Allahabad High Court
Sirpat vs State Of U.P. And 11 Others on 22 January, 2021
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- WRIT - C No. - 885 of 2021 Petitioner :- Sirpat Respondent :- State Of U.P. And 11 Others Counsel for Petitioner :- Pankaj Baranwal,Rajesh Kumar Singh Counsel for Respondent :- C.S.C.,Sunil Kumar Singh Hon'ble Prakash Padia,J.
Supplementary affidavit filed today is taken on record.
It is stated in the supplementary affidavit that two cases are pending one being Case No.2478 of 2013 (Computerized Case No.T20131436012478) (Gaon Sabha Vs. Lalji) under Section 122B of U.P.Z.A. & L.R. Act and Section 67(1) of U.P. Land Revenue Act. It is stated in paragraph 12 of the writ petition that another being case No.841 of 2019 (State Vs. Lalji and others) under Section 66 of U.P. Revenue Code has also been filed which is still pending. It is argued that considerable time has already been lapsed but till date no final decision has been taken on the same.
Heard learned counsel for the petitioner. Learned Standing Counsel accepted notice on behalf of respondent Nos.1 to 4 & 6 and Sri S.K. Singh, learned counsel for respondent No.5.
In view of the order proposed to be passed, notice need not be issued to the private respondents.
In the facts and circumstances of the case and without entering into merits of the case, the present petition is disposed of directing the concerned respondent to pass appropriate orders in the aforesaid cases expeditiously and preferably within a period of six months from the date of production of a self attested computer generated copy of this order downloaded from the official website of High Court Allahabad but certainly after giving opportunity to the parties concerned and without granting unnecessary adjournments to either of the parties, if there is no legal impediment.
Order Date :- 22.1.2021 saqlain