RAKESH SRIVASTAVA,J. - (1.) Heard Shri Rajesh Kumar Singh, learned counsel for the petitioners and the learned Standing Counsel who has accepted notice on behalf of the respondent no. 1.
(2.) In view of the order proposed to be passed notice to the private respondent no. 3 is dispenced with.
(3.) This petition under Article 227 of the Constitution has been filed praying for a direction to the Additional Commissioner (Admn.), Faizabad Division Faizabad, to dispose of Revision No. 1173, Tejwant v. Vijay Kumar and Ors. , moved by the petitioner under Section 219 of U.P. Zamindari Abolition and Land Reforms Act, 1950, expeditiously, within a certain time frame.;