Allahabad High Court
Ram Bachan And Another vs State Of U.P. And 16 Others on 16 November, 2019
Author: Vivek Varma
Bench: Vivek Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - C No. - 36733 of 2019 Petitioner :- Ram Bachan And Another Respondent :- State Of U.P. And 16 Others Counsel for Petitioner :- Chandra Shekhar Sharma Counsel for Respondent :- C.S.C. Hon'ble Vivek Varma,J.
Heard learned counsel for the petitioners and learned Standing Counsel for the State.
The sole relief pressed by learned counsel for the petitioners is to direct the respondent no.2 i.e. Deputy Collector (Revenue), Varanasi to decide the Suit No. RST/02951 of 2019 Computerized Suit No. D201914700002951 (Rajendra Prasad Vs. Jamuna), under Section 229-B of the U.P.Z.A. & L.R. Act r/w under Order IX Rule 4 CPC, pending before him, expeditiously within a stipulated period as may be fixed by this Court.
It is contended by learned counsel for the petitioners that the petitioners have filed the aforesaid suit, which is still pending, but inspite of best effort of the petitioners, only dates have been fixed by the respondent no.2, therefore, the petitioners have confined their prayer only for early disposal of the said suit.
Perused the record and the order sheet of the case.
Having regard to the facts and circumstances of the case and the submission made, but without prejudice to the merits of the case, the instant writ petition is finally disposed off with a direction to the respondent no.2 i.e. Deputy Collector (Revenue), Varanasi to make every endeavour to decide the said suit, in accordance with law, expeditiously by fixing short dates and without granting unnecessary adjournment to either of the parties, preferably within a period of one year from the date of presentation of a certified copy of this order, if there is no other legal impediment.
Order Date :- 16.11.2019 Lbm/-