BANWASI SEVA ASHRAM Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Pursuant to our order of May 10, 1991, this matter was called on 11th July, 1991, when parties and both the Commissioners were heard. The report from the Executive Chairman of the UP. State Legal Aid and Advice Board has been received and looked into.

(2.) The proceeding has been pending in this Court for almost nine years. In spite of all possible orders and directions made from time to time no substantial progress has yet been made. The land records have got to be prepared, the forest land has to be indentified and final action under the Forest Act has to be taken. The exercise involved in this process is undoubtedly massive but that by itself would not justify a protracted proceeding.

(3.) When we made our order in May, 1991, we had a feeling that before the rains started there would be substantial progress. The rainy season has come though rains are belated. In these two months, however, there has been no progress.