Allahabad High Court
Smt. Baddo vs State Of U.P. Thru. Prin. Secy. Revenue & ... on 3 September, 2020
Author: Rajnish Kumar
Bench: Rajnish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 20 Case :- MISC. SINGLE No. - 14588 of 2020 Petitioner :- Smt. Baddo Respondent :- State Of U.P. Thru. Prin. Secy. Revenue & Others Counsel for Petitioner :- Sunendra Kumar Counsel for Respondent :- C.S.C. Hon'ble Rajnish Kumar,J.
Heard Sri Surendra Kumar, learned counsel for the petitioner and Sri Raj Bux Singh, learned Additional Chief Standing Counsel for the respondent nos.1 and 2 through video conferencing.
In view of the order proposed to be passed, requirement of issuance of notice to the opposite party no. 3 is dispensed with.
Submission of learned counsel for the petitioner is that that the petitioner has filed Revision No.2689 of 2019,computerized case no.20191064002689(Smt. Baddo versus Divisional Magistrate) before the Board of Revenue on 27.11.2019 but till date the revision has not been heard on admission while the petitioner has filed early hearing application also. The early hearing application of the petitioner is being listed but only general dates are being fixed. Now the case is listed on 10.09.2020. Therefore he made an innocuous prayer for a direction to consider the revision for admission at an early date.
Learned Additional Chief Standing Counsel has no objection to the request made by learned counsel for the petitioner.
The petition is disposed of with direction to the opposite party no.2 to consider and decide the application for early hearing filed by the petitioner on 25.02.2020 expeditiously and preferably on the date fixed i.e. 10.09.2020 and the concerned court shall make its earnest endeavour to consider the revision on admission also on the date fixed, if not possible at an early date thereafter.
Order Date :- 3.9.2020 Akanksha