SATYA PRAKASH JAISWAL Vs. TEHSILDAR

JUDGEMENT

(1.) Heard Sri Vineet Kumar Chaurasiya, learned counsel for petitioner as well as learned Standing Counsel for the State-respondent No. 1. In the light of pro-posed order notice to private respondent is dispensed with.

(2.) By means of present writ petition, the petitioner has prayed for a direction to the respondent No. 1 - Tehsildar (Judicial), Tehsil - Utraula, District - Balrampur for expeditious disposal of Case No. 4635 of 2024 - Gaon Sabha v. Durgesh, under Sec. 67 of U.P. Revenue Code. In the said case, the proceedings have been initiated at the behest of the petitioner as complain-ant.

(3.) Learned Standing Counsel has raised a preliminary objection that the writ petition in the nature of mandamus for a direction to the authority to decide the same matter expeditiously would not be maintainable at the behest of the petitioner who is only a complainant. It has further been stated that it is on the complaint of the petitioner that cognizance have been taken and proceedings U/S 67 of U.P. Revenue Code, 2006 are underway.