Allahabad High Court
Ram Kumar Awasthi vs State Of U.P. Thru. Collector Distt. ... on 27 June, 2025
Author: Subhash Chandra Sharma
Bench: Subhash Chandra Sharma
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:36642 Court No. - 3 Case :- WRIT - B No. - 589 of 2025 Petitioner :- Ram Kumar Awasthi Respondent :- State Of U.P. Thru. Collector Distt. Ayodhya And 5 Others Counsel for Petitioner :- Ajay Kumar Pandey Counsel for Respondent :- C.S.C. Hon'ble Subhash Chandra Sharma,J.
Heard learned counsel for the petitioner as well as C.S.C. and perused the material on record.
The present petition has been filed with following prayers :-
(I) Issue a writ, order of direction in the nature of Mandamus commanding the opposite party no.2 to consider the transfer application bearing Case No.65 (Ram Kumar Awasthi vs. State of U.P. and others) under Rule-65(1) of U.P.C.H. Rules relating to Village- Kotiya, Pargana- Khandasa, Tehsil- Milkipur, District Ayodhya in pursuance of letter bearing No.5291/Mu.Li.-Tainati / Sa. cha.A./ 2025 dated 07.01.2025 issued by opposite party no.2.
(II) Issue a writ, order or direction in the nature of Mandamus commanding the opposite party no.3 to not decide the Case No.639, under section 9-A(2) of U.P.C.H. Act (Kali Prasad and others vs. State of U.P.) relating to Village-Kotiya, Pargana- Khandasa, Tehsil- Milkipur, District Ayodhya finally during pendency of the transfer application pending before the opposite party no.2.
It is submitted by learned counsel for the petitioner that a transfer application bearing Case No.65 (Ram Kumar Awasthi vs. State of U.P. and others) under Rule-65(1) of U.P.C.H. Rules is pending before the S.O.C., Ayodhya i.e. opposite party no.2, therefore, request to direct the learned court concerned to decide aforesaid transfer application as expeditiously as possible within some stipulated time period.
Learned C.S.C. has no objection in this regard.
Considering the facts and circumstances of the case, submissions made by learned counsel for the parties, it is expedient to direct the opposite party no.2 i.e. Settlement Officer of Consolidation, District Ayodhya to decide the transfer application bearing Case No.65 (Ram Kumar Awasthi vs. State of U.P. and others) as expeditiously as possible preferably within a period of 30 days from the date of production of certified copy of this order.
Accordingly, this petition is disposed of with the above direction.
Order Date :- 27.6.2025 Ashok Gupta