Allahabad High Court
Sharvan Kumar vs State Of U.P. And Others on 1 February, 2010
Author: Pankaj Mithal
Bench: Pankaj Mithal
Court No. - 6 Case :- WRIT - C No. - 4087 of 2010 Petitioner :- Sharvan Kumar Respondent :- State Of U.P. And Others Petitioner Counsel :- Jai Narain Respondent Counsel :- C.S.C.,D.D. Chauhan Hon'ble Pankaj Mithal,J.
Heard learned counsel for the petitioner, learned Standing Counsel for respondents no.1 to 3 and Sri D.D.Chauhan for respondent no.4.
It appears that certain Gaon Sabha land was allotted to certain persons vide resolutions dated 22.6.1997, 6.7.1997 and 24.7.1997 which was approved by the Sub Divisional Magistrate dated 18.10.1997.
The petitioner being one of the members of the Gaon Sabha moved application under Section 198(4) of the U.P. Zamindari Abolition and Land Reforms Act for cancellation of the aforesaid allotment which is said to have been registered as Case No.1/12.12.2005/09.
The petitioner has prayed that the aforesaid case be decided at the earliest.
The averments made in the petition are not sufficient to indicate as to why the aforesaid application is not being decided and whether the allottees against whom the relief is being sought have been served or not. In the absence of such clear averments, it is not possible to issue any direction for time bound disposal of the aforesaid case.
Needless to say, that every such matter brought before the authority concerned is supposed to be decided at the earliest.
In view of aforesaid, the petitioner may pursue before the respondent/authority concerned for early disposal of the case.
The writ petition is dismissed of with the above observation.
Order Date :- 1.2.2010 BK