SUBODH TRIPATHI Vs. STATE OF U.P.
LAWS(ALL)-2022-11-57
HIGH COURT OF ALLAHABAD
Decided on November 22,2022

Subodh Tripathi Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

UMESH CHANDRA SHARMA,J. - (1.)Heard Sri Jitendra Kumar, learned counsel for the petitioner and Sri Abhishek Shukla, learned Additional Chief Standing Counsel, learned counsel appearing for the State respondents.
(2.)The present petition has been filed seeking a direction to the respondent no. 2 /Sub-Divisional Magisgtrate, Sadar, Ballia, to decide the restoration (Tajbisani) Case No. RST/95/1998-1999 (Ramesh and Others Vs. Prabhu Dayal and Others) (Computerized Case No. T199915090400006), within a stipulated time period.
(3.)Counsel for the petitioner states that delay in disposal of the said restoration application is causing undue hardship to the petitioner. Accordingly, a prayer is made to expedite the proceedings.


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