Allahabad High Court
Ramagya vs State Of U.P. And 2 Others on 25 March, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:43602 Court No. - 35 Case :- WRIT - C No. - 40212 of 2024 Petitioner :- Ramagya Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Vishveshwar Mani Tripathi Counsel for Respondent :- C.S.C. Hon'ble Manish Kumar Nigam,J.
1. Heard learned Standing Counsel and perused the record.
2. This writ petition has been filed seeking following relief :-
"Issue an order or direction, to the respondent no.2 i.e. Nayab Tehsildar, Tehsil Deoria, District Deoria, to expedite the Case No.04313 of 2018 Computer Case No.T201805200104313 (Chandrika Vs. Shivnath), under Section 34 of U.P. Revenue Code, 2006 expeditiously within a time bound period as fixed by this Hon'ble Court."
3. From perusal of the record, it is apparent that the above-mentioned case is pending consideration and the same has not been decided till date.
4. Since the above-mentioned case is pending, no useful purpose would be served in keeping this petition pending.
5. In view of the above, this writ petition stands disposed of with a direction to respondent No.2 to decide the above-mentioned case, in accordance with law, expeditiously, preferably within six months from the date of production of a certified copy of this order, after ensuring service of notice upon all the respondents and providing opportunity of hearing to all the concerned parties as well as giving a reasonable opportunity of leading evidence in respect of their case provided there is no other legal impediment.
Order Date :- 25.3.2025 Rishabh [Manish Kumar Nigam, J.]