YASHODA Vs. COLLECTOR

JUDGEMENT

(1.) THIS writ petition has been filed against the order dated 8.11.2013 passed in Revision No. 8/13 -14 under section 219 of the U.P. Land Revenue Act whereby the revision of the petitioner has been dismissed and the parties have been directed to appear before the Tahsildar on 25.11.2013. Since the matter pertains to mutation, I am not entering into the merits of the writ petition and deem it to be a fit case for a direction for disposal of the mutation case expeditiously preferably within a period of two months of production of a certified copy of this order before the Court below.

(2.) AT this juncture learned Counsel for the petitioner states that earlier proceedings were decided by the Tahsildar, Maharajganj district Rai Bareilly. Prior to the decision, a transfer application was filed and even though the Tahsildar was informed about the pendency of the transfer case yet the Tahsildar had proceeded to decide the case on merits.

(3.) LEARNED Counsel for the respondent has no objection in case the matter is transferred to some other Court. He is also interested in expeditious disposal of the mutation case itself as stated by him.