Allahabad High Court
Basmati vs State Of Up And 4 Others on 31 May, 2024
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:100126 Court No. - 35 Case :- WRIT - C No. - 16705 of 2024 Petitioner :- Basmati Respondent :- State Of Up And 4 Others Counsel for Petitioner :- Kripa Shankar Pandey Counsel for Respondent :- C.S.C. Hon'ble Prakash Padia,J.
1. Heard learned counsel for the petitioner/petitioners and perused the record.
2. In view of the order proposed to be passed herein, no useful purpose would be served by putting the opposite party to notice and keeping this petition pending before this Court. However, in case the opposite party feels aggrieved by the order his/her right to seek modification/variation of the order is being kept reserved.
3. The basic relief sought by the petitioner/petitioners in the present petition is to direct the court below to decide the Mutation Case No.851 of 2021 expeditiously.
4. The matter is pending before the Court below since 2021 and considerable time has already been lapsed but till date no final decision has been taken in the matter.
5. In the facts and circumstances of the case, the present petition is disposed of directing the court concerned to decide the aforesaid case/suit strictly in accordance with law most expeditiously and preferably within a period of six months from the date of presentation of certified copy of this order but without granting unnecessary adjournment unless there is no legal impediment.
Order Date :- 31.5.2024 S.K.