Allahabad High Court
Jaibun Nisha vs State Of U.P. And 2 Others on 25 May, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 18 Case :- WRIT - C No. - 11217 of 2022 Petitioner :- Jaibun Nisha Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Mohammad Mustafa Counsel for Respondent :- C.S.C. Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioner and learned Standing Counsel for the respondents no.1 & 2.
In view of the order proposed to be passed, notices need not go to the private respondents.
The petitioner is before this Court for a direction to respondent no.2-Tehsildar, Tehsil Shohratgarh, District Siddharth Nagar to decide the recall/kayami application dated 12.01.2022 filed in Case No.3683 of 2021, Computerized Case No.202117630503683 (Jaibun Nisha Vs. Basmati) within stipulated period.
It is argued by learned counsel for the petitioner that since the matter is pending consideration he is suffering irreparable loss.
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 the respondent no.2 to consider and decide the aforesaid case in accordance with law expeditiously and preferably within a period of three months from the date of receipt of certified copy of this order but certainly after giving opportunity to the parties concerned and without granting unnecessary adjournments to either of the parties, if there is no legal impediment.
Order Date :- 25.5.2022 Pramod Tripathi