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 Revision No.C-2015000002633, (Shambhu Dayal and others vs. Shubhangi and another), under Section 219 of U.P. Land Revenue Act 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.;