Allahabad High Court
Sahab Lal vs Deputy Director Of Consolidation, ... on 7 December, 2020
Author: Saumitra Dayal Singh
Bench: Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 65 Case :- WRIT - B No. - 1450 of 2020 Petitioner :- Sahab Lal Respondent :- Deputy Director Of Consolidation, Jaunpur And 4 Others Counsel for Petitioner :- Kailash Nath Singh Counsel for Respondent :- C.S.C. Hon'ble Saumitra Dayal Singh,J.
During pendency of the present petition, a reference has already been drawn and made to the Deputy Director of Consolidation, Jaunpur. In that view of the matter, prayer (i) has not been pressed.
The reference having already been made, no useful purpose would be served in keeping the present petition pending or calling for counter affidavit at this stage.
It is accordingly disposed of with a direction that the petitioner shall file a proper application before the respondent no.1-Deputy Director of Consolidation, Jaunpur along with a copy of this order within a period of two weeks' from today. It is expected that Deputy Director of Consolidation, Jaunpur shall decide after hearing all parties strictly in accordance with law.
Petitioner undertakes not to seek any undue or long adjournment in those proceedings.
Order Date :- 7.12.2020 S.Chaurasia