Allahabad High Court
Ashok Govind Rao vs State Of U.P. And 2 Others on 20 July, 2023
Author: Saurabh Srivastava
Bench: Saurabh Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:145038 Court No. - 52 Case :- WRIT - C No. - 21235 of 2023 Petitioner :- Ashok Govind Rao Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Akhilesh Kumar Singh Counsel for Respondent :- C.S.C. Hon'ble Saurabh Srivastava,J.
1. Heard Sri Akhilesh Kumar Singh, learned counsel for petitioner, Shri Arvind Kumar Shukla, learned counsel for respondent no.3 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 Case No. 1718/2022, Computer Case No.T202205440601718 (Krishna Murari Govind Rao vs.Rakesh Govind Rao), under Section 38(1) 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 period.
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 Case No. 1718/2022, Computer Case No.T202205440601718 (Krishna Murari Govind Rao vs.Rakesh Govind Rao), under Section 38(1) of U.P. Revenue Code, 2006, as expeditiously as possible, preferably within a period of six months from the date a certified copy of this order is produced before him, after affording proper opportunity of hearing to all the effected parties.
6. With the aforesaid directions, the writ petition is disposed of.
Order Date :- 20.7.2023 Rakesh