J.J.MUNIR,J. - (1.) Heard Sri Nayab Ahmad Khan, learned counsel for the petitioner and Sri Aditya Keshari, learned Standing Counsel appearing on behalf of respondent No. 1.
(2.) This writ petition has been filed for the following relief and no other: "(i) Issue, a writ, order or direction in the nature of mandamus commanding and directing the respondent No. 1 the Tehsildar, Tehsil Shahganj, District- Jaunpur to decide the old Case No. 1175 and New Computer Case No. T201814360102147 (virendra Kumar vs. Ishwar Lal) under Section 35 U.P. Land Revenue Code, 2006 (Mutation Proceeding) pending since year 2016, expeditiously preferably within some stipulated period fixed by this Hon'ble Court"
(3.) The submission of the learned counsel for the petitioner is that the petitioner purchased land of Khasra no. 75 M, admeasuring 0.157 hectares from the mother of respondent No. 2, through a registered sale deed in the year 1999. The petitioner's name was mutated in the revenue records by an order dated 02.09.1999. Respondent no. 2 at the relevant time, was a minor and the sale deed was executed on his behalf by his mother and natural guardian, Pyari Devi, widow of Chauhraja. It is pointed out that after lapse of 17 years, a restoration application was filed on 23.05.2016, before the Tehsildar, Tehsil Shahganj, District Jaunpur seeking to set aside the mutation order dated 02.09.1999. The said mutation order was set aside vide order dated 05.03.2018, and the mutation case was restored to its original file and number.;