Manjesh And Another vs State Of U.P. And Others

Prakash Padia,J.

Heard learned counsel for the petitioners. Learned Standing Counsel accepted notice on behalf of respondent No.1 & 2, and Sri A.C. Tiwari, learned counsel for respondent No.8.

In view of the order proposed to be passed, notices need not go to the private respondents.

The petitioners have preferred the present writ petition with the prayer to issue a mandamus directing the respondent No.2/Sub Divisional Magistrate, Tehsil Bhogaon District Mainpuri to decide Case No.1177 of 2019 (Uma Devi and others Vs. Malkhan and others) under Section 144 of U.P. Land Revenue Code, 2006.

It is contended by learned counsel for the petitioner that the matter is pending since long, till date no decision has been final taken and prays for expeditious disposal.

Learned Standing Counsel has no objection to the prayer made by petitioner.

Heard learned counsel for the parties present. With the consent of learned counsel for the parties present, the present writ petition is disposed of at the admission stage itself.

Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the present petition stands disposed of finally with a direction to the respondent No.2/Sub Divisional Magistrate, Tehsil Bhogaon District Mainpuri to consider and decide the aforesaid case in accordance with law expeditiously and preferably within a period of one year from the date of production of certified copy of this order but certainly after giving opportunity to the parties concerned and without granting unnecessary adjournments to either of the parties, if there is no legal impediment.