Allahabad High Court
Sameer Sushil Chaudhary vs State Of U.P. And 2 Others on 2 December, 2020
Author: Siddhartha Varma
Bench: Siddhartha Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 68 Case :- WRIT - C No. - 19930 of 2020 Petitioner :- Sameer Sushil Chaudhary Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Brijesh Kumar Srivastava Counsel for Respondent :- C.S.C. Hon'ble Siddhartha Varma,J.
The sole prayer of the petitioner is that the mutation case being Case No.913/08394/2019 (Computerised No.T-201917140108394 (Sameer Sushil vs. Ram Bhulan) under section 34 of the U.P. Revenue Code, 2006 pending in the Court of Naib-Tesildar, Kaptanganj, Tehsil Harraiya, District Basti may be decided expeditiously.
Learned Standing Counsel states that all endeavours shall be made to decide the case expeditiously.
It is, therefore, directed that the Case No.913/08394/2019 (Computerised No.T-201917140108394 (Sameer Sushil vs. Ram Bhulan) be decided within a period of four months from the date of presentation of a copy of this order duly certified by the counsel, if there is no other legal impediment.
The writ petition is, accordingly, disposed of.
The defect, if any, reported by the Stamp Reporter, may be rectified within a period of two weeks from today.
Order Date :- 2.12.2020 GS (Siddhartha Varma, J.)