Allahabad High Court
Smt.Shanti Devi & Anr. vs Board Of Revenue, U.P., Lucknow & Others on 12 December, 2019
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 22 Case :- MISC. SINGLE No. - 34432 of 2019 Petitioner :- Smt.Shanti Devi & Anr. Respondent :- Board Of Revenue, U.P., Lucknow & Others Counsel for Petitioner :- Durgendra Kumar Tiwari Counsel for Respondent :- C.S.C. Hon'ble Chandra Dhari Singh,J.
Notice on behalf of opposite parties no.1 to 4 have been accepted by learned Chief Standing Counsel.
For the orders proposed to be passed, there is no need to issue notice to opposite party no.5, therefore, issuance of notice against him is dispensed with.
Heard learned counsel for the petitioner and learned Standing Counsel.
Grievance of the petitioner is that the revision filed under Section 219 of U.P. Land Revenue Act is pending since 2015 before the Board of Revenue Uttar Pradesh (opposite party no.1). He further submits that interest of justice would suffice, if opposite party no.1 is directed to consider and decide the aforesaid revision within the time frame fixed by this Court.
Learned Standing Counsel has no objection to the innocuous prayer of the learned counsel for the petitioner.
Considering the facts and circumstances of the case and also without entering into the merits of the case, the writ petition is disposed of finally with a direction to the opposite party no.1 to make an earnest endeavour to consider and decide Revision No.303 of 2015 (Smt. Rajrani and another Vs. Additional Commissioner, Faizabad Mandal, Faizabad and others) expeditiously, if possible within a period of six months from the date of production of certified copy of this order, in accordance with law, after providing opportunity of hearing to all the concerned parties. However, it is made clear that unnecessary adjournment shall neither be sought by the parties to the case nor the same shall be granted by learned court below.
Order Date :- 12.12.2019 akverma