Allahabad High Court
Subraji vs Tehsildar(Judicial) Tehsil Patti, ... on 20 January, 2020
Author: Alok Mathur
Bench: Alok Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 26 Case :- MISC. SINGLE No. - 1333 of 2020 Petitioner :- Subraji Respondent :- Tehsildar(Judicial) Tehsil Patti, Pratapgarh & Anr. Counsel for Petitioner :- Amar Nath Dubey Counsel for Respondent :- C.S.C. Hon'ble Alok Mathur,J.
Heard Sri Amar Nath Dubey, learned counsel for the petitioner as well as learned Standing counsel for respondent No.1.
In the light of the proposed order, notice to respondent No.2 is dispensed with.
Petitioner has approached this Court seeking a direction to opposite party No.1 i.e. Tehsildar (Judicial), Patti, District Pratapgarh to decide case No.633, computerized case No.T201902570402612 under Section 34/35 of U.P. Revenue Code, 2006 "Subraji Versus Nanhey Lal" pending before him within stipulated time framed in the interest of justice.
It has been submitted by learned counsel for the petitioner that opposite party No.2 executed a registered sale deed in respect of gata No.1336/0.178 and 742/0.157 total area 0.335 hect. in favour of the petitioner, on the basis of which he has preferred an application for mutation before opposite party No.1 on 24.6.2019. He has also annexed along with the writ petition a copy of the order sheet which indicates that the case has been fixed on seven dates from 31.7.2019 to 8.11.2019 and on each of the dates the matter has been adjourned because the Advocates abstaining from work. The order sheet reflects very sorry state of affairs wherein the matter has been listed on so many dates and in four months on each of the dates the respective counsel chose not to appear.
There is no ground on which, in exercise of powers under Article 227 of the Constitution, this Court would interfere with the pending proceedings.
However, in the interest of justice, respondent No.1 is directed to decide the said application of the petitioner expeditiously in the light of Section 34 of U.P. Revenue Code, 2006.
Counsel for the petitioner undertakes that he will not seek unnecessary adjournments and appear on the date fixed and also cooperate in the proceedings.
With aforesaid direction the petition is disposed of.
Order Date :- 20.1.2020/RKM.