ANAND PRAKASH SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as the learned Standing Counsel for the Staterespondents.

(2.) This is one yet another case where complete lethargy, unmindfulness and laxity on behalf of the StateAuthorities in discharge of their judicial/quasijudicial functions has come to light.

(3.) The petitioner had filed the instant petition seeking direction in the nature of mandamus commanding the respondents to register and decide the case of demarcation filed by the petitioners on 18/8/2022 under Sec. 24 of the U.P. Revenue Code, 2006.