Allahabad High Court
Munshi Lal And Another vs State Of U.P. And 3 Others on 20 July, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 19 Case :- WRIT - C No. - 19884 of 2022 Petitioner :- Munshi Lal And Another Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Amar Singh Yadav Counsel for Respondent :- C.S.C.,Bhupendra Kumar Tripathi Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioners and learned Standing Counsel appearing on behalf of State-respondents.
In view of the order proposed to be passed, notices need not issue to the private-respondents.
The petitioners have preferred the present petition inter-alia with the prayer to direct the respondent no. 2/Sub Divisional Magistrate, Tehsil-Shahganj, District- Jaunpur to decide the Case No. T201914360100658 (Munshi Lal vs. Vanshraj and another) Under Section 24 of U.P. Revenue Code, 2006 within stipulated period.
Heard learned counsel for the parties.
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 concerned court below to consider and decide the aforesaid case in accordance with law expeditiously and preferably within a period of three months from the date of production of 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 :- 20.7.2022 Swati