Devendra Kumar Upadhyaya, J. - (1.) Heard learned counsel for the petitioner and learned State Counsel.Shri Jai Kumar has also been heard for the Gaon Sabha concerned.
(2.) In view of the proposed order, requirement of issuance of notice to the respondent nos.2 to 4 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.1 to expedite the proceedings of Appeal No.01147/2017, Computerized Case No.C201708000001147, (Jayendra Vikram Singh and another vs. Sharvendra Vikram Singh and others), under Section 207 of U.P. Revenue Code, 2006 and conclude the same expeditiously, say, within a period of three months from the date a certified copy of this order is produced before the court concerned, if there is no legal impediment.;