MUKHTYAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Counsel for the petitioners and the Standing Counsel. As the prayer of the petitioners' counsel is innocuous, issuance of notice to the private respondents is dispensed with. After arguing the matter at length, learned counsel for the petitioners submits that he does not want to press the reliefs claimed in the writ petition, but restricts his prayer for early disposal of case. Counsel for the petitioner submits that the interest of justice would suffice, if the Additional Commissioner is directed to look into the matter and pass appropriate orders on Misc. Case/Application No. 404 of 2002-03 under Section 27 (4) of the U. P. Imposition of Ceiling on Land Holdings Act expeditiously. The Standing Counsel has no objection to this prayer. Accordingly, the opposite party no.2/Additional Commissioner is directed to decide the Misc. Case/Application No. 404 of 2002-03, copy whereof has been annexed with the writ petition, and pass appropriate orders, in accordance with law, latest by 30/9/2009. The writ petition stands disposed of in above terms.