- (1.) Heard learned counsel for the petitioner and learned Addl. Chief Standing Counsel for the State.
(2.) Considering the order proposed to be passed issuance of notice to private opposite party is dispensed with.
(3.) The petitioner herein seeks expeditious disposal of Case No.T201904710501030, Ramesh Kumar Singh and ors. v. Prandei alias Pannu Kumari, under section 34/35 of the U.P. Land Revenue Code 2006 which is said to be pending since 23.3.2019.;