Allahabad High Court
Mukhtar And Another vs Deputy Director Of Consolidation And 4 ... on 26 August, 2020
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- WRIT - B No. - 986 of 2020 Petitioner :- Mukhtar And Another Respondent :- Deputy Director Of Consolidation And 4 Others Counsel for Petitioner :- Upendra Kumar Mishra Counsel for Respondent :- C.S.C. Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioners. Learned Standing Counsel accepted notice on behalf of respondent No.1.
In view of the order proposed to be passed, notices need not go to the respondent Nos.2 to 5.
The petitioners have preferred inter-alia with the following prayer:-
"[i] a writ, order or direction in the nature of Mandamus directing the court below i.e. respondent No.1, Deputy Director of Consolidation, Kushinagar, District Kushinagar to decide the Revision No.825 of 2010 (Mohd. Haneef and others Vs. Abdul Motalib and others), pending before him within stipulated period, as fixed by this Hon'ble Court."
It is contended by learned counsel for the petitioner that the aforesaid appeals are pending since 2010, till date no final decision has been taken and prays for expeditious disposal.
Learned Standing Counsel has no objection to the prayer made by petitioner.
Heard learned counsel for the parties present. With the consent of learned counsel for the parties present, the present writ petition is disposed of at the admission stage itself.
Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the present petition stands disposed of finally with a direction to the respondent No.1/Deputy Director of Consolidation, Kushinagar, District Kushinagar to consider and decide the aforesaid revision in accordance with law expeditiously from the date of production of self attested computer generated copy of this order downloaded from the official website of High Court Allahabad but certainly after giving opportunity to the parties concerned and without granting unnecessary adjournments to either of the parties.
Order Date :- 26.8.2020 saqlain