Allahabad High Court
Bhagirathi vs Tehsildar Lalganj And Another on 14 January, 2020
Author: Anjani Kumar Mishra
Bench: Anjani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 6 Case :- WRIT - C No. - 1094 of 2020 Petitioner :- Bhagirathi Respondent :- Tehsildar Lalganj And Another Counsel for Petitioner :- Lal Chandra Yadav,Kamlesh Kumar Counsel for Respondent :- C.S.C. Hon'ble Anjani Kumar Mishra,J.
Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
The writ petition has been filed seeking the following relief:-
"(1) Issue a writ, order or direction directing the Court below (The Tehsildar, Lalganj) Azamgarh to decide the mutation case on merit finally as Case no. T201616150604036/12 Under Section 34/35 of Uttar Pradesh Land Revenue Act, Bhagirathi Versus Santosh Kumari within stipulated period of 2 months or as fixed by this Hon'ble Court in light of extreme urgency involved in the present fact and circumstances of the case."
The petitioner is aggrieved as her mutation case filed in the year 2016 has not been decided finally till date.
Under the circumstances, this writ petition is disposed of with a direction to the respondent no. 1/Tehsildar Lalganj to decide the mutation case as expeditiously as possible, preferably within a period of three months from the date a certified copy of this order is filed before him.
Order Date :- 14.1.2020 Mayank