Rohit Ranjan Agarwal,J. - (1.) This writ petition has been filed with the following prayer:- "A. Issue a writ, order or direction in the nature of mandamus commanding the court below to decide the case no.00833 of 2020 (Ram Lakhan vs. Gaon Sabha) pending before the Sub Divisional Magistrate, Region Varanasi, District Jaunpur, Tehsil Machhali Shahar within a period of two months." From the record it transpires that recall application filed in the year 2011 being Case No.33 of 2011 under Section 201 of the U.P. Revenue Act, 1901 is pending consideration before the Sub Divisional Magistrate, Region Varanasi, District Jaunpur, Tehsil Machhali Shahar.
(2.) As no useful purpose would be served in keeping the matter pending or calling for counter affidavit,without entering into the merits of the case the Sub Divisional Magistrate, Region Varanasi, District Jaunpur, Tehsil Machhali Shahar is directed to expeditiously decide the case no.00833 of 2020 (Ram Lakhan vs. Gaon Sabha) strictly in accordance with law preferably within next six months from the date of production of a copy of this order downloaded from the website of the High Court strictly in accordance with law after hearing the affected parties.
(3.) The writ petition stands disposed of.;