LALA SINGH Vs. CHAIRMAN, BOARD OF REVENUE

JUDGEMENT

(1.) Heard Sri S.K. Srivastava, learned counsel for the petitioners and Sri Yogesh Kumar Awasthi, learned Standing counsel for the respondents.

(2.) The grievance raised by the petitioners in the present writ petition is with regard to pendency of revision No. 553 of 2023, computerized case No. R 2023104600553 (Randheer Singh v. Anurudha Singh) under Sec. 333 of U.P.Z.A. and L.R. Act which is pending before Board of Revenue. It has been submitted that arguments in the said case were heard on 16/2/2025 and the judgment was reserved and even after expiry of six months the judgment was not declared and, therefore, in the present writ petition following prayer has been made :

(3.) Instructions were sought from the Board of Revenue to indicate the reasons whether the fact was correct and the matter was pending and judgment has been reserved for being pronounced. Learned Standing counsel has obtained instructions from Chairman, Board of Revenue and informed that the matter is likely to be re-heard and the next date fixed is 16/9/2025.