Allahabad High Court
Sunita Devi vs Tehsildar Gola, District Gorakhpur And ... on 14 February, 2020
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 50 Case :- WRIT - C No. - 5433 of 2020 Petitioner :- Sunita Devi Respondent :- Tehsildar Gola, District Gorakhpur And 3 Others Counsel for Petitioner :- Brijesh Chand Kaushik Counsel for Respondent :- C.S.C. Hon'ble Salil Kumar Rai,J.
Heard the counsel for the petitioner.
The present writ petition has been filed by the petitioner praying for a writ of mandamus directing the Tehsildar Gola, District Gorakhpur, i.e., respondent no. 1 to decide Suit No. 00396 of 2018 (Computerized Suit No. T201805310700396) filed under Section 34 of the Uttar Pradesh Revenue Code, 2006 pending in the court of Tehsildar Gola, District Gorakhpur.
The Tehsildar Gola, District Gorakhpur, i.e., respondent no. 1 is directed to decide the aforesaid suit within a period of six months from the date a certified copy of this order is produced before him, in case, there is no legal impediment in deciding the aforesaid suit.
It is clarified that this Court has not expressed any opinion on the merits of the claim of the petitioner.
With the aforesaid direction, the writ petition is disposed of.
Order Date :- 14.2.2020 Satyam