Allahabad High Court
Vijay Kumar vs Additional Commissioner Gorakhpr ... on 31 March, 2023
Author: Yogendra Kumar Srivastava
Bench: Yogendra Kumar Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 51 Case :- WRIT - C No. - 4358 of 2023 Petitioner :- Vijay Kumar Respondent :- Additional Commissioner Gorakhpr Mandal And 4 Others Counsel for Petitioner :- Arun Kumar Verma Counsel for Respondent :- C.S.C. Hon'ble Dr. Yogendra Kumar Srivastava,J.
Counsel for the petitioner is permitted to implead the Gaon Sabha concerned as the party respondent.
Heard Sri Arun Kumar Verma, learned counsel for the petitioner, Sri Amit Singh, learned Standing Counsel appearing for the State respondents and Sri Sudhir Bharti, for the newly impleaded respondent no.6/ Gram Sabha.
The present petition has been filed seeking a direction to respondent no.1/ Additional Commissioner Gorakhpur Mandal, Gorakhpur to decide the revision No. C20130500001283 (Vijay Kumar vs. Shyam Behari) within a stipulated time period.
It is submitted that the revision stated to have been filed against the order dated 30.07.2013, passed in proceedings under Section 28 of U.P. Land Revenue Act, 1901 and the petitioner has stated himself to be the revisionist.
Counsel for the petitioner has referred to the order sheet of the case, a copy whereof has been placed on record to submit that despite several dates having being fixed, the matter is being adjourned for some reason or the other. Accordingly, a prayer for expediting the proceeding is made.
Learned Standing Counsel for the State-Respondents has no objection to the prayer made.
Having regard to the aforementioned facts and circumstances and without expressing any opinion on the merits of the case, the present petition is disposed of with an observation that the court concerned would make an endeavor to decide the aforesaid case in accordance with law, expeditiously preferably within a period of six months from the date of production of certified copy of the instant order, without granting any unnecessary adjournments to either of the parties, provided there is no other legal impediment.
Order Date :- 31.3.2023 Mohini [Dr. Y.K. Srivastava, J.]