Allahabad High Court
Smt. Basmanti Devi And 3 Others vs State Of U.P.And 21 Others on 4 April, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 33 Case :- WRIT - C No. - 11017 of 2023 Petitioner :- Smt. Basmanti Devi And 3 Others Respondent :- State Of U.P.And 21 Others Counsel for Petitioner :- Anil Kumar Yadav Counsel for Respondent :- C.S.C.,Azad Rai Hon'ble Arun Kumar Singh Deshwal,J.
Heard learned counsel for the petitioners and learned Standing Counsel appearing for the State respondents.
The present petition has been filed praying for a mandamus commanding the respondent No.2 to decide the Suit No. T201902030405634 of 2019 (Smt. Basmanti Devi and others vs. Ram Naresh and others), u/s 116 of U.P. Revenue Code, 2006, within a stipulated time period.
Having heard the learned counsel for the parties and without expressing any opinion on the merit of the case, the present petition is disposed of with a direction to the respondent No.2/Sub Divisional Magistrate, Tehsil- Handia, District Prayagraj to decide the aforesaid case in accordance with law, expeditiously preferably within a period of six months from the date of production of certified copy of this order, without granting any unnecessary adjournment to any of the parties, if there is no other legal impediment.
Order Date :- 4.4.2023 Vandana