SURESH PRATAP SINGH Vs. TEHSILDAR

JUDGEMENT

(1.) Heard Sri Pankaj Kumar Verma, learned counsel for petitioner as well as learned Standing Counsel for the State respondent No. 1. In the light of proposed order notice to private respondents is dispensed with.

(2.) By means of present writ petition, the petitioner has prayed for a di-rection to the respondent No. 1 - Tehsildar, Tehsil - Lalganj, District - Pratapgarh for expeditious disposal of Case Nos. 123/78/75 (Computerized Case No. T 201302570273321) - Gaon Sabha v. Jagannath, under Sec. 122-B of the U.P. Z.A. and L.R. Act. In the said case, the proceedings have been initi-ated at the behest of the petitioner as complainant.

(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.