Allahabad High Court
Smt. Madhuri Devi vs State Of U P And 15 Others on 27 January, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 52 Case :- WRIT - C No. - 2751 of 2023 Petitioner :- Smt. Madhuri Devi Respondent :- State Of U P And 15 Others Counsel for Petitioner :- Omkar Nath Rai Counsel for Respondent :- C.S.C.,Sudhir Bharti Hon'ble Vikas Budhwar,J.
Heard Sri Pawan Sut, learned Advocate, holding brief of Sri Omkar Nath Rai, learned counsel for the petitioner, Sri Sudhir Bharti, who appears for respondent no. 16 and as well as learned Standing Counsel who appears for respondent nos. 1 and 2.
In view of the order which is being proposed to be passed today, there is no need to issue notice to the respondent nos. 3 to 15.
The petitioner, in the present petition, is aggrieved against non-disposal of the Case No. 5548 of 2022, Computerised Case No. T202205440305548, (Smt. Madhuri Devi vs. Rameshar and others) under Section 24 of U.P. Revenue Code, 2006 which is stated to be pending since 16.1.2019.
Learned Standing Counsel as well as counsel for the Gram Sabha have not objected to the expeditious disposal of the present proceedings under Section 24 of U.P. Revenue Code, 2006.
Considering the submissions of the rival parties, the present writ petition is disposed of with liberty to the petitioner to prefer an appropriate application before the concerned court for expeditious disposal and, in case, the said application is preferred, the court concerned has no reasons to disbelieve that the same will be decided expeditiously within the time as stipulated subject to any roaster maintained therein.
Order Date :- 27.1.2023 Puspendra