Allahabad High Court
Smt. Keshari Devi vs State Of U.P. And 2 Others on 26 November, 2019
Author: Ashwani Kumar Mishra
Bench: Ashwani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - C No. - 37816 of 2019 Petitioner :- Smt. Keshari Devi Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Krishna Mani Counsel for Respondent :- C.S.C. Hon'ble Ashwani Kumar Mishra,J.
An application for mutation appears to have filed by the petitioner, which is pending before the respondent no. 2. An objection has been filed by the third respondent. Matter has remained pending for more than a year. Learned counsel places reliance upon the provisions of the U.P. Revenue Code, 2006 to submit that such proceedings ought to be concluded within three months.
Perusal of the ordersheet would reflect that almost 25 dates have been fixed in the matter.
Considering the fact that proceedings are otherwise summary in nature and are expected to be resolved expeditiously, this writ petition stands disposed of with a direction upon the second respondent to conclude the proceedings, by fixing weekly dates, without granting unnecessary adjournments to either of the parties, except on payment of costs, which shall not be less than Rs. 500/- for a day. The proceedings would be concluded within a period of three months, from the date of presentation of a certified copy of this order.
Order Date :- 26.11.2019 Ranjeet Sahu