Allahabad High Court
Kalawati vs Tehsildar, Lalganj, Pratapgarh & ... on 28 August, 2020
Author: Rajesh Singh Chauhan
Bench: Rajesh Singh Chauhan
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 25 Case :- MISC. SINGLE No. - 13472 of 2020 Petitioner :- Kalawati Respondent :- Tehsildar, Lalganj, Pratapgarh & Others Counsel for Petitioner :- Puttu Lal Misra Counsel for Respondent :- C.S.C. Hon'ble Rajesh Singh Chauhan,J.
Heard learned counsel for the petitioner and Sri Upendra Singh, learned Standing Counsel for the State-respondents through video conferencing.
In view of the proposed order, the notices to opposite party Nos. 2 & 3 are dispensed with, as no prejudice is being caused to the private opposite parties by this order.
By means of this writ petition, the petitioner has prayed for the following relief:-
"(i) Issue an order directing the Tehsildar, Tehsil-Lalganj, District-Pratapgarh to decide the mutation proceedings bearing Case No.00229/2020, Computerized Case No.T202002570200229 (Kalawati vs. Ramdeen), under Section 34 of Uttar Pradesh Revenue Code, 2006 pending in the Court of learned Tehsildar, Lalganj, District-Pratapgarh (Respondent No.1 herein), expeditiously within such period as may be stipulated by this Hon'ble Court, in the interest of justice."
Learned counsel for the petitioner has contended that the mutation proceedings are summary proceedings in nature but the same are still pending before the court concerned since 09.01.2020, therefore, he has prayed that the direction for early disposal may be issued in the interest of justice.
Considering innocuous prayer of learned counsel for the petitioner, without entering into merits of the case, the opposite party No.1 i.e. the Tehsildar, Tehsil-Lalganj, District-Pratapgarh is hereby directed to decide the Case No.00229/2020, Computerized Case No.T202002570200229 (Kalawati vs. Ramdeen), under Section 34 of U.P. Revenue Code, 2006, with expedition preferably within a period of three months from the date of presentation of a certified/ computerized copy of this order, strictly in accordance with law by affording an opportunity of hearing to the parties concerned, if it is required under the law.
In view of the above, the writ petition stands disposed of finally.
Order Date :- 28.8.2020 Suresh/ [Rajesh Singh Chauhan,J.]