Allahabad High Court
Ram Sewak vs Consolidation Officer Amethi And 5 ... 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. - 1967 of 2022 Petitioner :- Ram Sewak Respondent :- Consolidation Officer Amethi And 5 Others Counsel for Petitioner :- Shiv Chandra Mishra Counsel for Respondent :- C.S.C.,Mohan Singh Hon'ble Abdul Moin,J.
Case called out. None appears for the petitioner.
Learned Standing Counsel informs that instant petition has been filed praying for a direction to respondent no.1 to decide the case no.70 in re: Ram Sewak vs. Brij Lal and others, filed by the petitioner under Section 9A-2 of the U.P. Consolidation of Holdings Act, 1953 pending since 1994.
This Court vide order dated 31.05.2022 had required learned Standing Counsel to seek instructions in the matter.
Today, learned Standing Counsel, on the basis of instructions sent by the Consolidation Officer, Amethi dated 29.07.2022, informs that the proceedings under Section 9A-2 of the Act, 1953 have been finalized vide order dated 27.07.2022.
The aforesaid statement of learned Standing Counsel is recorded and the writ petition is consigned to records.
Order Date :- 3.8.2022 A. Katiyar