PARSHURAM Vs. SUB DIVISIONAL MAGISTRATE

JUDGEMENT

(1.) Heard Shri Vimal Kishor Singh, learned counsel for the petitioners and Shri Yogesh Kumar Awasthi, learned Standing Counsel for the State-respondent.

(2.) The present writ petition has been filed with the following prayer:-

(3.) Learned counsel for the petitioners has submitted that the suit under Sec. 116 of the U.P. Revenue Code, 2006 is pending since 2022 and till date the same has not been decided by the concerned Sub Divisional Magistrate. Though, as per Rule 109 (10) of the Rules, 2016 the Sub Divisional Magistrate, shall make endeavor to decide the said suit within a period of six months, except the reasons to be followed.