Allahabad High Court
Surya Bali vs State Of U.P. And Another on 2 January, 2024
Author: Dinesh Pathak
Bench: Dinesh Pathak
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:460 Court No. - 48 Case :- WRIT - C No. - 44426 of 2023 Petitioner :- Surya Bali Respondent :- State of U.P. and Another Counsel for Petitioner :- Janardan Yadav Counsel for Respondent :- C.S.C. Hon'ble Dinesh Pathak,J.
1. Heard learned counsel for the petitioner, learned Standing Counsel and perused the record.
2. The petitioner has invoked the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India beseeching expeditious disposal of appeal No. 63/A, Computerized Case No. C201915000001048 (Rambaj and others Vs. Rajbali and others), Mauza Hameen Kapargarh, Pargana and Tehsil Sagari, District Azamgarh filed under Section 331 Uttar Pradesh Zamindari Abolition and Land Reforms Act (in brevity, 'UPZA and LR Act').
3. It is submitted by the learned counsel for the petitioner that assailing the order dated 4.1.2019 passed in proceeding under Section 176 of UPZA and LR Act, the present petitioner along with three other persons has preferred an appeal under Section 331 of UPZA and LR Act, which is pending consideration since the date of its filing i.e. 17.1.2019. It is further submitted that both the parties have already appeared and the case is ready for final adjudication.
4. Learned Standing Counsel has no objection in case a direction is issued for early disposal of the aforementioned appeal.
5. 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 Commissioner, Azamgarh Region, Azamgarh (respondent No. 2), before whom the aforementioned matter is pending disposal, to decide the same expeditiously, preferably, within a period of six months from the date of receipt of a certified copy of this order.
6. It is expected that it 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.
7. With the aforesaid direction, present writ petition is disposed of.
Order Date :- 2.1.2024 vinay