Allahabad High Court
Boodhan vs State Of Up And 3 Others on 28 May, 2024
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:97394 Court No. - 49 Case :- WRIT - C No. - 18337 of 2024 Petitioner :- Boodhan Respondent :- State Of Up And 3 Others Counsel for Petitioner :- Harish Kumar Tripathi Counsel for Respondent :- C.S.C.,Sudhir Bharti Hon'ble Manish Kumar Nigam,J.
1. Heard learned counsel for the parties and perused the record.
2. This writ petition has been filed for following relief:-
"I. to issue a writ, order or direction in the nature of mandamus, direct the respondent no. 2/ Additional Commissioner Administration 3rd Gorakhpur Division Gorakhpur to decide the Appeal Case No. 1377 of 2021 (Computerized Case No. C202105000001377) "Ramashankar Vs. Boodhan & others" Under Section 210 of U.P. Land Revenue Act 1901 within stipulated period of time which may be fixed by this Hon'ble Court."
3. Contention of learned counsel for the petitioner is that appeal is pending since 2021 and petitioner is opposite party in the aforesaid appeal. He prayed that same may be decided expeditiously.
4. No useful purpose would be served in keeping this petition pending.
5. Considering the facts and circumstances of the case, without expressing any opinion on the merits of the case, the present petition stands disposed of finally with a direction to respondent No.2 -Additional Commissioner-Administration 3rd Gorakhpur, Division Gorakhpur to consider and decide the aforesaid case, in accordance with law, expeditiously, preferably within a period of six months from the date of production of a certified copy of this order after giving opportunity of hearing to the parties concerned and without granting unnecessary adjournments to either of the parties provided there is no other legal impediment.
Order Date :- 28.5.2024 Nitika Sri. (Manish Kumar Nigam,J.)