- (1.) Heard Sri Bimal Prasad, learned counsel for the petitioner and the learned Standing Counsel. This writ petition has been filed with the prayer for issuing a writ, order or direction in the nature of mandamus commanding the respondent no.3 to decide Case No. 599/227/105 of 2010-11-12 (Ram Shromani vs. Ram Lal Maurya and others) filed under Section 176 of U.P.Z.A. and L.R.Act, 1950 which stated to be pending.
(2.) This Court on 7.2.2012 in Writ Petition No. 6635 of 2012 (Chandra Bali Vs. Additional Commissioner and Others) has issued a general mandamus for expeditious disposal of revenue cases pending before the court. The order passed by this Court in the aforesaid writ petition is quoted below. 1. All suits/original proceedings under U.P.Z.A. and L.R. Act be decided within a period of one year from their institution with the outer limit of one year six months. 2. All appeals arising thereto be decided within a period of four months and within the maximum period of six months from the filing. 3. All revisions be decided within three months and within the maximum period of four months from the filing; and 4. All miscellaneous applications, if pressed, which do not require disposal along with cases/suit, appeal or revision be decided within six weeks of their filing with the outer limit of three months.
(3.) The petitioner is at liberty to file an appropriate application along with judgment of this Court dated 7.2.2012 passed in Writ Petition No. 6635 of 2012. In case such application is filed, the same may be considered and decided in accordance with law.;