SHIO BRAT SINGH Vs. ADDITIONAL COMMISSIONER (ADMINISTRATION) PRAYAGRAJ

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 respondent nos. 4 to 6 are hereby dispensed with.

(3.) Instant petition has been filed by the petitioner praying for direction to the respondent No. 1 to decide Appeal No. 04 of 2009 (Computerized Case No. C2009020000648)(Ram Nagina Vs. Shio Brat Singh) under Sec. 210 of U.P. Land Revenue Act 1901 expeditiously.