Allahabad High Court
Jai Maa Saraswati Vidya Mandir Inter ... vs State Of U.P. And 7 Others on 18 October, 2023
Author: Saurabh Srivastava
Bench: Saurabh Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:202445 Court No. - 52 Case :- WRIT - C No. - 35092 of 2023 Petitioner :- Jai Maa Saraswati Vidya Mandir Inter College Respondent :- State Of U.P. And 7 Others Counsel for Petitioner :- Sudhir Kumar Counsel for Respondent :- C.S.C.,Azad Rai Hon'ble Saurabh Srivastava,J.
1. Heard Sri Sudhir Kumar, learned counsel for petitioner and learned Standing Counsel for the State-respondents.
2. Present writ petition has been filed seeking a direction in the nature of mandamus to be issued in favour of the respondent no.2 to decide Appeal No. 326/2023, Computerized Case No. C202302000000326 (Amar Singh Vs. Shiv Singh and others), under Section 207 of U.P. Revenue Code, 2006 expeditiously.
3. Learned counsel for petitioner submits that grievance of petitioner would sufficiently be met in case, the aforesaid case is considered and decided in a time bound manner by respondent no. 2.
4. Learned Standing Counsel submits that no useful purpose would be served in keeping the writ petition pending and an appropriate direction may be issued to respondent no.2 to consider the grievance of the petitioner.
5. Be that as it may, without entering into the merits of the case as well as if there is no other legal impediment available, the respondent no.2 is hereby directed to consider and decide Appeal No. 326/2023, Computerized Case No. C202302000000326 (Amar Singh Vs. Shiv Singh and others), under Section 207 of U.P. Revenue Code, 2006, as expeditiously as possible, preferably within a period of nine months from the date of production of certified copy of this order, after affording proper opportunity of hearing to all the parties.
6. With the aforesaid directions, the writ petition stands disposed of.
Order Date :- 18.10.2023 Shaswat