Allahabad High Court
Saritenda Kumar Jaiswal vs State Of U.P. on 23 June, 2020
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 71 Case :- WRIT - C No. - 10266 of 2020 Petitioner :- Saritenda Kumar Jaiswal Respondent :- State of U.P. Counsel for Petitioner :- Abhishek Kumar Jaiswal Counsel for Respondent :- C.S.C. Hon'ble Mahesh Chandra Tripathi,J.
Heard Sri Abhishek Kumar Jaiswal, learned counsel for the petitioner and Sri Sanjay Kumar Singh, learned Additional Chief Standing Counsel for the State respondents.
The petitioner is before this Court with request to issue direction to the second respondent, Sub Divisional Magistrate, Tehsil Phoolpur, District Prayagraj to decide the Case No.08798 of 2018 (Computer Case No.T201802030208798) (Saritendra Kumar Jaiswal vs. Ram Chandra and others) filed under Section 116 of U.P. Revenue Code, 2006 within stipulated time.
Learned Additional Chief Standing Counsel fairly states that in case the aforesaid case is still pending and has not been disposed of, the same will be considered and decided expeditiously.
No useful purpose would be served in keeping the writ petition pending.
In view of the above, on consent and without expressing any opinion on the merits of the issue and considering the facts and circumstances of the case, this writ petition is disposed of finally with a direction to the second respondent to finalize the said proceeding after giving opportunity of hearing to the all the stakeholders, as expeditiously as possible and preferably within a period of six months from the date of production of a copy of this order before him, without granting unnecessary adjournments to either of the parties.
The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by the petitioners alongwith a self attested identity proof of the said person (preferably Aadhar Card) mentioning the mobile number to which the said Aadhar Card is linked.
The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.
Order Date :- 23.6.2020 RKP