Allahabad High Court
Sant Lal And 3 Others vs State Of U.P. And 3 Others on 13 May, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 18 Case :- WRIT - C No. - 12019 of 2022 Petitioner :- Sant Lal And 3 Others Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Anand Kumar Singh,Niraj Kumar Chaturvedi Counsel for Respondent :- C.S.C.,Pradeep Singh Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioners and learned Standing Counsel appearing on behalf of State-respondents as well as Shri Pradeep Singh, learned counsel appearing on behalf of respondent no.4.
The petitioners have preferred the present petition inter-alia with the prayer to direct the respondent no.3, Deputy Collector, Tehsil- Bhadohi, District-Bhadohi to decide the Case No. T20151667054117 of 2015 (Sant Lal and others Vs. State of U.P. and Another) under Section 229B of U.P.Z.A. & L.R. Act, 1950 within stipulated period.
Heard counsel for the parties.
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 concerned court below to consider and decide the aforesaid case in accordance with law expeditiously and preferably within a period of six months from the date of production of copy of this order 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 :- 13.5.2022 Swati