Allahabad High Court
Mithilesh Kumar Mishra vs State Of U.P. And 4 Others on 12 September, 2023
Author: Saurabh Srivastava
Bench: Saurabh Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:177256 Court No. - 52 Case :- WRIT - C No. - 27251 of 2023 Petitioner :- Mithilesh Kumar Mishra Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Sanjay Mani Tripathi Counsel for Respondent :- C.S.C. Hon'ble Saurabh Srivastava,J.
1. Heard learned Standing Counsel for the State-respondents.
2. Present writ petition has been filed seeking a direction in the nature of mandamus to be issued in favour of the respondent no.3 to decide Case No. 4734/2022, Computerized Case No.T2022054404734 (Mithilesh Kumar Mishra Vs. Nagesh Kumar Mishra), under Section 34 of U.P. Land Revenue Act, 2006 expeditiously.
3. Learned Standing Counsel submits that no useful purpose would be served in keeping the writ petition pending and an appropriate direction may be issued to respondent no.3 to consider the grievance of the petitioner.
4. Be that as it may, without entering into the merits of the case as well as if there is no other legal impediment available, the respondent no.3 is hereby directed to consider and decide Case No. 4734/2022, Computerized Case No.T2022054404734 (Mithilesh Kumar Mishra Vs. Nagesh Kumar Mishra), under Section 34 of U.P. Land Revenue Act, 2006, as expeditiously as possible, preferably within a period of nine months from the date a certified copy of this order is produced before him, after affording proper opportunity of hearing to all the parties.
5. With the aforesaid directions, the writ petition is disposed of.
Order Date :- 12.9.2023 Shaswat