Allahabad High Court
Shiv Nath And Another vs District Deputy Director Of ... on 20 February, 2020
Author: Saumitra Dayal Singh
Bench: Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 68 Case :- WRIT - B No. - 502 of 2020 Petitioner :- Shiv Nath And Another Respondent :- District Deputy Director Of Consolidation And 3 Others Counsel for Petitioner :- Raj Karan Yadav,Anil Kumar Yadav Counsel for Respondent :- C.S.C. Hon'ble Saumitra Dayal Singh,J.
1. Heard Sri Yadvendra Kumar Yadav, learned counsel for the petitioners and Sri Aditya Keshari, learned Standing Counsel for the State.
2. Solitary grievance of the petitioners appears to be that application filed under Section 109 of U.P. Consolidation of Holdings Rules, 1954, being Case No.99 of 2011 (Musafir & Others Vs. State), has remained pending since 22.07.2011, before respondent no.3-Consolidation Officer (1st) Ballia.
3. Without entering into the merits of the case, the present writ petition is disposed of with a direction to the respondent no.3-Consolidation Officer (1st) Ballia to decide the aforesaid case, as expeditiously as possible, strictly in accordance with law, preferably within a period of six months from the date of production of a certified copy of this order.
Order Date :- 20.2.2020 Shubham