Allahabad High Court
Bhola Nath And Another vs State Of U.P. And 3 Others on 5 August, 2019
Author: Anjani Kumar Mishra
Bench: Anjani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - C No. - 25618 of 2019 Petitioner :- Bhola Nath And Another Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Dilendra Pratap Singh,Umesh Kumar Vishwakarma Counsel for Respondent :- C.S.C.,Diwakar Singh Hon'ble Anjani Kumar Mishra,J.
Heard learned counsel for the petitioner and Shri Diwakar Singh for the Gaon Sabha as also learned Standing counsel for the State-respondents.
The petition has been filed seeking the following relief-
"I. Issue a writ, order or direction in the nature of mandamus commanding and directing the respondent no.2 to expedite/ decide the restoration application in case No.T-20140203035396 under Section 41 U.P. Land Revenue Act situated in village Mauaima, Pargana & Tehsil Soraon, District Prayagraj."
The grievance of the petitioners is that an order passed in their favour in proceedings under Section 41 of the U.P. Land Revenue Act has been stayed on a restoration application filed by the respondents, which restoration application is pending consideration since 2014.
Under the circumstances, this writ petition is disposed of directing the respondent no.2, Up Ziladhikari, Soraon, District Prayagraj to endeavour to decide the restoration application of the respondents, expeditiously, preferably within a period of three months from the date a certified copy of this order is filed before him.
Order Date :- 5.8.2019 RKM