Allahabad High Court
Sumitra Devi @ Savitri Devi vs State Of U.P. And 3 Others on 18 May, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:108734 Court No. - 52 Case :- WRIT - C No. - 16888 of 2023 Petitioner :- Sumitra Devi @ Savitri Devi Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Mahendra Kumar Yadav Counsel for Respondent :- C.S.C Hon'ble Kshitij Shailendra,J.
1. Heard learned counsel for the petitioner and learned Standing Counsel representing the State-respondents.
2. This petition has been filed seeking expeditious disposal of Case No. 1619 of 2018 (Computerized Case No. T201802030402065 ) (Ramji vs Ram Dular), under section 35 of U.P. Revenue Code, 2006 pending before the respondent No. 3, Tehsildar, Handia, Prayagraj, within stipulated period.
3. Learned counsel for the petitioner submits that pendency of the aforesaid case is causing serious prejudice to the rights of the petitioner and, therefore, this Court should issue a direction for expeditious disposal of the case.
4. Learned Standing Counsel has no serious objection to the prayer made by the learned counsel for the petitioner.
5. In view of the above, having heard the learned counsel for the parties and having perused the record, this petition is disposed of with a direction to respondent No. 2 to conclude the proceedings of the aforesaid case expeditiously, preferably, within a period of four months from the date a certified copy of this order is produced before him.
6. In case, the lawyers do not cooperate with the proceedings either on account of abstainment from work or otherwise, the court concerned shall permit personal appearance of the parties to address it on the merits of the aforesaid case. However, the authority/court concerned shall take special care of the fact that the property rights of the parties may not be adversely affected only on account of non-cooperation of the lawyers and the aforesaid matter shall be disposed of strictly in accordance with law, taking care of the statutory provisions and after making critical analysis of the material available on record.
Order Date :- 18.5.2023 Sazia