Allahabad High Court
Ashok Kumar Rao vs State Of U.P. And 4 Others on 10 May, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 18 Case :- WRIT - C No. - 8554 of 2022 Petitioner :- Ashok Kumar Rao Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Anil Kumar Mishra Counsel for Respondent :- C.S.C. Hon'ble Prakash Padia,J.
Today Advocates are abstaining from work, though learned Standing Counsel for the respondent-State is present.
I have perused the records.
In view of the order proposed to be passed, notices need not go to the private respondents.
The petitioner is before this Court for a direction to respondent no.2-Commissioner, Gorakhpur Division, Gorakhpur to decide the Case No.748 of 2017 (Computer Case No.C20170500748) (Varshbahadur Vs. Suresh Prasad) within stipulated period.
Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the present petition stands disposed of finally with a direction to the respondent no.2 to consider and decide the aforesaid case in accordance with law expeditiously and preferably within a period of four months from the date of receipt of certified copy of this order but certainly after giving opportunity to the parties concerned and without granting unnecessary adjournments to either of the parties, if there is no legal impediment.
Order Date :- 10.5.2022 Pramod Tripathi