RAMSUKH Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner instituted a proceeding under Section 24 of The Uttar Pradesh Revenue Code, 2006 before the Sub-Divisional Officer, Phulpur, District Allahabad in the year 2009 which was registered as Case no. 269 of 2009-10 (Ram Sukh Vs Gram Sabha and others). The dispute pertains to demarcation of the boundaries of the disputed plots.

(2.) The petitioner is aggrieved by the failure of the statutory authority to decide the aforesaid proceeding, more than 10 years after institution of the case.

(3.) The only prayer made by Sri Rakesh Prasad, learned counsel for the petitioners is for issuance of a writ in the nature of mandamus directing the learned trial court/Sub-Divisional Officer, Phulpur, District Allahabad before whom the matter is pending, to decide the case within a stipulated period of time.