Allahabad High Court
Santi Devi vs State Of U.P. And 2 Others on 1 November, 2022
Author: Y.K. Srivastava
Bench: Yogendra Kumar Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 19 Case :- WRIT - C No. - 32475 of 2022 Petitioner :- Santi Devi Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Pankaj Kumar Shukla Counsel for Respondent :- C.S.C. Hon'ble Dr. Yogendra Kumar Srivastava,J.
Heard Sri Pankaj Kumar Shukla, learned counsel for the petitioner and Sri Adarsh Kumar Bajpai, learned Standing Counsel appearing for the State-Respondents.
Petitioner claiming herself to be a purchaser has filed the present petition seeking a direction to the respondent no.2-Naib Tahsildar (Sadar), Tahsil Harriya, District Basti to decide mutation Case No.00631 of 2015 (Smt. Shanti Devi vs. Smt. Jaldahri) under Section 34 of U.P. Revenue Code, 2006 within specified time.
Counsel for the petitioner has referred to the order sheet of the case, a copy whereof has been placed on record along with affidavit filed in support of the petition to submit that despite several dates having being fixed, the matter is being adjourned for some reason or the other and the delay in disposal of the case is causing undue hardship to the petitioner.
Learned Standing Counsel for the State-Respondents has no objection to the prayer so made.
Having regard to the aforementioned facts and circumstances and without expressing any opinion on the merits of the case, the present petition is disposed of with an observation that the court below would make an endeavor to decide the aforesaid case in accordance with law, expeditiously preferably within a period of three months from the date of production of certified copy of the instant order, without granting any unnecessary adjournments to either of the parties, provided there is no other legal impediment.
Order Date :- 1.11.2022 Kirti (Dr. Y.K. Srivastava, J)