Allahabad High Court
Tulasiram Mishra vs State Of U.P. Thru. Collector, Amethi ... on 11 November, 2024
Author: Jaspreet Singh
Bench: Jaspreet Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:74058 Court No. - 8 Case :- MATTERS UNDER ARTICLE 227 No. - 5283 of 2024 Petitioner :- Tulasiram Mishra Respondent :- State Of U.P. Thru. Collector, Amethi And Others Counsel for Petitioner :- Himanshu Pandey Counsel for Respondent :- C.S.C.,Mohan Singh Hon'ble Jaspreet Singh,J.
Heard learned counsel for the petitioner. Notice on behalf of the respondents No.1 and 2 has been accepted by the office of the Chief Standing Counsel.
In view of the order proposed to be passed by this Court, notice to the private-respondent No.4 to 9 is dispensed with.
By means of the instant petition, the petitioner seeks expeditious disposal of his Appeal No.248/T. B. of 2024 filed under Section 11(1) of the U.P.C.H Act pending before the respondent No.2.
Learned standing counsel submits that he has no objection in case an expedite order is passed.
Considering the facts and circumstances, this Court is of the opinion that no gainful purpose will be served in keeping the aforesaid petition pending rather ends of justice can be served by directing the respondent No.2 to consider and finally decide the pending proceedings of Appeal No.248/T. B. of 2024 (Tulsi Ram and ors vs State) filed under Section 11(1) of the U.P.C.H Act as expeditiously as possible, affording full opportunity of hearing to the parties, but without granting any unnecessary adjournment to either of the parties provided that there is no legal impediment.
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 :- 11.11.2024 Harshita