Allahabad High Court
Swati Devi vs State Of Up And 5 Others on 9 July, 2025
Author: Rohit Ranjan Agarwal
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:109027 Court No. - 34 Case :- WRIT - C No. - 21249 of 2025 Petitioner :- Swati Devi Respondent :- State Of Up And 5 Others Hon'ble Rohit Ranjan Agarwal,J.
1. This writ petition has been filed with the following prayer:-
"i. a writ order or direction in nature of mandamus commanding and directing the respondent No. 2 to decide the Case No. 2508 of 2022, Computer Case No. T2022155102508 (Swati Devi Vs. Shyam Lal) under Section 34 of U.P. Revenue Code, 2006 filed before respondent No. 2 on 13.07.2022, within stipulated period of time in that regard."
2. It is contended by learned counsel for the petitioner that proceedings under Section 34 of U.P. Revenue Code, 2006 are pending consideration before respondent no. 2 since 2022. The sole prayer made in the writ petition 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, at the admission stage, without calling for counter affidavit or issuing notice to private respondents, with a direction upon respondent no. 2 to decide the Case No. 2508 of 2022, Computer Case No. T2022155102508 (Swati Devi Vs. Shyam Lal), in accordance with law, after hearing all affected parties, preferably within a period of three 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.
Order Date :- 9.7.2025 V.S.Singh