- (1.) Heard Sri Siddhartha Varma, learned counsel for the petitioner, learned Standing Counsel for the respondent Nos. 1 and 2 and Sri Manoj Kumar Yadav, learned counsel for the respondent No. 3.
(2.) Since a simple legal issue is involved in the matter, I do not propose to issue notice to private respondents and the writ petition is finally heard at the admission stage without calling for a counter affidavit.
(3.) By means of the present writ petition, the petitioner has prayed for direction in the nature of mandamus directing the Tehsildar (Judicial), Tehsil Mohammdabad, District Ghazipur to decide the Case No. 226 under Section 122-B of the U.P.Z.A. & L.R. Act (Gram Sabha Vs. Ghamari and others) within stipulated period.;