Allahabad High Court
Seetaram And 7 Others vs Sub Divisional Officer And 3 Others on 23 May, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 18 Case :- WRIT - C No. - 12230 of 2022 Petitioner :- Seetaram And 7 Others Respondent :- Sub Divisional Officer And 3 Others Counsel for Petitioner :- Jamwant Maurya Counsel for Respondent :- C.S.C. Hon'ble Prakash Padia,J.
Learned counsel for the petitioner is permitted to implead the concern Goan Sabha as respondent no. 5 to the array of parties and serve notice to Sri Bhupendra Kumar Tripathi, learned counsel during the course of the day.
Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
The petitioner is before this Court for a direction to respondent no.1 to decide the restoration application dated 10.01.2000 filed in case no. T20001429040001, under Section 122B (4F) of U.P. Z.A. & L.R. Act, within stipulated period.
It is argued by learned counsel for the petitioner that since the matter is pending consideration he is suffering irreparable loss.
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.1-Sub-Divisional Officer, Tehsil-Saidpur, District-Ghazipur, to consider and decide the aforesaid application dated 10.01.2000 filed in case no. T20001429040001, under Section 122B (4F) of U.P. Z.A. & L.R. Act, in accordance with law expeditiously and preferably within a period of four months from the date of receipt 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 :- 23.5.2022 S.K.