Allahabad High Court
Shivshankar Singh vs State Of Up And 3 Others on 19 November, 2024
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:181337 Court No. - 10 Case :- WRIT - C No. - 37048 of 2024 Petitioner :- Shivshankar Singh Respondent :- State Of Up And 3 Others Counsel for Petitioner :- Aradhana Singh,Ravi Pratap Narayan Singh Counsel for Respondent :- Bhupendra Kumar Tripathi,C.S.C. Hon'ble Prakash Padia,J.
1. Heard learned counsel for the petitioner and perused the record.
2. The present writ petition under Article 226 of the Constitution of India has been filed by the petitioner inter-alia with the prayer to direct the respondent no.2-Sub Divisional Officer, Tehsil Badalapur, District Jaunpur to decide the restoration application filed in Case No. 288 (Report Lekhpal Vs. Hari Datt), under Section 122B (4-F), U.P.Z.A. Act, 1950 within a particular time.
3. In view of the order proposed to be passed herein, no useful purpose would be served by putting the respondent(s) to notice and keeping this petition pending before this Court. However, in case the respondent(s) feels aggrieved by the order his/her right to seek modification/variation of the order is being kept reserved.
4. In the facts and circumstances of the case, the present petition is disposed of directing the court concerned to decide the aforesaid application expeditiously, preferably within a period of six weeks from the date of production of certified copy of this order, unless there is no legal impediment.
5. It is made clear that the court below will not grant any unnecessarily adjournment.
Order Date :- 19.11.2024 T.S.