Allahabad High Court
Jai Narayan Singh And 5 Others vs Deputy Director Of Consolidation, ... on 8 December, 2020
Author: Saumitra Dayal Singh
Bench: Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 65 Case :- WRIT - B No. - 1494 of 2020 Petitioner :- Jai Narayan Singh And 5 Others Respondent :- Deputy Director Of Consolidation, Ghazipur And Another Counsel for Petitioner :- Upendra Nath Yadav Counsel for Respondent :- C.S.C,Ram Ji Singh Hon'ble Saumitra Dayal Singh,J.
Sri Upendra Nath Yadav, learned counsel for the petitioners, Sri Dhananjay Singh, Advocate holding brief of Sri Ram Ji Singh, learned counsel appearing for the private-respondent and learned standing counsel for the state-respondent.
The solitary grievance of the petitioners appear to be that their restoration application no. 2019531429000187 (Jay Narayan and others Vs. Surendra) filed with reference to the order dated 18.05.2012 passed by Deputy Director of Consolidation, Ghazipur in Revision No. 1384 of 2012 (Surendra vs. Jai Narayan and others), under Section 48 of U.P.C.H. Act, Mauza Bhikkheypur, Pargana Sadiyabad, District Ghzaipur, has remained pending before the respondent no. 1 for more than a year.
Without entering into merits of this case, it is directed that the respondent no. 1 shall decide the aforesaid restoration application pending before him, as expeditiously as possible preferably within a period of three months from the date of production of a copy of this order, if there is no legal impediment.
With the aforesaid direction, this writ petition is disposed of.
Order Date :- 8.12.2020 SA