JADAVATI DEVI Vs. NAYAB TEHSILDAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Standing Counsel for the State respondents.

(2.) In view of the order proposed to be passed, requirement of issuance of notice to private respondents are hereby dispensed with.

(3.) Instant petition has been filed by the petitioner praying for direction to the Nayab Tehsildar, Tehsil - Handia District - Prayagraj to decide Case No. T201902030403939 (Smt. Jadavati Devi Vs. Jeet Bahadur) under Section 34 of U.P. Revenue Code, 2006, expeditiously.