Allahabad High Court
Bhagwan Bux Singh vs Addl. Commissioner (J),Lko.Div. ... on 6 March, 2020
Author: Rajan Roy
Bench: Rajan Roy
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 19 Case :- MISC. SINGLE No. - 7350 of 2020 Petitioner :- Bhagwan Bux Singh Respondent :- Addl. Commissioner (J),Lko.Div. Lucknow And Ors. Counsel for Petitioner :- Sushil Kumar Singh,Abhishek Dwivedi,Manish Nigam Counsel for Respondent :- C.S.C.,Dilip Kumar Pandey Hon'ble Rajan Roy,J.
Heard learned counsel for the petitioner, learned Additional Chief Standing Counsel for the State and Shri Dilip Kumar Pandey, learned counsel for the opposite party no. 4.
Considering the order proposed to be passed and as the opposite parties would also be interested in expeditious disposal of the proceedings before the Court below, issuance of notice to private opposite parties is dispensed with.
The petitioner herein seeks expeditious disposal of Revision No. C-2016100000407, (Ram Achal Singh Vs. Bhagwan Bux Singh) under Section 219 of the U.P. Zamindari Abolition and Land Reforms Act which is said to be pending since 22.02.2016.
If there is no legal impediment in this regard then the Additional Commissioner (Judicial), Lucknow Division, Lucknow shall dispose of the Revision as early as possible, say, within a period of six months from the date a certified copy of this order is submitted.
With the aforesaid observations, the petition is disposed of.
Order Date :- 6.3.2020 R.K.P.