Allahabad High Court
Manish Goyal vs State Of U.P. And 7 Others on 18 January, 2020
Author: Anjani Kumar Mishra
Bench: Anjani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 6 Case :- WRIT - C No. - 1605 of 2020 Petitioner :- Manish Goyal Respondent :- State Of U.P. And 7 Others Counsel for Petitioner :- Vinod Singh Counsel for Respondent :- C.S.C. Hon'ble Anjani Kumar Mishra,J.
Heard learned counsel for the petitioner and learned Standing counsel for the State-respondents.
The petition has been filed seeking the following relief-
"i) A writ, order or direction in the nature of mandamus to direct the learned Commissioner, Azamgarh Division, Azamgarh (respondent no.2) to decide the Appeal No.08A, Computer No.C201915000001562,Ashish Goyal Vs. Sub Divisional Magistrate, Sadar, Azamgarh and others under Section 207 U.P. Revenue Code, 2006 expeditiously within stipulated period as directed by this Hon'ble Court."
By means of this writ petition, petitioner seeks directions for expeditious disposal of an appeal filed by the respondent against a preliminary decree in a suit for partition filed by the petitioner.
It has been stated that the lower Court record has already been received in the appellate Court.
Under the circumstances, this writ petition is disposed of directing the Commissioner, Azamgarh Division, Azamgarh (respondent no.2) to endeavour to decide the appeal of the respondent, expeditiously, preferably within a period of three months from the date a certified copy of this order is filed before him.
It is, however, provided that similar matters, which have remained pending for a longer period, must necessarily be afforded preference.
Order Date :- 18.1.2020 RKM