Allahabad High Court
Sharda Mishra vs State Of U P And 3 Others on 13 December, 2019
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 37 Case :- WRIT - C No. - 41285 of 2019 Petitioner :- Sharda Mishra Respondent :- State Of U P And 3 Others Counsel for Petitioner :- Gaurav Kumar Chaturvedi,Anurag Tiwari Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.
Heard learned counsel for the parties.
The present petition has been filed for the following relief:
"(i) Issue a writ, order or direction in the nature of mandamus directing to the respondent no. 2 (Tehsildar, Tehsil Booranpur) to decide the case no. 1227 of 2010 (Sharda vs. Kedar) under Section 35 of the U.P. Land Revenue Act pending before him since 2010 within specific time granted by this Hon'ble Court."
Considering the limited submission, the Tehsildar, Tehsil Bhooranpur, District Azamgarh (respondent no. 2) is directed to hear and decide the pending application expeditiously, preferably within a period of four months, from the date of production of a certificated copy of this order.
The writ petition is disposed off in terms of the order passed above.
Order Date :- 13.12.2019 Puspendra