HAKIM SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) It may be noted that defect, if any, reported by the Stamp Reporter may be rectified within a period of two weeks from today.

(2.) The petitioners are aggrieved by the fact that the application filed under Section 66 of the U.P. Revenue Code, 2006, was not being proceeded with. Therefore, a prayer for a direction has been made that the application be decided expeditiously within a stipulated period of time.

(3.) Under such circumstances, without going into the merits of the case, it is being directed that the application/case being Case No. 367 of 2020 be decided within a period of six months from the date of production of a copy of this order. This order would be duly certified by the petitioners' counsel.