Allahabad High Court
Bashisht Singh vs State Of U.P. And Another on 28 March, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 18 Case :- WRIT - B No. - 1024 of 2023 Petitioner :- Bashisht Singh Respondent :- State of U.P. and Another Counsel for Petitioner :- Pawankumar Dubey Counsel for Respondent :- C.S.C. Hon'ble Chandra Kumar Rai,J.
Heard Counsel for the petitioner and learned Standing Counsel for State-respondents.
The instant writ petition has been filed praying for a mandamus directing respondent No.2, Consolidation Officer, Sadar First, Mau to decide the case No. 6 (Bashisht Singh Vs. State) Rule 109K (2) under U.P.C.H. Rules within stipulated period.
Counsel for the petitioner submitted that the aforesaid case is pending before respondent No.2 for adjudication.
Certified copy of the order sheet has been annexed as Annexure No.3 to the writ petition in order to demonstrate that the case is not proceeding expeditiously.
Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the present petition stands disposed of finally with a direction to respondent No.2, Consolidation Officer, Sadar First, Mau to consider and decide the aforementioned case in accordance with law expeditiously and preferably within a period of three months from the date of production of certified copy of this order after giving opportunity of hearing to the parties concerned and without granting unnecessary adjournments to either of the parties.
Order Date :- 28.3.2023 Vandana Y.