Allahabad High Court
Abha Bansal vs State Of U.P. And Anothers on 12 January, 2021
Author: Rajiv Joshi
Bench: Rajiv Joshi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 37 Case :- WRIT - C No. - 24913 of 2020 Petitioner :- Abha Bansal Respondent :- State Of U.P. And Anothers Counsel for Petitioner :- Anshu Chaudhary Counsel for Respondent :- C.S.C. Hon'ble Rajiv Joshi,J.
Heard Sri Anshu Chaudhary, learned counsel for the petitioner and learned Standing counsel.
By means of the present writ petition, the petitioner seeks a direction in the nature of mandamus commanding the respondent no. 2 Additional District Magistrate (Administration)/ Prescribed Authority, Ghaziabad to decide the Case No. 02 of 2007-2008/Computer Case No. 201011280059 within a stipulated period of time.
It is contended by learned counsel for the petitioner after passing the final order, petitioner has given surplus land to the authority concerned and after conclusion of the ceiling proceedings the petitioner filed an application on 22.12.2011 under Section 37 of U.P. Imposition of Ceiling on Land Holdings Act, read with Section 144 of C.P.C. for restitution in Case No. 2 of 2007-08, the said application is pending till date.
Learned Standing Counsel submits that no useful purpose would be served in keeping the writ petition pending and an appropriate direction may be issued to respondent no.2 to consider the grievance of the petitioner.
In the facts and circumstances of the case, direction is issued upon respondent no. 2 Additional District Magistrate (Administration)/ Prescribed Authority, Ghaziabad to consider application of the petitioner dated 22.12.2011 and decide the Case No. 02 of 2007-2008 Computer Case No. 201011280059 in accordance with law expeditiously, preferably within a period of six months from the date of production of a certified copy/computerized copy of this order.
The concerned Authority/Official shall verify the authenticity of computerized copy of this order from the official website of High Court Allahabad and shall act accordingly without waiting for submission of the certified copy of this order.
With the above direction, the writ petition stands finally disposed of. No order as to costs.
Order Date :- 12.1.2021 Akbar