Allahabad High Court
Jai Deo Shukla vs Deputy Director Of Consolidation ... on 11 December, 2019
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 49 Case :- WRIT - B No. - 2998 of 2019 Petitioner :- Jai Deo Shukla Respondent :- Deputy Director Of Consolidation Jaunpur And 3 Others Counsel for Petitioner :- Ashok Kumar Singh Counsel for Respondent :- C.S.C. Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioner and learned Standing Counsel for respondent no. 1.
In view of the order proposed to be passed today, notices need not be issued to the respondent nos. 2 to 4.
The petitioner has preferred the present writ petition with the following prayer:-
"(i) a writ , order or direction in the nature of Mandamus directing the respondent no.1 (Deputy Director of Consolidation, Jaunpur to decide the Revision No. 730/719+776/765 of 2017-2018 Under Section 48(1) of U.P.C.H. Act (Chandi Prasad Vs. Gaon Sabha) within stipulated period as fixed by this Hon'ble Court."
In the facts and circumstances of the case, without entering into the merits of the case, the writ petition is disposed of directing the respondent no. 1/Deputy Director of Consolidation, Jaunpur to decide the aforesaid revision, expeditiously and preferably within a period of six months from the date of production of certified copy of this order.
Order Date :- 11.12.2019 Swati