Allahabad High Court
Manoj Kumar Maurya vs State Of U.P. Thru. Prin. Secy., Deptt. ... on 22 January, 2024
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:6096 Court No. - 7 Case :- MATTERS UNDER ARTICLE 227 No. - 275 of 2024 Petitioner :- Manoj Kumar Maurya Respondent :- State Of U.P. Thru. Prin. Secy., Deptt. Of Revenue, Lko. And Others Counsel for Petitioner :- Anil Kumar Singh Counsel for Respondent :- C.S.C.,Mohan Singh Hon'ble Saurabh Lavania,J.
Heard.
In view of order proposed to be passed, issuance of notice to the private-respondents is hereby dispensed with.
By means of this petition, the petitioner seeks expeditious disposal of stay application pending in Revision No. 3000/2023 (Manoj Kumar vs. Ram Shakal and others) filed under Section 210 of U.P. Revenue Code, 2006, which is pending before the respondent No. 2/Additional Commissioner (Judicial), Ayodhya Division, Ayodhya.
Considering the period of pendency of the application in issue, the present petition is disposed of with a direction to the respondent No.2 to consider and decide the application in issue expeditiously after affording full opportunity of hearing to the parties to the litigation and without granting any adjournment to either party preferably within a period of two months from the next date fixed in the case, if there is no other legal impediment in this regard.
It is made clear that the Court has not examined the case of either party on merits and the Authority concerned shall be free to decide the matter strictly in accordance with law.
With the aforesaid, the petition is disposed of.
Order Date :- 22.1.2024 Arun/-