Allahabad High Court
Ram Narain Meena vs Naib Tahsildar Shivgarh, Tahsil ... on 3 August, 2022
Author: Abdul Moin
Bench: Abdul Moin
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 7 Case :- MATTERS UNDER ARTICLE 227 No. - 2763 of 2022 Petitioner :- Ram Narain Meena Respondent :- Naib Tahsildar Shivgarh, Tahsil Maharajganj, Raebareli And 6 Others Counsel for Petitioner :- Mukesh Kumar Pandey Counsel for Respondent :- C.S.C. Hon'ble Abdul Moin,J.
Heard learned counsel for the petitioner and learned Standing counsel appearing for the State-respondents.
With the consent of learned counsel appearing for the contesting parties, the instant petition is being finally decided.
Learned counsel for the petitioner after arguing at some length submits that inadvertantly in prayer clause he could not indicate that his recall application filed in Mutation Case No. T-2021110580101837 is pending and prays that the said recall application in the aforesaid case which has been filed on 23.10.2021 be decided within a specified time.
Taking into consideration that the application for recall is still pending for consideration since 2021 before respondent no.1, the present petition is disposed of with a direction to respondent no.1 to decide the same within a period of three months from the date of communication of this order in accordance with law after providing opportunity of hearing to all concerned parties. It is provided that the petitioner shall not seek any adjournment on any pretext before the concerned Court.
Learned counsel for the petitioner undertakes that if lawyers are abstaining from work even then the petitioners shall put in appearance and argue the case failing which benefit of this order will not be available to the petitioner.
Order Date :- 3.8.2022 Pachhere/-