Neutral Citation No. - 2023:AHC:158976
Court No. - 52
Case :- WRIT - C No. - 25063 of 2023
Petitioner :- Kaushal Kishor
Respondent :- State Of U.P. And 3 Others
Counsel for Petitioner :- Varun Kumar Mishra,Abhai Singh Yadav
Counsel for Respondent :- C.S.C.
Hon'ble Saurabh Srivastava,J.
1. Heard Sri Varun Kumar Mishra, learned counsel for petitioner
and learned Standing Counsel for the State-respondents no.1 to 3.
2. Present writ petition has been filed seeking a direction in the
nature of mandamus to be issued in favour of the respondent no.2
to decide Case No.415 of 2022, Computerized Case
No.C202207000000415 (Dayasagar Vs. Kaushal Kishor and
others), under Section 207 of U.P. Revenue Code, 2006,
expeditiously.
3. Learned counsel for petitioner submits that grievance of
petitioner would sufficiently be met in case, the aforesaid matter is
considered and decided in a time bound manner.
4. Learned Standing Counsel submits that no useful purpose would
be served in keeping the writ petition pending and an appropriate
direction may be issued to respondent no.2 to consider the
grievance of the petitioner.
5. Be that as it may, without entering into the merits of the case as
well as if there is no other legal impediment available, the
respondent no.2 is hereby directed to consider and decide the Case
No.415 of 2022, Computerized Case No.C202207000000415
(Dayasagar Vs. Kaushal Kishor and others), under Section 207 of
U.P. Revenue Code, 2006, as expeditiously as possible, preferably
within a period of eight months from the date a certified copy of
this order is produced before him after affording proper
opportunity of hearing to all the concerned parties.
6. With the aforesaid directions, the writ petition is disposed of.
Order Date :- 7.8.2023/Vivek Kr.