Allahabad High Court
Ram Chandra vs Board Of Revenue And 12 Others on 11 July, 2022
Author: Dinesh Pathak
Bench: Dinesh Pathak
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 32 Case :- WRIT - B No. - 742 of 2022 Petitioner :- Ram Chandra Respondent :- Board Of Revenue And 12 Others Counsel for Petitioner :- Rajesh Kumar Verma Counsel for Respondent :- C.S.C.,Azad Rai Hon'ble Dinesh Pathak,J.
Instructions filed today is taken on record.
A copy of the instructions has been provided to the learned counsel for the petitioner in Court today.
Heard learned counsel for the parties and perused the record.
The present writ petition has been filed beseeching expeditious disposal of revision No. 127 of 2003-2004 (Ram Chandra Vs. Phool Chandra) (since died) and other under Section 333 of UPZA Act pending before respondent No. 1, Board of Revenue.
It is submitted that against the order dated 19.12.2003 passed by Additional Commissioner, Allahabad arising out of proceeding under Section 122 (4 F), the present petitioner Ram Chandra has filed revision No. 127/2003-04, which is pending since the date of its filing i.e. 3.8.2004.
On the basis of the instructions dated 5.7.2022, learned standing counsel submits that the petitioner has not complied with the order dated 2.6.2012 by which he was directed to take steps to bring on record, heirs and legal representatives of the deceased. In the meantime, revision was ordered to be dismissed in default and again it was restored. It is further submitted that till date, steps have not been taken. It is further contended that he has no objection in case, a direction is issued for expeditious disposal of the aforesaid revision.
In this conspectus, as above, no useful purpose would be served to keep this matter pending, therefore, this Court deems it appropriate to finally dispose of the present writ petition, without making any observation on the merits of the case as mentioned in the present writ petition, with a direction to respondent No. 1, before whom the aforementioned revision is pending disposal, to decide the same expeditiously, preferably, within a period of seven months from the date of receipt of a certified copy of this order provided that proper steps are taken within a period of one week from today to bring on record heirs and legal representatives of the deceased.
It is expected that revision should be decided by a reasoned and speaking order, in accordance with law, after affording opportunity of hearing to the parties concerned without granting unnecessary adjournments to either of the parties.
With the aforesaid direction, present writ petition is disposed of.
Order Date :- 11.7.2022 vinay