Allahabad High Court
Reeta vs Nayab Tehsildar Masaudha Ayodhya & Anr. on 10 June, 2021
Author: Manish Mathur
Bench: Manish Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 19 Case :- MISC. SINGLE No. - 11678 of 2021 Petitioner :- Reeta Respondent :- Nayab Tehsildar Masaudha Ayodhya & Anr. Counsel for Petitioner :- Ravindra Kumar Yadava,Nishit Mishra Counsel for Respondent :- C.S.C. Hon'ble Manish Mathur,J.
Heard learned counsel for petitioner and learned State Counsel appearing on behalf of opposite party no.1.
In view of order being proposed to be passed, notices to opposite party no.2 stand dispensed with.
Petition has been filed seeking following relief:
"(a) to issue a writ in the nature of Mandamus commanding the opposite party no.1 to consider and decide the case no. Case No.T201804230200668, filed under Section 34 of the U.P. Revenue Code, 2006, Reeta Vs. Patiraji, in respect of Gata No.127/0.024 & 126/0.024 situated in Village-Banveerpur, Pargana-Magalsi, Tehsil-Sohalwal, District-Ayodhya. ..........."
Learned counsel for petitioner submits that the petitioner has filed an application for mutation under Section 34 of the U.P. Revenue Code,2006 on 06.02.2018 which was registered as Case No.T201804230200668. It is submitted that the opposite party no.2 has already put in appearance in the said case and has filed his objection but despite more than three years having passed, the mutation application is still pending. It is submitted that mutation proceeding is summary in nature are required to be decided expeditiously and should not be kept pending for such a long time.
Considering the facts and circumstances of the case, the submissions of learned counsel for petitioner and the fact that mutation proceedings are clearly summary in nature are required to be decided expeditiously, opposite party no.1 i.e. Nayab Tehsildar Masaudha, District Ayodhya is directed to consider and decide the Case No.T201804230200668, filed under Section 34 of the U.P. Revenue Code, 2006, Reeta Vs. Patiraji, in respect of Gata No.127/0.024 & 126/0.024 situated in Village-Banveerpur, Pargana-Magalsi, Tehsil-Sohalwal, District-Ayodhya within a period of six months from the date a copy of this order is produced before him.
With the aforesaid observation, the writ petition stands disposed of.
Order Date :- 10.6.2021 Subodh/-