Allahabad High Court
Balram vs State Of U.P. And Another on 10 October, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:197076 Court No. - 47 Case :- WRIT - C No. - 30535 of 2023 Petitioner :- Balram Respondent :- State of U.P. and Another Counsel for Petitioner :- Agnivesh,Jadu Nandan Yadav Counsel for Respondent :- C.S.C. Hon'ble Manish Kumar Nigam,J.
1. Heard learned counsel for the parties and perused the record.
2. The instant writ petition has been filed praying for a mandamus directing respondent No.2 - Additional Commissioner, Kanpur Mandal, Kanpur, to decide the Revision No.193 of 2015 (Ashok Kumar and others vs. Land Management Committee) and Revision No.215 of 2015 (Subhash Chandra and others vs. Land Management Committee), within stipulated period.
3. Learned counsel for the petitioner submitted that opposite party appeared in the proceedings and the aforesaid cases are pending since 2015 before respondent No.2 for adjudication. He prayed that the same may be decided expeditiously.
4. No useful purpose would be served in keeping this petition pending.
5. Considering the facts and circumstances of the case, without expressing any opinion on the merits of the case, the present petition stands disposed of finally with a direction to respondent No.2 - Additional Commissioner, Kanpur Mandal, Kanpur, to consider and decide the aforesaid cases, in accordance with law, expeditiously, preferably within a period of three months from the date of production of a certified copy of this order after giving opportunity of hearing to the parties concerned and without granting unnecessary adjournments to either of the parties provided there is no other legal impediment.
Order Date :- 10.10.2023 Rishabh [Manish Kumar Nigam, J.]