Allahabad High Court
Basmati Devi vs State Of U.P. And 5 Others on 12 May, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 18 Case :- WRIT - C No. - 10543 of 2022 Petitioner :- Basmati Devi Respondent :- State Of U.P. And 5 Others Counsel for Petitioner :- Bachcha Singh Counsel for Respondent :- C.S.C.,Rameshwar Prasad Shukla Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioner, learned Standing Counsel for the respondents no.1 & 2 and Sri R. P. Shukla, learned counsel for the respondent no.6.
In view of the order proposed to be passed, notices need not go to the private respondents.
The petitioner is before this Court for a direction to respondent no.2-S.D.M., Ballia to decide the Restoration Application No.24/16, Computer Case No.T201815090301660 (Basmati Devi Vs. Harish Chandra) within stipulated period.
It is argued by learned counsel for the petitioner that since the matter is pending consideration he is suffering irreparable loss.
Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the present petition stands disposed of finally with a direction to the respondent no.2 to consider and decide the aforesaid case in accordance with law expeditiously and preferably within a period of three months from the date of receipt of certified copy of this order but certainly after giving opportunity to the parties concerned and without granting unnecessary adjournments to either of the parties, if there is no legal impediment.
Order Date :- 12.5.2022 Pramod Tripathi