SOHRAB Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Nayab Ahmad Khan, learned counsel for the petitioner, Sri Dhananjay Singh, learned Standing Counsel appearing for the State-respondents and Sri Manish Singh, holding brief of Sri Rameshwar Prasad Shukla, learned counsel appearing for the respondent no.3.

(2.) The present petition has been filed seeking a direction to the respondent no.2/Sub Divisional Magistrate, Tehsil Phoolpur, District Azamgarh to decide the Case No. 4727 of 2022, computerized case no. T202215060304727(Shami and others vs. Gaon Sabha), under Sec. 24 of the U.P. Revenue Code, 2006, within a stipulated period.

(3.) Counsel for the petitioner has referred to the order sheet of the case which has been filed along with this petition to contend that although a spot memo and demarcation report was submitted on 6/5/2021 and thereafter various dates have been fixed but for some reason or the other the matter is being adjourned and the delay in disposal of the said case is causing undue hardship to the petitioner. Accordingly, a prayer is made to expedite the proceedings.