Allahabad High Court
Ajeet Singh And Another vs Deputy Director Of Consolidation And 2 ... on 9 December, 2019
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 49 Case :- WRIT - B No. - 2969 of 2019 Petitioner :- Ajeet Singh And Another Respondent :- Deputy Director Of Consolidation And 2 Others Counsel for Petitioner :- Ram Kishore Pandey,Priyanshu Pandey Counsel for Respondent :- C.S.C. Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioners and learned Standing Counsel for the respondents No.1.
In view of the order proposed to be passed, notices need not to be issued to the private respondents.
The petitioner is before this Court for a direction to direct the respondent no.1/Deputy Director of Consolidation, Shahjahanpur, to decide the Revision No.22/319 (Narendra Pal Singh and others Vs. Ajeet Singh and others) expeditiously within a stipulated period.
Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the petition stands disposed of finally with a direction to the respondent no.1/Deputy Director of Consolidation, Shahjahanpur to consider and decide the aforesaid revision in accordance with law expeditiously and preferably within a period of six months from the date of production of certified copy of this order but certainly after giving opportunity of hearing to the parties concerned without granting unnecessary adjournment to either of the parties, except upon payment of cost.
Order Date :- 9.12.2019 Pramod Tripathi