Allahabad High Court
Raj Dev And Another vs Commissioner Varanasi And 4 Others on 16 November, 2019
Author: Surya Prakash Kesarwani
Bench: Surya Prakash Kesarwani
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- WRIT - C No. - 36415 of 2019 Petitioner :- Raj Dev And Another Respondent :- Commissioner Varanasi And 4 Others Counsel for Petitioner :- Raj Karan Patel Counsel for Respondent :- C.S.C., Manoj Kumar Yadav Hon'ble Surya Prakash Kesarwani,J.
Heard learned counsel for petitioners and learned Standing Counsel.
The only relief prayed in this petition is that the Revision No. C201814000002458 of 2018 (Raj Dev & another Vs. Ashok Kumar and others), under Section 219 of U.P.L.R. Act, pending before the respondent No. 1, may be directed to be decided within a time bound period.
The learned Standing Counsel has no objection to the aforesaid request of the petitioner.
In view of the aforesaid, this writ petition is disposed of directing the authority concerned to decide the aforesaid Recall Application in accordance with law expeditiously after affording reasonable opportunity of hearing to all the parties concerned and without granting unnecessary adjournment to either of the parties.
Order Date :- 16.11.2019 LBY