DAYA SHANKAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Sri Abhinav Jaiswal, learned counsel holding brief of Sri Rameshwar Prasad Shukla, learned counsel for the respondent No.3 and learned Standing Counsel appearing for the State respondents.

(2.) By means of present petition, the petitioner is seeking direction to decide the proceeding of Case No.03108 of 2020 (Daya Shankar Vs. Tilakdhari and Others), Computerized Case No.T-202015060303108 filed under Sec. -116 of UP Revenue Code, 2006 (hereinafter referred to as the 'Code, 2006'), pending before respondent no.2.

(3.) This Court found that number of petitions are being filed in this Court simply for seeking direction to expedite the proceedings pending before the revenue court/Authority.