1. Instant writ petition has been preferred beseeching expeditious disposal of Case No. 2910 (Badal Vs. Girija) under Section 9A(2) of U.P. Consolidation of Holdings Act which is pending consideration in the court of Consolidation Officer (respondent no.4).

2. It is averred in the writ petition that proceeding under Section 9A(2) of U.P.C.H. Act was initially decided by order dated 25.10.1971. On appeal being filed same has been quashed and parties were relegated before the Consolidation Officer vide order dated 18.02.1972 passed by Settlement Officer of Consolidation on the ground that order dated 25.10.1971 has been passed ex parte. On revision being filed, the Deputy Director of Consolidation, vide its order dated 27.11.2020, has affirmed the order passed by Settlement Officer of Consolidation and issued a direction to decide the objection on merits. Since date of order dated 27.11.2020, original objection under Section 9A(2) of U.P.C.H. Act is pending consideration. The original proceeding is of the year 1971 and since then parties are litigating the matter without any fruitful outcome.

3. In this conspectus, as above, no useful purpose would be served to keep this matter pending. Therefore, this court deems it appropriate to finally dispose of the present writ petition, without making any observation on the merits of the case, as mentioned in the writ petition, with a direction that Consolidation Officer (respondent no.4), before whom aforementioned proceeding under Section 9A(2) of U.P. Consolidation of Holdings Act is pending consideration, shall decide the same strictly in accordance with law expeditiously, preferably, within a period of four (4) months from the date of production of certified copy of this order.

4. It is expected that it should be decided by a reasoned and speaking order, after affording opportunity of hearing to the parties concerned without granting unnecessary adjournments to either of the parties.

5. With the aforesaid direction, present writ petition is disposed of.