Allahabad High Court
Smt. Rita Devi vs Tehsildar,Tehsil-Sohawal,District ... on 11 December, 2019
Author: Rajnish Kumar
Bench: Rajnish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 24 Case :- MISC. SINGLE No. - 34326 of 2019 Petitioner :- Smt. Rita Devi Respondent :- Tehsildar,Tehsil-Sohawal,District Ayodhya And Ors. Counsel for Petitioner :- Rajit Ram Counsel for Respondent :- C.S.C. Hon'ble Rajnish Kumar,J.
This petition has been filed for a direction to the opposite party no.1 to decide the Case No.533/1692 of 2018 (Smt. Rita Devi Vs. Rakesh Kumar) filed under Section 34 of the U.P. Revenue Code, 2006.
The copy of the order sheet annexed as Annexure No.3 indicates that on most of the dates the lawyers are on strike, therefore the case could not be decided. Therefore, when the counsel of the petitioner himself is not assisting the court for disposal of case, the court can not be blamed for not deciding the case. It is also not proper for this court to direct to decide the case within stipulated period. However, in case any such application is moved before the concerned court within a period of ten days from today for expediting the hearing and the petitioner gives undertaking that his counsel or he himself is ready to assist the court in disposal of the case despite strike of lawyers the concerned court shall consider and after affording opportunity and intimating to the other side dispose of the case expeditiously and preferably within a period of two months from the date of the undertaking.
With the aforesaid, this petition is disposed of.
.............................................................(Rajnish Kumar,J.) Order Date :- 11.12.2019 Haseen U.