Allahabad High Court
Ram Chandra And Another vs Tahsildar Misrikh, Tahsil Misrikh, ... on 3 September, 2024
Author: Jaspreet Singh
Bench: Jaspreet Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:60284 Court No. - 8 Case :- MATTERS UNDER ARTICLE 227 No. - 4197 of 2024 Petitioner :- Ram Chandra And Another Respondent :- Tahsildar Misrikh, Tahsil Misrikh, Sitapur And Others Counsel for Petitioner :- Sarvesh Kumar Shukla,Arjun Prasad Mishra,Keshav Gupta Counsel for Respondent :- C.S.C. Hon'ble Jaspreet Singh,J.
Heard learned counsel for the petitioners. Notice on behalf of the respondents No.1 and 2 has been accepted by the office of the Chief Standing Counsel.
In view of the order proposed to be passed by this Court, notice to the private-respondent No.3 is dispensed with.
By means of the instant petition, the petitioners seek expeditious disposal of the restoration application and interim relief application along with Mutation Case No.12812/2015, Computerized Case No.T20151064012812, under Section 34/35 of the U.P. Land Revenue Act, 1901 pending before the respondent No.1.
It is submitted that though a large number of dates have been fixed, however, for the reasons beyond control, the case has not yet been decided.
Learned standing counsel submits that he has no objection in case an expedite order is passed.
Considering the facts and circumstances, this Court is of the opinion that no gainful purpose will be served in keeping the aforesaid petition pending rather ends of justice can be served by directing the respondent No.1 to consider and decide the pending restoration application and interim relief application along with Mutation Case No.12812/2015, Computerized Case No.T20151064012812 most expeditiously, affording full opportunity of hearing to the parties, but without granting any unnecessary adjournment to either of the parties preferably as expeditiously as possible.
It is made clear that the Court has not examined the case of either of the parties on merits and the Court concerned shall consider and decide the case of the petitioners strictly in accordance with law.
With the aforesaid, the petition is disposed of.
Order Date :- 3.9.2024 Rakesh/-