SAVITRI DEVI Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Rajesh Kumar Tiwari, learned Counsel for the petitioner and Sri B.P. Singh Kachhwah, learned Standing Counsel for the respondents. Pursuant to the order of this Court dated 6.9.2014, learned Standing Counsel states that he has received instructions from the Commissioner, Aligarh Division, Aligarh. He States that the Additional Commissioner, Aligarh Division, Aligarh has intimated vide letter No. 857 dated 6.9.2014 that records of the appeal of the petitioner, i.e., Appeal No. 15 of 2012 has been transferred to the respondent No. 2 vide letter No. 1092 dated 3.7.2014. He also states that as per instructions of the Tehsildar, Khair, district Aligarh dated 8.9.2014, the petitioner has deposited at its own Rs. 1,32,000/ - against the recovery certificate of Rs. 1,68,000/ - and no coercive action has been taken against the petitioner.

(2.) IN view of the aforesaid instructions, learned Counsel for the petitioner, now submits that the appeal of the petitioner pending before the respondent No. 2, may be directed to be decided at an early date and no coercive action may be taken against the petitioner till the disposal of the appeal. Since, he has deposited Rs. 1,32,000/ - against the demand of Rs. 1,68,000/ -.

(3.) IN view of the submissions of the learned Counsel for the parties, this writ petition is disposed of finally with a direction to the respondent No. 2 to decide appeal No. 15 of 2012 of the petitioner, in accordance with law, by a speaking and reasoned order, as expeditiously as possible, preferably within a period of three months from the date of production of a certified copy of this order.