Allahabad High Court
Pakhandu @ Bandu vs State Of U.P. And 5 Others on 6 October, 2023
Author: Saurabh Srivastava
Bench: Saurabh Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:192774 Court No. - 52 Case :- WRIT - C No. - 29577 of 2023 Petitioner :- Pakhandu @ Bandu Respondent :- State Of U.P. And 5 Others Counsel for Petitioner :- Satish Kumar Pandey Counsel for Respondent :- C.S.C. Hon'ble Saurabh Srivastava,J.
1. Heard Sri Satish Kumar Pandey, learned counsel for petitioner and learned Standing Counsel for the State-respondents no.1 and 2.
2. Present writ petition has been filed seeking a direction in the nature of mandamus to be issued in favour of the respondent no.2 to decide recall application no.8958 of 2021 preferred by the petitioner in Case No.9662 of 2018, Computerized Case No.T201814700309662 (Kapoor Chand Vs. State), under Section 209(Ja) of U.P. Revenue Code, 2006, expeditiously.
3. Learned counsel for petitioner submits that grievance of petitioner would sufficiently be met in case, the aforesaid recall application is considered and decided in a time bound manner.
4. Learned Standing Counsel submits that no useful purpose would be served in keeping the writ petition pending and an appropriate direction may be issued to respondent no.2 to consider the grievance of the petitioner.
5. Be that as it may, without entering into the merits of the case as well as if there is no other legal impediment available, the respondent no.2 is hereby directed to consider and decide the recall application no.8958 of 2021 preferred by the petitioner in Case No.9662 of 2018, Computerized Case No.T201814700309662 (Kapoor Chand Vs. State), under Section 209(Ja) of U.P. Revenue Code, 2006, as expeditiously as possible, preferably within a period of six months from the date a certified copy of this order is produced before him after affording proper opportunity of hearing to all the concerned parties.
6. With the aforesaid directions, the writ petition is disposed of.
Order Date :- 6.10.2023 Vivek Kr.