Allahabad High Court
Awadh Kumar Mishra And 3 Others vs State Of U.P. And 4 Others on 8 September, 2020
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 71 Case :- WRIT - C No. - 13535 of 2020 Petitioner :- Awadh Kumar Mishra And 3 Others Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Narsingh Pandey Counsel for Respondent :- C.S.C. Hon'ble Mahesh Chandra Tripathi,J.
Heard Shri Narsingh Pandey, learned counsel for the petitioners and Shri Devesh Vikram, learned Standing Counsel for the State respondents.
The petitioners are before this Court with request to issue direction to the second respondent, Tehsildar (Judicial), Tehsil Harraiya, District Basti to decide the Case Nos.463, 480, 481, 549 and 633 (Ram Sumiran and ors vs. Savitri) under Section 34 of Land Revenue Act within stipulated time.
Learned Standing Counsel fairly states that in case the aforesaid case is still pending and has not been disposed of, the same shall be considered and decided expeditiously.
In view of the above, without expressing any opinion on the merits of the issue and considering the facts and circumstances of the case, this writ petition is disposed of finally with a direction to the respondent no.2 to decide the aforesaid case after affording opportunity of hearing to all the stake holders within a period of three months from the date of production of a certified copy of this order before him.
The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by the applicants alongwith a self attested identity proof of the said person (preferably Aadhar Card) mentioning the mobile number to which the said Aadhar Card is linked.
The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.
Order Date :- 8.9.2020 RKP