Allahabad High Court
Vishwak Sen Mishra vs Naib Tahsildar Tahsil-Sadar, Harraiya ... on 9 July, 2021
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - C No. - 7284 of 2021 Petitioner :- Vishwak Sen Mishra Respondent :- Naib Tahsildar Tahsil-Sadar, Harraiya And Another Counsel for Petitioner :- Ram Kishun Misra Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.
Heard counsel for the parties and perused the record.
This writ petition has been filed with prayer, inter alia, that a direction be issued to the Respondent No. 1 where the Case No. 52/92/107/254/630 under Section 34 of the UP Revenue Code, 2006 is pending to decide the same within a stipulated period.
Considering the limited prayer made, the writ petition is disposed off with a direction upon the Respondent No. 1 to decide the same as expeditiously as possible preferably within a period of four months from the date of receipt of a copy of this order in accordance with law.
Copy of the order downloaded from the official website of this Court shall be treated as certified copy of the order.
Order Date :- 9.7.2021 vinay