Allahabad High Court
Salender Partap Narayan vs State Of U.P. And 2 Others on 10 February, 2020
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 50 Case :- WRIT - C No. - 4612 of 2020 Petitioner :- Salender Partap Narayan Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Pankaj Kumar Shukla Counsel for Respondent :- C.S.C. Hon'ble Salil Kumar Rai,J.
Heard the counsel for the petitioner.
The present writ petition has been filed by the petitioner praying for a writ of mandamus directing the Naib Tehsildar (Sadar), Tehsil Harriya, District Basti, i.e., respondent no. 2 to decide Mutation Application No. 874 of 2019 under Section 34 of the Uttar Pradesh Revenue Code, 2006 pending in the court of Naib Tehsildar (Sadar), Tehsil Harriya, District Basti.
The Naib Tehsildar (Sadar), Tehsil Harriya, District Basti, i.e., respondent no. 2 is directed to decide the aforesaid application within a period of six months from the date a certified copy of this order is produced before him, in case, there is no legal impediment in deciding the aforesaid application.
It is clarified that this Court has not expressed any opinion on the merits of the claim of the petitioner.
With the aforesaid direction, the writ petition is disposed of.
Order Date :- 10.2.2020 Satyam