Allahabad High Court
Hazi Mohd. Vaseem And Ors. [ U/A 227 ] vs District Magistrate Ambedkar Nagar And ... on 28 January, 2010
Author: Anil Kumar
Bench: Anil Kumar
Court No. - 11 Case :- MISC. SINGLE No. - 381 of 2010 Petitioner :- Hazi Mohd. Vaseem And Ors. [ U/A 227 ] Respondent :- District Magistrate Ambedkar Nagar And Ors. Petitioner Counsel :- Aditya Narayan Respondent Counsel :- C.S.C. Hon'ble Anil Kumar,J.
Heard Sri Aditya Narayan learned counsel for the petitioner and Sri Rakesh Srivastava learned Standing Counsel for opposite parties.
With the consent of the learned counsel for the parties, the writ petition is being disposed of at the admission stage.
In view of the order , which is proposed to be passed notice to respondent no.3 is dispensed with.
Learned counsel for the petitioner submits that land in dispute was purchased by the petitioner by way of registered sale-deed dated 17.6.2009 from opposite party no.2 and after purchasing the same, an application for mutation was moved by the petitioner and accordingly a Mutation Case no. 341/924/1.7.2009 has been registered before opposite party no.2 . Since then the matter is pending and lingering on one or the other pretext and the same has not been disposed of .
He further submits that in view of the Circular of the Board of Revenue dated 7.8.1990 (Annexure-4) the mutation matter should be decided expeditiously i.e.within a period of six months, so he requests that a direction may be given to opposite party no.2 to decide the matter at an early date.
In view of the above facts and circumstances of the case , the opposite party no.2 is directed to dispose of the mutation proceedings pending before him at an early date, if possible, say within a period of four months from the date of production of a certified copy of this order after hearing of the learned counsel for the parties in accordance with law.
With the above observations and directions , the writ petition is disposed of finally.
It is clarified that this Court has not adjudicated the claim of the petition on merit.
Order Date :- 28.1.2010 dk/