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 and 3 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 Mutation Application dated 28.08.2014, vide Mutation Case No.T20140412054770 (Smt. Haliman vs. Ruksana Bano & Ruksana Khatun), under Section 34/35 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.;