Devendra Kumar Upadhyaya, J. - (1.) Heard learned counsel for the petitioner and learned State Counsel.
(2.) In view of the proposed order, requirement of issuance of notice to the respondent nos.2 to 5 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 Case No.245, (Radhika vs. Kamla Shankar), under Section 34 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.;