Allahabad High Court
Rajesh Kumar Verma And Others vs State Of U.P. Thru. Prin. Secy., ... on 8 April, 2025
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:19565 Court No. - 7 Case :- MATTERS UNDER ARTICLE 227 No. - 1952 of 2025 Petitioner :- Rajesh Kumar Verma And Others Respondent :- State Of U.P. Thru. Prin. Secy., Revenue, Lko. And 2 Others Counsel for Petitioner :- Arun Kumar Tiwari Counsel for Respondent :- C.S.C. Hon'ble Saurabh Lavania,J.
Heard learned counsel for the petitioners and learned State counsel.
In view of order proposed to be passed, issuance of notice to the private-respondent(s) is hereby dispensed with.
The instant petition has been preferred seeking following main relief(s):-
"(1) Issue a order or direction to the opposite party no.2, to consider and decide the above noted pending appeal no. TB-393 of 2024 'Ram Karan Versus Rajesh Kumar Verma and others" expeditiously within stipulated fix time period after providing opportunity of hearing to the both parties. in the interest of justice."
Taking note of the facts, as indicated, that the respondent No. 3/Ram Karan s/o Badri is the real brother of Jairam Verma, who is the predecessor in interest of the petitioner Nos. 1, 2 an 3 namely Rajesh Kumar Verma & Ramesh Kumar, both sons of Late Jairam Verma, and Smt. Surmena w/o Late Jairam Verma and the dispute is between the blood relations and the dispute was decided vide order dated 05.04.2022 passed by the Consolidation Officer, Sadar, District- Ayodhya in Case No. 14+43, Computerized Case No. 1998550423010001, under Section 12 of U.P. Consolidation of Holdings Act, 1953 (in short "Act of 1953"), related to Chak No. 213 situated at Village Ramapur, Pargana Amsin, Teshil Sadar, District Ayodhya and thereafter challenging the said order, the belated appeal in issue alongwith an application for condonation of delay was filed, which is pending before the respondent No. 2/Settlement Officer Consolidation, District- Ayodhya, the present petition is disposed of with a direction to the respondent No.2 to conclude the proceedings of pending appeal most expeditiously after affording full opportunity of hearing to the parties to the litigation and without granting unnecessary adjournment to either party, so that the dispute be settled at the earliest.
It is made clear that the Court has not examined the case of either party on merits and the Authority concerned shall be free to decide the matter strictly in accordance with law.
With the aforesaid, the petition is disposed of.
Order Date :- 8.4.2025 Arun/-