LEELAWATI DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Niladra Shekhar Singh, learned counsel for the petitioner and Sri Anand Bhasker Srivastava, learned Standing Counsel appearing for the State respondents.

(2.) The petitioner asserting herself to be a bonafide purchaser has filed the present petition seeking a direction to the Tehsildar, Tehsil- Belthararoad, District- Ballia (Respondent No.2) to decide the Mutation Case No. T20191509070014 (Leelawati Vs. Avdhesh) filed by the petitioner under Sec. 34 of the Uttar Pradesh Revenue Code, 2006, within a stipulated period.

(3.) Counsel for the petitioner has referred to the order sheet of the case which has been filed along with this petition to contend that although various dates are being fixed for hearing but for some reason or the other the matter is being adjourned and the delay in disposal of the said case is causing undue hardship to the petitioner.