Allahabad High Court
Pramod Kumar vs Consolidation Officer Baghpat And 22 ... on 19 October, 2022
Author: Dinesh Pathak
Bench: Dinesh Pathak
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 51 Case :- WRIT - B No. - 2739 of 2022 Petitioner :- Pramod Kumar Respondent :- Consolidation Officer Baghpat And 22 Others Counsel for Petitioner :- Arun Kumar Mishra,Brajesh Shukla Counsel for Respondent :- C.S.C. Hon'ble Dinesh Pathak,J.
Heard learned counsel for the petitioner and the learned Standing Counsel for the State-respondent.
Present petition has been filed for expeditious disposal of Case No. 77/2014 under Rule 109-A of U.P.C.H. Rules pending in the Court of Consolidation Officer (respondent No.1).
It is submitted that petitioner has filed an application under Rule 109-A of U.P.C.H. Act, which is pending since 2013 despite the fact that parties are already appeared and case is ready for final adjudication but till date no fruitful steps have been taken to decide the same.
Learned Standing Counsel has no objection, if a direction is issued to the authority concerned to decide the aforesaid case, expeditiously.
In this conspectus as above, no useful purpose would be served to keep this matter pending. Therefore, this court deems it appropriate to finally dispose of the present writ petition, without making any observation on the merits of the case, as mentioned in the writ petition, with a direction to Consolidation Officer (respondent no. 1) to decide the aforesaid appeal, strictly in accordance with law by means of a reasoned and speaking order, after affording opportunity of hearing to the parties concerned and without granting any unnecessary adjournments to either of the parties expeditiously, preferably, within a period of six months from the date of production of certified copy of this order.
With the aforesaid direction, this petition is finally disposed of.
Order Date :- 19.10.2022 Md Faisal