Allahabad High Court
Ashok Kumar Srivastava vs State Of U.P. And 7 Others on 24 November, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:223458 Court No. - 47 Case :- WRIT - C No. - 40416 of 2023 Petitioner :- Ashok Kumar Srivastava Respondent :- State Of U.P. And 7 Others Counsel for Petitioner :- Manish Kumar Pandey Counsel for Respondent :- C.S.C. Hon'ble Manish Kumar Nigam,J.
1. Case called out in the revised list. None appears on behalf of the petitioner, however, learned Standing Counsel is present.
2. The instant writ petition has been filed praying for a mandamus directing respondent No. 2 to decide the Case No. 2954 of 2022 being Computerized Case No.T202214290402954 (Ashok Kumar Vs. Ravindra Nath and others), under Section 116 of U.P. Land Revenue Code, 2006, within stipulated period.
3. Learned counsel for the petitioner states that opposite parties have appeared before the court. The aforesaid case is pending since 2022 before respondent No. 2 for adjudication. He prayed that the same may be decided, expeditiously.
4. From perusal of the order sheet, annexed as Annexure No.3 to the writ petition, it appears that several dates have been fixed by the Court concerned, however, till date, the aforesaid case has not been decided.
5. No useful purpose would be served in keeping this petition pending.
6. 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 - Sub Divisional Magistrate, Saidpur, District- Ghazipur to consider and decide the aforementioned case, in accordance with law, expeditiously, preferably within a period of six 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 :- 24.11.2023 Nitika Sri. (Manish Kumar Nigam, J.)