Allahabad High Court
Ajay Kumar vs Tehsildar, Tehsil-Handia And 4 Others on 2 July, 2021
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- WRIT - C No. - 10429 of 2021 Petitioner :- Ajay Kumar Respondent :- Tehsildar, Tehsil-Handia And 4 Others Counsel for Petitioner :- Dhiraj Singh,Vinay Kumar Singh Counsel for Respondent :- C.S.C. Hon'ble Prakash Padia,J.
This Court is presently working on virtual mode only due to surge in Covid-19 cases.
Heard counsel for the petitioner and perused the record.
In view of the order proposed to be passed, notices need not issue to the private-respondents.
The petitioner is before this Court for a direction to the Tehsildar, Tehsil-Handia, District Prayagraj/respondent no. 1 to decide the Mutation Case No. T201902030400632 (Ajay Kumar vs. Sanjay Kumar) Under Section 34, U.P. Revenue Code, 2006 within stipulated period.
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. 1/Tehsildar, Tehsil-Handia, District- Prayagraj to consider and decide the aforesaid case in accordance with law expeditiously and preferably within a period of four months from the date of production of self attested computer generated copy of this order downloaded from the official website of High Court Allahabad 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 :- 2.7.2021 Swati