Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Allahabad High Court

Jitendra Kumar And 12 Others vs State Of U.P. And 21 Others on 13 July, 2022

Author: Prakash Padia

Bench: Prakash Padia





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- WRIT - C No. - 5006 of 2022
 

 
Petitioner :- Jitendra Kumar And 12 Others
 
Respondent :- State Of U.P. And 21 Others
 
Counsel for Petitioner :- Ashok Kumar Upadhyay,Dhirendra Singh Rajput
 
Counsel for Respondent :- C.S.C.,Suresh C. Dwivedi
 

 
Hon'ble Prakash Padia,J.
 

Heard learned counsel for the petitioner. Learned Standing Counsel accepted notice on behalf of State-respondents.

In view of the order proposed to be passed, notices need not go to the private respondents.

The petitioner has preferred the present writ petition with the following prayer:-

" i. Issue a writ, order or direction in the nature of mandamus commanding the respondent no. 3/Up-Ziladhikari Jalaun at. Orai to decide the Restoration Case No. RST/5801/2021 [Computerized Case No. T202106350305801] (Rampal and others vs. State of U.P. and others) within a reasonable time which may be fixed by this Hon'ble Court."

It is contended by learned counsel for the petitioner that the matter is pending since long, till date no final decision has been taken in the matter, therefore, the petitioner is suffering from irreparable loss and injury and prays for expeditious disposal.

Learned Standing Counsel has no objection to the prayer made by petitioner.

Heard learned counsel for the parties present. With the consent of learned counsel for the parties present, the present writ petition is disposed of at the admission stage itself.

Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the present petition stands disposed of finally with a direction to the respondent No.3 to consider and decide the aforesaid restoration case in accordance with law expeditiously and preferably within a period of three months from the date of production of certified copy of this order but certainly after giving opportunity to the parties concerned and without granting unnecessary adjournments to either of the parties, if there is no legal impediment.

Order Date :- 13.7.2022/saqlain