Allahabad High Court
Ramesh Mishra vs Settlement Officer Of Consolidation, ... on 21 October, 2022
Author: Jaspreet Singh
Bench: Jaspreet Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 20 Case :- MATTERS UNDER ARTICLE 227 No. - 4053 of 2022 Petitioner :- Ramesh Mishra Respondent :- Settlement Officer Of Consolidation, Pratapgarh And Others Counsel for Petitioner :- Sunil Kumar Yadav,Vivek Kumar Verma Counsel for Respondent :- C.S.C.,Pankaj Gupta Hon'ble Jaspreet Singh,J.
Heard learned counsel for the petitioner. Notice on behalf of the respondent1 No.1 has been accepted by the office of the Chief Standing Counsel. Shri Pankaj Gupta, learned counsel has accepted notice on behalf of the respondents no.6 and 7.
In view of the order proposed to be passed by this Court, notice to the private-respondents No.2 to 5 is dispensed with.
By means of the instant petition, the petitioner seeks expeditious disposal of his Appeal No.527 of 2022 (Diwakar & another Vs. Ramesh & others), which is pending before the respondent No.1.
It is urged that though a large number of dates have been fixed, however, for the reasons beyond control, the matter has not yet been decided.
Learned standing counsel submits that he has no objection in case an expedite order is passed.
Considering the facts and circumstances, this Court is of the opinion that no gainful purpose will be served in keeping the aforesaid petition pending rather ends of justice can be served by directing the respondent No.1 to consider and decide the pending proceedings of Appeal No.527 of 2022 (Diwakar & another Vs. Ramesh & others) most expeditiously, after affording full opportunity of hearing to the parties, but without granting any unnecessary adjournment to either of the parties preferably within a period of six months from the date an authenticated copy of this order is placed before the authority concerned.
It is made clear that the Court has not examined the case of the petitioner 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 :- 21.10.2022 ank