- (1.) HEARD Shri Ram Kumar Singh, learned counsel for the petitioner, learned State Counsel and perused the record.
(2.) AS the controversy involved in the present case is trivial in nature, so with the consent of learned counsel for parties present today, the writ petition is finally heard and disposed of at the admission stage. Notice issued to opposite party no.2 is dispensed with. Facts in brief of the present case are that the controversy involved in the present case relates to land of Gata No.171, area 0.010 hect. situated at village Mahmadpur, Pargana Mijaura, Tehsil Bheeti, District-Ambedkar Nagar recorded in the name of Patiraji, Ghirrau, Ram Tej, Ram Ran, Dev Rang, Sat Sang, Dev Raj and Ram Narayan who were the original tenure holder. As per version of the petitioner, the said persons executed a sale deed dated 3.2.2006 in favour of the petitioner and two other persons namely Shri Rajendra Kumar Mishra and Shri Sher Bahadur Yadav.
(3.) IN view of the abovesaid facts, the petitioner moved an application under Section 34 of the Land Revenue Act for mutation of his name on the land in question in the revenue record on 13.2.2006, accordingly, a case has been registered as Case No.889 before the opposite party no.1 in which opposite party no.2 has filed an objection. Learned counsel for the petitioner further submits that since 2006 the matter is pending at the end of opposite party no.1 and not decided till date. In this regard, he relies on the document as contained in Annexure No.2 to the writ petition on the basis of which, he submits that a direction may be issued to the opposite party no.1 to decide the matter at an early date after hearing the parties.;