- (1.) In pursuance of the order passed by this Court on 2.1.2020, the Additional Chief Secretary, Department of Revenue, Government of U.P., Smt. Renuka Kumar is present in person before the Court today.
(2.) This Court had expressed an anxiety with regard the orders passed in Public Interest Litigation No.53556 of 2015 (Yashpal Singh vs. State of U.P. and others) and also the judgment rendered in the case of Ayodhya Prasad Tripathi and others vs. State of U.P.: Writ Petition No.1184 (MB) of 2016 on 21.1.2016 being not followed by the State Government.
(3.) This Court had noticed that everyday several petitions are coming up for directions to the Revenue Courts to decide the matters pending before them expeditiously and in the order sheet that were filed as Annexures to the petitions, it was shown mostly that the Presiding Officers were busy in administrative work. The Court found this to be one of the reasons for inordinate delay in disposal of cases by Revenue Courts.;