Allahabad High Court
Krishna Shankar Singh vs State Of U.P. Through Its Secretary ... on 12 May, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 18 Case :- WRIT - C No. - 10663 of 2022 Petitioner :- Krishna Shankar Singh Respondent :- State Of U.P. Through Its Secretary Govt. Of Up And 4 Others Counsel for Petitioner :- Laloo Yadav Counsel for Respondent :- C.S.C. Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioner and learned Standing Counsel for the respondents no.1 & 2.
In view of the order proposed to be passed, notices need not go to the private respondents.
The petitioner is before this Court for a direction to respondent no.2-Tehsildar, Nautanawa, Maharajganj to decide the Suit No.03617 of 2018 (Krishna Shankar Singh Vs. Parma Devi and others) within stipulated period.
It is argued by learned counsel for the petitioner that since the matter is pending consideration he is suffering irreparable loss.
Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the present petition stands disposed of finally with a direction to the respondent no.2 to consider and decide the aforesaid case in accordance with law expeditiously and preferably within a period of four months from the date of receipt of certified copy of this order but certainly after giving opportunity to the parties concerned and without granting unnecessary adjournments to either of the parties, if there is no legal impediment.
Order Date :- 12.5.2022 Pramod Tripathi