Allahabad High Court
Ray Singh, Surendra Singh Alias Sunder ... vs The Board Of Revenue And 3 Others on 25 March, 2021
Author: Siddhartha Varma
Bench: Siddhartha Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 7 Case :- WRIT - B No. - 674 of 2021 Petitioner :- Ray Singh, Surendra Singh Alias Sunder Singh Respondent :- The Board Of Revenue And 3 Others Counsel for Petitioner :- Prem Sagar Verma,Madan Mohan Counsel for Respondent :- C.S.C. Hon'ble Siddhartha Varma,J.
The sole grievance of the petitioner is that the Revision being Revision No.201901000000103 of 2019 (Ganga Devi vs. Narayan Pratap Singh & Ors) under Section 210 of the U.P. Revenue Code, 2006, was not being decided and, therefore, a prayer for a direction has been made that the Revision be decided expeditiously within a stipulated period of time.
Learned Standing Counsel states that all endeavour shall be made to decide the aforesaid Case.
Under such circumstances, without going into the merits of the case, it is being directed that the Revision No.201901000000103 of 2019 (Ganga Devi vs. Narayan Pratap Singh & Ors) under Section 210 of the U.P. Revenue Code, 2006, be decided within a period of three months from the date of presentation of a copy of this order, if there is no other legal impediment. The copy of this order would be duly certified by the petitioner's counsel.
With these observations, the writ petition is disposed of.
Order Date :- 25.3.2021 PK