Allahabad High Court
Smt. Kanchan Devi vs Deputy Director Of ... on 19 February, 2021
Author: Jaspreet Singh
Bench: Jaspreet Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 21 Case :- CONSOLIDATION No. - 4778 of 2021 Petitioner :- Smt. Kanchan Devi Respondent :- Deputy Director Of Consolidation,Ayodhya & Ors. Counsel for Petitioner :- Prabhat Kumar,Pramod Kumar Misra Counsel for Respondent :- C.S.C.,Mohan Singh Hon'ble Jaspreet Singh,J.
Heard learned counsel for the petitioner. Notice on behalf of the respondents No.1 and 2 has been accepted by the office of the Chief Standing Counsel. Shri Mohan Singh, Advocate has accepted notice on behalf of the respondent No.3.
In view of the order proposed to be passed by this Court, notice to the private-respondent No.4 is dispensed with.
By means of the instant petition, the petitioner seeks expeditious disposal of the revision No.1754 (Kanchan Devi vs. Malti Devi and others), which is pending before the respondent No.1 since 2019.
The submission is that though the record is available before the revisional authority and the parties have put in appearance, however, for the reasons beyond control, the matter is being delayed and now the next date is fixed on 24.02.2021.
Learned standing counsel principally does not oppose the aforesaid request, however, submits that on quite view occasions the matter could not be heard on account of the resolution passed by the Members of the Bar Association.
Be that as it may in the facts and circumstances and also considering the age of the petitioner, this Court is of the opinion that ends of justice can be served by directing the respondent No.1 to consider and decide the revision of the petitioner most expeditiously without granting any unnecessary adjournment to either of the parties preferably within a period of three months from the date an authenticated copy of this order is placed before the Court concerned.
With the aforesaid, the writ petition is disposed of.
Order Date :- 19.2.2021 Rakesh/-