Allahabad High Court
Sanyogita Devi vs Tehsildar (Judicial), Tehsil Bansgaon ... on 8 February, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 52 Case :- WRIT - C No. - 2126 of 2023 Petitioner :- Sanyogita Devi Respondent :- Tehsildar (Judicial), Tehsil Bansgaon And Another Counsel for Petitioner :- Rajeev Ratan Shukla,Munender Kumar Gaur Counsel for Respondent :- C.S.C. Hon'ble Vikram D. Chauhan,J.
The present writ petition has been filed with the following prayer:
" i. To direct the respondent no.1 to decide the mutation case no.2762 of 2022 Computerized Case No.T202205310102762 (Sanyogita Devi Vs. Girja Shankar) under section 34/35 U.P. Revenue Code, 2006 pending in the court of Tehsildar (Judicial), Tehsil Bansgaon, District Gorakhpur within stipulated period as directed by this Hon'ble Court."
It is submitted by learned counsel for the petitioner that mutation proceeding is pending consideration before respondent No.1 and till date, no order has been passed.
Learned Standing Counsel submits that the mutation proceeding will be decided in accordance with law in a time bound manner.
Considering the facts and circumstances of the case and the submissions of learned counsel for the parties, it is hereby directed that the Mutation Case No.2762 of 2022 Computerized Case No.T202205310102762 (Sanyogita Devi Vs. Girja Shankar) under Section 34/35 U.P. Revenue Code, 2006 pending before respondent No. 1 shall be decided within a period of three months from the date of production of a certified copy of this order without giving any unnecessary adjournment to any of the parties.
With the aforesaid observation/direction, the writ petition is disposed of.
Order Date :- 8.2.2023 D. Tamang