Sahadev Yadav Smarak Uchhtar Madhymik Vidyalay v. State Of U.P. And 8 Others

Neutral Citation No. - 2024:AHC:75411

Court No. - 50

Case :- WRIT - C No. - 12918 of 2024 Petitioner :- Sahadev Yadav Smarak Uchhtar Madhymik Vidyalay Respondent :- State Of U.P. And 8 Others Counsel for Petitioner :- Ragvendra Singh Rathour,Satyam Kumar Jaiswal Counsel for Respondent :- C.S.C. Hon'ble Vikas Budhwar,J.

1. Heard Shri Raghvendra Singh Rathour, learned counsel for the writ petitioner and Shri Anand Bhaskar Srivastava, learned Standing Counsel for respondent nos. 1 and 2.

2. In view of the order, which is being proposed to be passed today, notices are not being issued to the respondent Nos.03 to 09.

3. The solitary relief sought in the present petition is for a direction to the second respondent, Sub-Divisional Officer, Handia, Prayagraj to consider the impleadment application dated 06.10.2024 in Partition Suit No.T202102030408172 (Vimal Chandra Vs. Harish Chandra & others) within the time bound period.

4. Learned Standing Counsel as well as counsel appearing for Gaon Sabha submits that they have no objection to the same.

5. Considering the submissions of the rival parties as well as stand taken by them, the writ petition is being disposed of with a direction to the second respondent to decide the impleadment application expeditiously within a period of six weeks from the date of presentation of the certified copy of the order in accordance with law after hearing the affected parties including the private respondents herein subject to the cooperation and any legal impediment.

6. Needless to point out that the writ petition has been decided without seeking any response from the respondents. Thus, passing of this order may not be construed to an expression that this Court has gone into the merits of the case.

7. With the aforesaid observation, the writ petition is disposed off.

Order Date :- 27.4.2024 A. Prajapati