Allahabad High Court
Smt.Sarita Devi vs State Of U.P. And 2 Others on 10 February, 2023
Author: Surya Prakash Kesarwani
Bench: Surya Prakash Kesarwani
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 3 Case :- WRIT - C No. - 36801 of 2022 Petitioner :- Smt.Sarita Devi Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Kamlesh Shrama Counsel for Respondent :- C.S.C. Hon'ble Surya Prakash Kesarwani,J.
Hon'ble Anish Kumar Gupta,J.
Heard learned counsels for the parties.
The only relief pressed in the writ petition is that a direction may be issued to the respondent No.2 to decide the Case No.RST/3575/2017 "Computer Case No.T2017155156013575" (Sarita Vs. Gudiya) under Section 1 of Uttar Pradesh Janhit Guarantee Act, pending in the court of learned Sub Divisional Magistrate Sadar Mau, District Mau.
Considering the facts and circumstances of the case, we do not find any good reason to call for a counter affidavit and to keep the writ petition pending.
In view of the aforesaid, the writ petition is disposed of with a direction to the respondent No.2 to decide the aforesaid case in accordance with law, expeditiously, preferably within two months from the date of presentation of a certified copy of this order, after affording reasonable opportunity of hearing to all the parties concerned.
Order Date :- 10.2.2023 NLY