ISHLOKA DEVI Vs. STATE OF U.P.

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 respondent No. 2 to decide Case No. 676 of 2011 (Smt. Ishloka Devi Vs. Brajraj) U/s 34 Land Revenue Act expeditiously.