ADITYA NATH MITTAL, J. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel and perused the record.
(2.) This petition has been filed with the prayer to issue direction to the opposite party No. 1 i.e. the Sub Divisional Magistrate, Tehsil Ram Sanehi Ghat, District Barabanki to decide the pending Case No. 3/3/3 (Ravi Kumar Singh v. Bhanu Pratap Singh and others) under section 229-B of Z.A. and L.R. Act, expeditiously within stipulated time.
(3.) Learned counsel for the petitioner has submitted that the proceedings under Section 229-B of Z.A. and L.R. Act are pending, which have not yet been decided and general dates are given without assigning any reason. It has also been submitted that ends of justice would be met if necessary direction is issued to the opposite party No. 1 to consider and decide the case of the petitioner, in accordance with law, within stipulated time, to which, learned Standing Counsel has no objection.;