Allahabad High Court
Fateh Bahadur Singh vs Deputy Director Of Consolidation Mau ... on 26 September, 2022
Author: Dinesh Pathak
Bench: Dinesh Pathak
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 51 Case :- WRIT - B No. - 2457 of 2022 Petitioner :- Fateh Bahadur Singh Respondent :- Deputy Director Of Consolidation Mau And 2 Others Counsel for Petitioner :- Om Prakash Singh Counsel for Respondent :- C.S.C Hon'ble Dinesh Pathak,J.
Heard learned counsel for the parties and perused the record.
The instant petition has been filed inter alia for the following relief :
"Issue a writ, order or direction in the nature of Mandamus commanding/directing the respondent No. 1, Deputy Director of Consolidation, Mau to decide the Revision No. 271, under Section 48(1) of the U.P. Consolidation of Holdings Act, Fateh Bahadur Vs. Santosh, pending before him expeditiously or within the stipulated period as may be fixed by this Hon'ble Court."
It is submitted that the revision is pending since 2017 despite the fact that both the parties are already appeared before the Court concerned and the matter is ready for final adjudication.
Learned Standing Counsel has no objection in case a direction is issued for early disposal of the case.
In this conspectus, as above, no useful purpose would be served to keep this matter pending, therefore, this Court deems it appropriate to finally dispose of the present writ petition, without making any observation on the merits of the case as mentioned in the present writ petition, with a direction to Deputy Director of Consolidation, Mau, before whom the aforementioned matter is pending disposal, to decide the same expeditiously, preferably, within a period of five months from the date of receipt of a certified copy of this order.
It is expected that it should be decided by a reasoned and speaking order, in accordance with law, after affording opportunity of hearing to the parties concerned without granting unnecessary adjournments to either of the parties.
With the aforesaid direction, present writ petition is disposed of.
Order Date :- 26.9.2022 SA