Allahabad High Court
Smt. Raj Kumari Devi vs Board Of Revenue U.P. Thru. Its Member ... on 23 March, 2023
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 19 Case :- MATTERS UNDER ARTICLE 227 No. - 856 of 2023 Petitioner :- Smt. Raj Kumari Devi Respondent :- Board Of Revenue U.P. Thru. Its Member Lko. And 4 Others Counsel for Petitioner :- Laxmi Narayan Gupta,Amitesh Pratap Singh,Neetu Bhardwaj Counsel for Respondent :- C.S.C. Hon'ble Saurabh Lavania,J.
Heard.
In view of the order proposed, issuance of notices to opposite party nos. 2 to 4 is hereby dispensed with.
The present petition has been filed for the following main relief:-
"(A) Issue an appropriate order or direction commanding to the Member, Board of Revenue, U.P. Lucknow to decide the Computer Case No. R2020053100824 (REV/824/2020) Ved Prakash Pandey Versus Shanti Devi and Others under Section 210 of U.P. Revenue Code, 2006 pending since 17.07.2020 within stipulated time fix by this Hon'ble Court during the pendency of the present petition."
Learned counsel for the petitioner stated that justice would suffice if a direction is issued to the opposite party no.1-Member, Board of Revenue, U.P. Lucknow, to decide the Case No. R2020053100824 (REV/824/2020) ( Ved Prakash Pandey Versus Shanti Devi and Others) as according to Section 183(4) of U.P. Revenue Code, 2016, a revision or appeal should be decided preferably within six months and the revision is issue is pending since 17.07.2020.
The aforesaid prayer has not been disputed by the learned counsel for the side opposite party.
Considering the aforesaid, the present petition is disposed of with the direction to the opposite party no. 1 to consider and decide the Case No. R2020053100824 (REV/824/2020) ( Ved Prakash Pandey Versus Shanti Devi and Others) within the six months as provided under Section 183(4) of U.P. Revenue Code, 2016, if there is no other legal impediment in this regard. In concluding the proceedings of the case, the authority concerned shall avoid unnecessary adjournments to the parties to the litigation.
With the aforesaid, the petition is disposed of.
Order Date :- 23.3.2023 Jyoti/-