Allahabad High Court
Ram Sudhar vs Sub Divisional Magistrate, Bansgaon ... on 11 April, 2017
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 1 Case :- WRIT - C No. - 14858 of 2017 Petitioner :- Ram Sudhar Respondent :- Sub Divisional Magistrate, Bansgaon And 8 Others Counsel for Petitioner :- Manoj Kumar Counsel for Respondent :- C.S.C.,Tariq Maqbool Khan Hon'ble Ram Surat Ram (Maurya),J.
Heard counsel for the petitioner.
The writ petition has been filed for a mandamus commanding Sub Divisional Magistrate Bansgaon, Distt. Gorakhpur (respondent -1 ) to decide Suit No. 68 of 2009 (Ram Sudhar Vs. Shiv Shanker and others), under Section 229 B/176 of UP Z.A. & L.R. Act, expeditiously.
Without entering into the controversy involved in the writ petition, the writ petition is disposed of with direction to Sub Divisional Magistrate Bansgaon, Distt. Gorakhpur (respondent -1 ) to decide Suit No. 68 of 2009 (Ram Sudhar Vs. Shiv Shanker and others) , under Section 229 B/176 of UP Z.A. & L.R. Act, expeditiously, without granting any unnecessary adjournment to either of the parties.
Order Date :- 11.4.2017 Rahul /-