Allahabad High Court
Sudarsan Shah vs State Of U.P. And 6 Others on 16 February, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 7 Case :- WRIT - C No. - 2496 of 2023 Petitioner :- Sudarsan Shah Respondent :- State Of U.P. And 6 Others Counsel for Petitioner :- Sushil Kumar (Ii),Buddha Prakash Counsel for Respondent :- C.S.C.,Rameshwar Prasad Shukla Hon'ble Chandra Kumar Rai,J.
Heard Counsel for the petitioner, learned Standing Counsel for State-respondents and Mr. Rameshwar Prasad Shukla, Counsel for respondent No.7 Land Management Committee.
The instant writ petition has been filed for the following relief:
"(i) Issue a writ, order or direction in the nature of mandamus directing respondent No.2 Sub-Divisional Officer, Tehsil-Sadar, Ballia to decide the Case No.92 of 2022 (T202215090302279)(Sudarsan Shah Vs. Lalji and others) under Section 24 of U.P. Revenue Code, 2006, Mauza-Abhanpur (Trikalpur), Pargana-Kopachit Sarki, District-Ballia pending before him expeditiously within stipulated period as directed by this Hon'ble Court.
Counsel for the petitioner submitted that petitioner has applied for demarcation under Section 24 of U.P. Revenue Code, 2006 and the case is pending before respondent No.2 Since 24.05.2022. He further submitted that petitioner is 93 years old.
Copy of the order sheet has been annexed as Annexure No.3 to the writ petition in order to demonstrate that the case is not proceeding expeditiously.
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 respondent No.2-Sub-Divisional Officer, Tehsil-Sadar, Ballia to consider and decide the aforementioned case in accordance with law expeditiously and preferably within a period of three months from the date of production of certified copy of this order after giving opportunity of hearing to the parties concerned and without granting unnecessary adjournments to either of the parties.
Order Date :- 16.2.2023 PS*