Allahabad High Court
Dera Sacha Sauda, Sirsa Shah Satnamji ... vs State Of U.P. Thru. Collector/ Chief ... on 26 May, 2025
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:31059 Court No. - 7 Case :- MATTERS UNDER ARTICLE 227 No. - 3222 of 2025 Petitioner :- Dera Sacha Sauda, Sirsa Shah Satnamji Sirsa, Haryana Sewadar Ajay Kumar, Amethi Respondent :- State Of U.P. Thru. Collector/ Chief Revenue Officer, Ayodhya And 26 Others Counsel for Petitioner :- Suresh Chandra Srivastava,Chandra Prakash Srivastava,Narendra Shanker Pandey,Tripuresh Narayan Pandey Counsel for Respondent :- C.S.C.,Mohan Singh Hon'ble Saurabh Lavania,J.
Heard learned counsel for the petitioner 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):-
"Direct the learned court Chief Revenue Officer, Ayodhya i.e opposite party no. 1 to decide the suit for partition filed by the petitioner being as a trust namely Dera Sachha Sauda under section 30(2) of U.P. Revenue Court 2006, bearing original suit no. 3568/2023 and its computerised suit no. D202304230003568 (Dera Sacha Sauda V/s State of U.P and Others) on 20.12.2023. Wherein, aforesaid suit is still pending before learned court Chief Revenue Officer, Ayodhya till date. Expeditiously within stipulated time as prescribed by this Hon'ble Court."
Taking note of period of pendency of the case in issue and also that suit/case of similar nature should be decided within a period of six months, as provided under Rule 109(10) of U.P. Revenue Code Rules, 2016 made under the U.P. Revenue Code, 2006, as per which, a suit/case for partition should preferably be decided within a period of six months, this Court is of the view that no fruitful purpose will be served in keeping this petition pending.
Accordingly, this petition is disposed of with a direction to the respondent No.1-Collector/Chief Revenue Officer, Ayodhya to consider and decide the Suit/Case No.3568/2023, Computerized Case No.D202304230003568 (Dera Sacha Sauda V/s State of U.P and Others) most expeditiously after affording full opportunity of hearing to the parties to the litigation and without granting unnecessary adjournment to either party preferably within a period of six months from the next date fixed in the case, if there is no other legal impediment in this regard.
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 :- 26.5.2025 Arun/-