Allahabad High Court
Sri Prakash And Another vs State Of U.P. And 3 Others on 5 January, 2024
Author: Dinesh Pathak
Bench: Dinesh Pathak
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:2605 Court No. - 48 Case :- WRIT - B No. - 4245 of 2023 Petitioner :- Sri Prakash And Another Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Rajendra Kumar Ojha Counsel for Respondent :- C.S.C. Hon'ble Dinesh Pathak,J.
1. Heard learned counsel for the petitioners, learned Standing Counsel and perused the record.
2. The petitioners have invoked the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India with the following prayer:-
"(i) issue a writ, order or direction in the nature of mandamus directing the respondent no.2 to decide the petitioners' objection/ restoration its bearing No.53/2022 (Virendra Bahadur and others vs. Chandra Prakash and another) under Rule 109 Ka U.P.C.H. Act, which is pending before the respondent no.2 within short stipulated period."
3. It is submitted by learned counsel for the petitioners that the aforesaid matter is pending since the date of its filing and till date no fruitful steps have been taken to decide the same.
4. Learned Standing Counsel has no objection in case a direction is issued for disposal of the aforesaid case.
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 Consolidation Officer, Ghosi (respondent no.2), before whom the aforementioned case is pending for disposal, to decide the same expeditiously, preferably, within a period of three months from the date of receipt of a certified copy of this order.
6. With the aforesaid direction, present writ petition is disposed of.
Order Date :- 5.1.2024 Jitendra