Allahabad High Court
Reeta Pal vs Tahsildar, Tahsil Mariyahun And 2 ... on 19 January, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 59 Case :- WRIT - C No. - 1156 of 2023 Petitioner :- Reeta Pal Respondent :- Tahsildar, Tahsil Mariyahun And 2 Others Counsel for Petitioner :- Ashok Kumar Yadav,Rajesh Chandra Jaiswal Counsel for Respondent :- C.S.C.,Bhupendra Kumar Tripathi Hon'ble Vikram D. Chauhan,J.
It is submitted by learned counsel for the petitioner that the Case No.5378 of 2022, Computerized Case No. T 202214360605378 (Reeta Pal vs. Nayab), under Section 34 U.P. Revenue Code, 2006 is pending before the Respondent No.1, Tehsildar since the year 2022 and till date, the aforesaid case has not been decided.
Learned Standing Counsel submits that the case will be decided in accordance with law in a time bound manner.
Considering the facts and circumstances of the case and the submissions of learned counsel for the parties, it is hereby directed that the case pending before the Respondent No.1 shall be decided within a period of three months from the date of production of certified copy of the order without giving any unnecessary adjournment to any of the parties.
With the aforesaid observation/direction, the writ petition is disposed of.
Order Date :- 19.1.2023 Ashish Pd.