- (1.) Heard learned counsel for the petitioner, Shri H.P. Srivastava, learned Additional Chief Standing Counsel for the State-respondents and Shri Mohd. Shujauddin, learned counsel holding brief for Shri Aftab Ahmad, learned counsel for the respondent No.4.
(2.) The limited relief pressed for an appropriate direction to the District Magistrate/ Collector, Barabanki to decide the pending application of the petitioner for conversion of lease hold rights to free hold rights under the relevant Government Order.
(3.) Annexure-1 to the Writ Petition is an application dated 2.1.2018, which is a reminder to the Officer-in-Charge of the Nazul Department, District Barabanki for early disposal of the pending application, which is said to be pending since 2008. The request is for an appropriate direction to the District Magistrate/Collector, Barabanki to take an appropriate decision within a fix time frame.;