J.J. Munir, J. - (1.) The petitioner has come up with the following material relief: (a) to issue a writ, order or direction in the nature of mandamus directing the respondent no. 2/Tehsildar, Tehsil Harraiya, District Basti to decide the Case No. 595/835/596/836/740, (Barkhu and others vs. Ram Asare), u/s 34 L.R. Act of village Dhenugawan Khurd, Tappa Sikandarpur, Pargana Amodha, Tehsil Harraiya, District Basti, pending before him, within stipulated period which Hon'ble Court may deem fit and proper."
(2.) Heard learned counsel for the petitioner and learned Standing Counsel on behalf of the State.
(3.) Learned counsel for the petitioner, Sri Narsingh Pandey submits that the proceedings of this mutation case are pending since 2004. He has pointed out that during this long period of time, the case lost track because of being decided ex parte and then that order being set aside. It led to some revisions being filed but all that done, the mutation case is lingering on since the year 2004, which the learned counsel submits is required to be decided expeditiously.;