Allahabad High Court
Urmila Devi vs Board Of Revenue, U.P. Lucknow & Anr. on 29 September, 2020
Author: Alok Mathur
Bench: Alok Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?In Chamber Case :- MISC. SINGLE No. - 15718 of 2020 Petitioner :- Urmila Devi Respondent :- Board Of Revenue, U.P. Lucknow & Anr. Counsel for Petitioner :- Mukesh Dhar Dwivedi,Swatantra Lata Yadav Counsel for Respondent :- C.S.C. Hon'ble Alok Mathur,J.
1. Heard Sri Mukesh Dhar Dwivedi, learned counsel for the petitioner as well as learned Additional Chief Standing Counsel for the State respondents through video conferencing in view of COVID-19 pandemic.
2. By means of instant writ petition the petitioner has sought direction to respondent no. 1 - Board of Revenue, U.P., Lucknow to decide Revision No. 1942 (L.R.) of 2017 (Computer No. R 2017 1714001942) - Urmila Devi Vs. Ram Chet Singh and Others, under Section 219 of U.P. Land Revenue Act, 1901, expeditiously.
3. Learned counsel for the petitioner has submitted that the dispute between petitioner and respondent no. 2 relates to Gata No. 1037, situated at Village - Basgaon, Tappa - Puraina, Pargana - Amodha, Tehsil - Harraiya, District - Basti, which in the revenue records is recorded in the name of one Vijay Pal Singh, who was having 1/6th Share in the property in dispute and the petitioner purchased the share of Vijay Pal Singh by means of registered sale deed. Subsequently, the petitioner proceeded for mutation under Section 34 of the U.P. Land Revenue Act, 1901. In the mutation proceedings the private respondent filed objections stating that he had entered into agreement to sell with other co-sharers. The mutation application of the petitioner was rejected by means of order dated 16.09.2017. Being aggrieved by order dated 16.09.2017, the petitioner filed Revision No. 1942 of 2017, which is pending before respondent no. 1 since 2017. He prays that respondent no. 1 may be directed to decide the revision expeditiously.
4. Learned Additional Chief Standing Counsel submits that he has no objection in case suitable directions are issued for expeditious disposal of the pending revision.
5. In view of above, respondent no. 1 - Board of Revenue, U.P., Lucknow is directed to decide Revision No. 1942 (L.R.) of 2017 (Computer No. R 2017 1714001942) - Urmila Devi Vs. Ram Chet Singh and Others, under Section 219 of U.P. Land Revenue Act, 1901, expeditiously,, say within a period of six month's from the date of production of copy of this order, in accordance with law, after giving opportunity to all the concerned parties, by means of reasoned and speaking order.
6. With aforesaid directions the writ petition stands disposed of.
Order Date :- 29.9.2020 A. Verma (Alok Mathur, J.)