GURUDEEN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Rituraj Singh, learned Standing Counsel appearing for the State respondents.

(2.) Present petition has been filed for commanding the respondent no. 3 to decide the mutation case no. 920 of 2018, (Gurudeen vs. Rajbahadur), Computer Case No. 201814360300920 under Sec. 34 of U.P. Land Revenue Act, within stipulated period.

(3.) Earlier petitioner for the same cause of action has approached this Court by way of filing Writ- C No. 17160 of 2019 (Gurudeen vs. State of U.P. And 2019), which was disposed of vide order dtd. 20/5/2019, the said order is quoted as under:-