Allahabad High Court
Mohd. Naseem Khan @ Laddan vs Addl. Commissioner,Devi Patan ... on 27 February, 2020
Author: Sangeeta Chandra
Bench: Sangeeta Chandra
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 25 Case :- MISC. SINGLE No. - 4160 of 2020 Petitioner :- Mohd. Naseem Khan @ Laddan Respondent :- Addl. Commissioner,Devi Patan Division Gonda And Anr. Counsel for Petitioner :- Avinash Tiwari Counsel for Respondent :- C.S.C. Hon'ble Mrs. Sangeeta Chandra,J.
Learned counsel for the petitioner has pointed out the order dated 13.02.2020.
Learned Standing Counsel has filed an affidavit on behalf of Additional Commissioner (Administration), Devi Patan Mandal, Gonda. In the personal affidavit filed on behalf of opposite party no.1, it has come out that the Revision was filed on 28.06.2006, it was dismissed for non-prosecution on 13.08.2012. The petitioner filed a restoration application on 14.08.2012 and the same restoration application was rejected for non-prosecution on 13.03.2014. The petitioner filed an application for restoration again which was accepted on 21.05.2014. The petitioner is not doing pairvi on his original restoration application which was rejected by the Revisional Court and on 06.02.2020 Power by a new counsel has been filed on behalf of the petitioner. Additionally, it has been stated that the Additional Commissioner's court also looks after administrative work, a chart has been filed to show the number of working days in the court of Additional Commissioner (Administration), Devi Patan Mandal, Gonda since January, 2019 upto 20.02.2020.
This petition is finally disposed of with a direction to the petitioner to seek no more time in the matter said to be pending before Additional Commissioner (Administration), and the Additional Commissioner, (Administration) shall try to dispose of the restoration application and the Revision itself within a period of six months from the date a certified copy of the order is produced before him.
Order Date :- 27.2.2020 PAL