition stands disposed of.
Order Date :- 20.2.2020 (Alok Mathur, J.)
RKM.