Devendra Kumar Upadhyaya, J. - (1.) Heard learned counsel for the petitioner, learned State Counsel and Shri Virendra Mishra learned counsel for the Nagar Palika Parishad concerned. Shri Azad Khan has also been heard for the Village Panchayat concerned.
(2.) In view of the proposed order, requirement of issuance of notice to the respondent nos.4 to 19 is hereby dispensed with.
(3.) Considering the innocuous nature of prayer made by learned counsel for the petitioner, the writ petition is finally disposed of with the direction to respondent no. 2 to expedite the proceedings of Case No.T201804680602084, (Shiv Prasad and others vs. Ganga Prasad and others), under Section 116 of U.P. Revenue Code, 2006 and conclude the same expeditiously, say, within a period of twelve months from the date a certified copy of this order is produced before the court concerned, if there is no legal impediment.;