RAM LAKHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard. In view of order proposed to be passed, issuance of notice to the private-respondent(s) is hereby dispensed with. The present petition has been filed for the following main reliefs:-

(2.) At the very outset, learned Counsel for the petitioner says that he does not want to press relief no.1 and the present petition be considered only with regard to relief no.2 only. With regard to relief no.2, it is stated that revision in issue, challenging the order dtd. 19/9/2003 passed in Revision No. 1408 of 2022 (Narendra Kumar Versus Ramlakhan and Others), has not been admitted till date, though the first date fixed in the same was 9/10/2023 and thereafter on 23/10/2023, on which date the revisional authority i.e. opposite party no.1/Board of Revenue, Lucknow, issued notices to the side opposite nos. 2 and 3.

(3.) He further submitted that as per para 458(2) of U.P. Revenue Court Manual, an appeal or revision should preferably be decided within a period of six months. However, in the instant case, the revision has not been admitted, though in the same, the first order was passed on 9/10/2023 and on account of pendency of the same, the petitioner, is suffering great hardship and mental agony. In these circumstances, indulgence of this Court is required in the matter. The prayer is to expedite the proceedings of pending case.