Vipin v. Shambhu Nath Tiwari And 3 Others

Court No. - 30

Case :- WRIT - C No. - 3573 of 2023

Petitioner :- Vipin Respondent :- Shambhu Nath Tiwari And 3 Others Counsel for Petitioner :- Saroj Kumar Tripathi Counsel for Respondent :- C.S.C.

Hon'ble Saurabh Srivastava,J.

Heard Shri Saroj Kumar Tripathi, learned counsel for the petitioner and learned standing counsel for respondent no. 2.

The instant writ petition has been filed to issue writ, order or direction in the nature of mandamus commanding the Respondent no.2 to decide the Revision No.1045 of 2021 (Computer Case No. C202114000001045) (Shambhu Nath Tiwari vs. Vipin Tiwari and others) under Section 333 of U.P.Z.A. & L.R. Act 1950, Tehsil Mughalsarai, District Chandauli pending in the Court of Commissioner, Varanasi Division, Varanasi within stipulated period.

At the very outset learned counsel for the petitioner prayed that respondent no.2 may be directed to decide the aforesaid case within a stipulated period.

Without entering into the merits of the matter it is hereby directed that respondent no.2 must expedite disposal of the Revision No.1045 of 2021 (Computer Case No. C202114000001045) (Shambhu Nath Tiwari vs. Vipin Tiwari and others) under Section 333 of U.P.Z.A. & L.R. Act 1950, Tehsil Mughalsarai, District Chandauli pending in the Court of Commissioner, Varanasi Division, Varanasi expeditiously preferably within a period of four months from the date of production of certified copy of this order.

Writ petition is disposed of accordingly.

Order Date :- 8.2.2023 Rakesh