AYSA BEGAM Vs. STATE OF U.P.

JUDGEMENT

(1.) The sole grievance of the petitioner is that the Mutation Application being Case No.1357 of 2021, under Sec. 34/35 of the U.P. Revenue Code, 2006, was not being decided and, therefore, a prayer for a direction has been made that the case be decided expeditiously within a stipulated period of time.

(2.) Learned Standing Counsel states that all endeavour shall be made to decide the aforesaid Case.

(3.) Under such circumstances, without going into the merits of the case, it is being directed that the Mutation Application being Case No.1357 of 2021, under Sec. 34/35 of the U.P. Revenue Code, 2006, be decided within a period of three months from the date of presentation of a certified copy of this order, if there is no other legal impediment.