Allahabad High Court
Keshav Prasad Vishwakarma And Others vs Deputy Director Of Consolidation, ... on 8 May, 2023
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:31601 Court No. - 18 Case :- MATTERS UNDER ARTICLE 227 No. - 2331 of 2023 Petitioner :- Keshav Prasad Vishwakarma And Others Respondent :- Deputy Director Of Consolidation, Pratapgarh And Others Counsel for Petitioner :- Virendra Kumar Shukla Counsel for Respondent :- C.S.C. Hon'ble Saurabh Lavania,J.
Heard.
In view of the order proposed to be passed by this Court, notice to the private-respondent(s) is dispensed with.
By means of the instant petition, the petitioners seek expeditious disposal of Revision/ Case No.265/2023, filed under Section 48(1) of the U.P. Consolidation of Holdings Act, 1953 pending before the respondent No.1.
Learned standing counsel submits that he has no objection in case an expedite order is passed.
Considering the facts and circumstances of the case, this Court is of the view that no fruitful purpose will be served in keeping this petition pending. Accordingly, this petition is disposed of with a direction to the respondent No.1-Deputy Director of Consolidation, Pratapgarh to consider and decide the pending proceedings of Revision/ Case No.265/2023, most expeditiously after affording full opportunity of hearing to the parties to the litigation and without granting any unnecessary adjournment to either party preferably within a period of six months from the date a certified copy of this order is placed before the Authority concerned, if possible and if there is no other legal impediment in this regard.
Petitioners are directed to file an affidavit of undertaking before the Authority concerned that they would appear on each date fixed in the case and they will not take any adjournment before the Authority concerned.
It is made clear that the Court has not examined the case of either of the parties 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 :- 8.5.2023/Vinay/-