Allahabad High Court
Noorjahan vs Addl. Commissioner(Judicial), ... on 4 September, 2020
Author: Alok Mathur
Bench: Alok Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?In Chamber Case :- MISC. SINGLE No. - 14527 of 2020 Petitioner :- Noorjahan Respondent :- Addl. Commissioner(Judicial), Faizabad & Anr. Counsel for Petitioner :- Jalaj Kumar Gupta Counsel for Respondent :- C.S.C. Hon'ble Alok Mathur,J.
1. Heard Sri Jalaj Kumar Gupta, learned counsel for the petitioner as well as learned Standing Counsel for the State respondents through video conferencing in view of COVID-19 pandemic.
2. By means of instant writ petition the petitioner has sought a direction to the Additional Commissioner (Judicial), Faizabad Region, Faizabad (now Ayodhya) to decide Revision No. 01116 of 2018 - Smt. Noorjahan Vs. Israil, under Section 2191 of U.P. Z.A. and L.R. Act against order datd 10.04.2018, passed by the Sub Divisional Magistrate, with regard to land of Gata No. 1076, area 0.390 hectares, situated in Village - Mahna, Pargana - Rokha, Tehsil - Tiloi, District - Amethi, expeditiously.
3. Learned counsel for the petitioner submits that the petitioner purchased a land having Gata No. 1076, measuring 0.390 hectares, situated in Village - Mahna, Pargana - Rokha, Tehsil - Tiloi, District - Amethi from its owner Kismatunisha by means of sale deed dated 12.10.2015. Petitioner's name was mutated in the revenue records by means of order dated 30.11.2015, passed by Tehsildar - Tiloi. Subsequently, one Israil filed Case No. 1981/2016 (T20160471081981) against the order dated 30.11.2015 before the Sub Divisional Magistrate, stating that the land in question belongs to him. The Sub Divisional Magistrate passed order dated 10.04.2018 in favour of Israil-respondent no. 2. The petitioner challenged the order dated 10.04.2018 by means of Revision No. 01116 of 2018, before the Additional Commissioner (Judicial), Faizabad.
4. It is lastly submitted by learned counsel for the petitioner that aforesaid revision is pending since 23.04.2018, and seeks direction to the respondent no. 1 to decide the same expeditiously.
5. Learned Standing Counsel submits that he has no objection in case suitable directions are issued to respondent no. 1 to decide petitioner's revision.
6. In view of above, instant writ petition is disposed of with direction to respondent no. 1 - Additional Commissioner (Judicial), Faizabad Region, Faizabad (now Ayodhya) to decide Revision No. 01116 of 2018 - Smt. Noorjahan Vs. Israil, under Section 2191 of U.P. Z.A. and L.R. Act, expeditiously, say within a period of six month's from the date of production of a copy of this order, by means of reasoned and speaking order, in accordance with law.
7. With aforesaid directions the writ petition stands disposed of.
Order Date :- 4.9.2020 A. Verma (Alok Mathur, J.)