Allahabad High Court
Omprakash Shukla vs State Of U.P. And 2 Others on 28 August, 2023
Author: Saurabh Srivastava
Bench: Saurabh Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:173248 Court No. - 52 Case :- WRIT - C No. - 27976 of 2023 Petitioner :- Omprakash Shukla Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Vishveshwar Mani Tripathi Counsel for Respondent :- C.S.C. Hon'ble Saurabh Srivastava,J.
1. Heard Sri Vishveshwar Mani Tripathi, learned counsel for petitioner and learned Standing Counsel for the State-respondents.
2. Present writ petition has been filed seeking a direction in the nature of mandamus to be issued in favour of the respondent no.2 to decide Case No. 7675 of 2017, (Om Prakash Shukla vs. Smt. Sundari Devi), under Section 34 of U.P. Revenue Code, 2006 expeditiously.
3. Learned counsel for petitioner submits that grievance of petitioner would sufficiently be met in case, the aforesaid case is considered and decided in a time bound period.
4. Learned Standing Counsel submits that no useful purpose would be served in keeping the writ petition pending and an appropriate direction may be issued to respondent no.2 to consider the grievance of the petitioner.
5. Be that as it may, without entering into the merits of the case as well as if there is no other legal impediment available, the respondent no.2 is hereby directed to consider and decide Case No. 7675 of 2017, (Om Prakash Shukla vs. Smt. Sundari Devi), under Section 34 of U.P. Revenue Code, 2006, as expeditiously as possible, preferably within a period of six months from the date a certified copy of this order is produced before him, after affording proper opportunity of hearing to all the effected parties.
6. With the aforesaid directions, the writ petition is disposed of.
Order Date :- 28.8.2023 Rakesh