Allahabad High Court
Ram Narayan vs State Of U.P. And 8 Others on 27 July, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:150603 Court No. - 51 Case :- WRIT - C No. - 22224 of 2023 Petitioner :- Ram Narayan Respondent :- State Of U.P. And 8 Others Counsel for Petitioner :- Vikas Mani Srivastava,Gyan Prakash Ojha Counsel for Respondent :- C.S.C.,Bhupendra Kumar Tripathi Hon'ble Chandra Kumar Rai,J.
1. Heard learned counsel for the petitioner, Mr. Rajesh Dwivedi, State Law Officer for the State-respondents and Mr. Bhupendra Kumar Tripathi, learned counsel for the respondent- Gaon Sabha.
2. The instant petition has been filed for mandamus directing the respondent no.2 i.e. Up-Ziladhikari, Tahsil/ District- Ballia to decide the Suit No.T20141509034228 (Ram Narayan Vs. Kameshwar and Others), under Section 229B of U.P.Z.A. & L.R. Act within stipulated period.
3. Learned counsel for the petitioner submitted that the aforementioned suit for declaration filed by the petitioner is pending since 2014. He further submitted that copy of the plaint as well as order sheet of the case has been annexed as Annexure Nos.1 & 2 to the petition in order to demonstrate that the case is not proceeding expeditiously.
4. Without expressing any opinion on merits of the case and keeping in view of the facts and circumstances, respondent no.2 is directed to decide the aforementioned suit on merits after framing issues and giving parties to lead evidence in accordance with law, expeditiously preferably within a period of six months from the date of production of certified copy of this order before him.
5. Accordingly, the writ petition is finally disposed of.
Order Date :- 27.7.2023 Rameez