Allahabad High Court
Pankaj vs State Of U.P. And 12 Others on 20 May, 2022
Author: Y.K. Srivastava
Bench: Yogendra Kumar Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 19 Case :- WRIT - C No. - 14125 of 2022 Petitioner :- Pankaj Respondent :- State Of U.P. And 12 Others Counsel for Petitioner :- Shivasare Saroj Counsel for Respondent :- C.S.C.,Rameshwar Prasad Shukla Hon'ble Dr. Yogendra Kumar Srivastava,J.
Heard Sri Shivasare Saroj, learned counsel for the petitioner and Sri Surya Bhan Singh, learned Standing Counsel for the State respondents.
The present petition has been filed seeking a direction to the respondent no. 2/Sub-Divisional Magistrate, Tehsil Lalganj, District Azamgarh to decide the Case No. 03732 of 2019, Computerised Case No. No. T2019150604033732 (Pankaj vs. Kamla and others) under Section 116 of U.P. Revenue Code, 2006, within specified period.
Learned counsel for the petitioner has referred to the order sheet of the case which has been filed along with this petition to point out that despite several dates having been fixed for hearing, the matter is being adjourned for some reason or the other and the delay in disposal of the said case is causing undue hardship to the petitioners. Accordingly, a prayer is made to expedite the proceedings.
Learned Standing Counsel appearing for the State respondents has no objection to the prayer so made.
In view of the aforementioned facts and circumstances, the present petition is disposed of with an observation that in case the petitioner appears before the respondent no. 2 and does not seek any unnecessary adjournment, it is expected that the respondent no. 2 would make an endeavour to decide the aforesaid case in accordance with law expeditiously, preferably within a period of six months from the date of presentation of a certified copy of this order, provided there is no other legal impediment.
Order Date :- 20.5.2022 Puspendra (Dr. Y.K. Srivastava, J.)