MOHD. ASIM KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) Notice on behalf of respondent nos. 1 to 3 has been accepted by the office of Chief Standing Counsel.

(3.) By means of instant petition, the petitioner seeks expeditious disposal of the suit for division of land holdings relating to the year 2022.