Allahabad High Court
Guru Prasad vs State Of Up And 3 Others on 20 March, 2024
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:50908 Court No. - 5 Case :- WRIT - C No. - 6057 of 2024 Petitioner :- Guru Prasad Respondent :- State Of Up And 3 Others Counsel for Petitioner :- Mohammad Mustafa Counsel for Respondent :- C.S.C. Hon'ble Saral Srivastava,J.
1. Heard learned counsel for the parties.
2. The petitioner has come up in the present petition with a sole prayer that a direction be issued to the respondent No.2/Tehsildar, Tehsil Shohratgarh, District Siddharth Nagar to decide the Case No.66/1905 of 2012 (Guru Prasad and another Vs. Smt. Chandrapati) expeditiously, within a time bound period.
3. Considering the facts and circumstances of the case, without adverting into the merits of the case, the writ petition is disposed of with a direction to respondent No.2/Tehsildar, Tehsil Shohratgarh, District Siddharth Nagar to decide the Case No.66/1905 of 2012 (Guru Prasad and another Vs. Smt. Chandrapati) pending before him expeditiously, preferably within a period of three months from the date of production of a certified copy of this order without granting any unnecessary adjournment to either of the parties, if there is no legal impediment in deciding the aforesaid case.
4. This Court further commands the respondent No.2 not to adjourn the aforesaid case unnecessarily, and conclude the same even if advocates are on strike.
Order Date :- 20.3.2024 R.S. Tiwari