Allahabad High Court
Babulal vs State Of U.P. And 20 Others on 6 October, 2025
Author: Rohit Ranjan Agarwal
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:176274
HIGH COURT OF JUDICATURE AT ALLAHABAD
WRIT - C No. - 34552 of 2025
Babulal
.....Petitioner(s)
Versus
State Of U.P. And 20 Others
.....Respondent(s)
Counsel for Petitioner(s)
:
Rajesh Kumar Chitragupt
Counsel for Respondent(s)
:
C.S.C.
Court No. - 33
HON'BLE ROHIT RANJAN AGARWAL, J.
1. This writ petition has been filed with the following prayer:-
"a) Issue a writ, order or direction in the nature of mandamus commanding the respondent No. 2 to decide Computer Case No.T202417630401364 (Babu Lal and others Vs. State and others), under Section 38 (1) of Uttar Pradesh Revenue Code, 2006 pending since 18.01.2024 within stipulated period, in accordance with law."
2. It is contended that the case filed in proceedings under Section 32/38 of the U.P. Revenue Code, 2006, is pending consideration before the respondent no. 2. The sole prayer made is for expeditious disposal of the same.
3. As no useful purpose would be served in keeping the matter pending, the writ petition is being disposed of, without calling for counter affidavit, with a direction to the respondent no. 2- Upziladhikari, Tehsil Dumariyaganj, District Siddharth Nagar to decide the Computer Case No.T202417630401364 (Babu Lal and others Vs. State and others), in accordance with law, after hearing all affected parties, preferably within a period of two months from the date of production of certified copy of this order.
4. With the aforesaid directions, writ petition stands disposed of. 5. It is made clear that this Court has not adjudicated the matter on merits.
(Rohit Ranjan Agarwal,J.) October 6, 2025 A. V. Singh