Allahabad High Court
Ram Sagar vs Sub Divisional Magistrate And 18 Others on 9 December, 2019
Author: Anjani Kumar Mishra
Bench: Anjani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 6 Case :- WRIT - C No. - 35430 of 2019 Petitioner :- Ram Sagar Respondent :- Sub Divisional Magistrate And 18 Others Counsel for Petitioner :- Raj Karan Patel Counsel for Respondent :- C.S.C.,Manoj Kumar Yadav,Ram Khelawan Patel Hon'ble Anjani Kumar Mishra,J.
Heard learned counsel for the parties.
This writ petition has been filed seeking the following relief:-
"issue a writ, order or direction in the nature of mandamus commanding/directing the respondent no.1 to decide the stay application dated 11.09.2019 in Case No.T201914360302785 (Ram Sagar vs. Gaon Sabha and others) under Section 116 of U.P. Revenue Act, 2006, pending before the respondent No.1 within stipulated period at an early date as may be fixed by this Hon'ble Court"
Considering the facts and circumstances of the case, the writ petition is disposed of with the observation that in case, the petitioner presses his stay application on the next or subsequent dates, the trial court may pass appropriate orders thereon. It may be clear that this Court has not examined the claim of the petitioner nor has expressed any opinion thereon.
Order Date :- 9.12.2019 Pr/-