Allahabad High Court
Veg Raj vs The Hon'Ble Board Of Revenue U.P. And 2 ... on 24 February, 2020
Author: Rohit Ranjan Agarwal
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 85 Case :- WRIT - B No. - 514 of 2020 Petitioner :- Veg Raj Respondent :- The Hon'Ble Board Of Revenue U.P. And 2 Others Counsel for Petitioner :- Chandra Bhan Dubey,Anil Kumar Dubey Counsel for Respondent :- C.S.C.,Krishna Kant Singh Hon'ble Rohit Ranjan Agarwal,J.
Heard Sri Chandra Bhan Dubey, learned counsel for petitioner, learned Standing Counsel for respondent nos. 1 and 2 and Sri Krishna Kant Singh, learned counsel for respondent no. 3.
This writ petition has been filed for a direction upon the respondent nos. 1 to consider and decide the revision no. 5 of 2008-09 filed under Section 333 of U.P.Z.A.L.R. Act within the time frame fixed by this Court.
As no useful purpose would be served in keeping the matter pending, with the consent of parties, present petition is being disposed of at this stage without calling for counter affidavit.
In view of the above, respondent no. 1 - Board of Revenue is directed to consider and decide the revision no. 5 of 2008-09 filed by the petitioner, in accordance with law, without granting unnecessary adjournment to the parties in dispute, preferably within a period of four months from the date of receipt of certified copy of this order.
With the aforesaid, writ petition is disposed of.
Order Date :- 24.2.2020 Shekhar