Allahabad High Court
Kameshwar Prasad Sharma vs Consolidation Officer, Sambhal And 2 ... on 28 February, 2020
Author: Saumitra Dayal Singh
Bench: Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 68 Case :- WRIT - B No. - 583 of 2020 Petitioner :- Kameshwar Prasad Sharma Respondent :- Consolidation Officer, Sambhal And 2 Others Counsel for Petitioner :- Munesh Kumar,Ashish Kumar Counsel for Respondent :- C.S.C. Hon'ble Saumitra Dayal Singh,J.
1. Heard Mr.Ashish Kumar, learned counsel for the petitioner and Mr. Aditya Keshari, learned Standing Counsel.
2. Solitary grievance of the petitioner is that his objections filed under Section 9-A(2) of the U.P. Act no.5 of 1954 being Case no. 68/91 (Virendra Sharma Vs. State of U.P.) is pending before respondent no.1/Consolidation Officer, Sambhal, District Sambhal, since 2015.
3. Without entering the merits, the present petition is disposed of with a direction to respondent no.1 to decide the aforementioned case of the petitioner as expeditiously as possible, preferably within a period of six months from the date of production of certified copy of this order.
Order Date :- 28.2.2020 Prakhar