Allahabad High Court
Anara Devi Thru. Power Of Attorney, Raj ... vs Sub Divisional Magistrate Utraula, ... on 17 January, 2025
Author: Jaspreet Singh
Bench: Jaspreet Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:2996 Court No. - 8 Case :- MATTERS UNDER ARTICLE 227 No. - 172 of 2025 Petitioner :- Anara Devi Thru. Power Of Attorney, Raj Kumar Respondent :- Sub Divisional Magistrate Utraula, Tehsil Utraula, Balrampur And Others Counsel for Petitioner :- Arvind Kumar,Ram Singh Verma Counsel for Respondent :- C.S.C.,Pankaj Gupta Hon'ble Jaspreet Singh,J.
Heard the learned counsel for the petitioner and the learned Standing Counsel for the State-respondents.
This petition has been filed with the following main prayer:-
"Issue an order or direction commanding the opposite party no.1 to decide Vaad No.136 Titled as Lalta Prasad vs State U/S 229B/209 UPZA & LR Act contained as Annexure no.1 to this petition expeditiously and within a stipulated time."
It has been submitted by the learned counsel for the petitioner that the aforesaid case is pending before the respondent no.1.
Hence this petition.
Learned Standing Counsel has raised an objection as to the maintainability of the petition and has referred to the amendment carried in the U. P. Revenue Court Manual where Chapter 50 has been introduced and in Rule 494, it has been provided that the Board of Revenue on an application duly supported by an affidavit can direct the expeditious hearing of any Suit, Appeal, Revision or other proceedings that is pending before the Court subordinate to it.
The respondent no.1 acts as a revenue courts subordinate to the Board of Revenue and therefore, it would be appropriate that this Court direct the petitioner to approach the Board of Revenue as statutory remedy is available under paragraph 494 of Chapter 50 of U.P. Revenue Court Manual.
This petition is disposed of with a direction to the petitioner to file an application for expeditious hearing under Rule 494 of Chapter 50 of the U.P. Revenue Court Manual, within one week from today, before the Board of Revenue alongwith the affidavit complete in all respect. The Board of Revenue shall consider the prayer of the petitioner and pass appropriate orders in accordance with law within three weeks thereafter.
Order Date :- 17.1.2025/Harshita