Dinesh Pathak, J.
1. Heard learned counsel for the petitioner, learned Standing Counsel representing State and perused the record.
2. This writ petition has been, inter alia, filed for the following relief:
"I- Issue a writ, order or direction in the nature of mandamus commanding and directing to the Respondent No. 2 i.e. Assistant Collector/Tehsildar (Judicial), Tehsil-Maunath Bhanjan, District Mau to hear and decide the objection dated 13.09.2022 filed by petitioner in case No. 5929/2022, bearing computerized case no. T202215510105929 (Phoolmati Gupta Vs. Shyam Narayan Gupta), under Section 35 of U.P. Revenue Code, 2006, pending before respondent no. 2, within some stipulated period."
3. It is submitted by the counsel for the petitioner that the aforesaid matter is pending since the date of its filing and the statutory period for deciding the aforesaid application, as enshrined under Rule 34 (7) of the UP Revenue Code Rules, 2016, has already elapsed but, till date, no final decision is taken on the aforesaid application. It is further submitted that both the parties have already appeared and the case is ready for final adjudication.
4. Learned Standing Counsel has no objection in case a direction is issued for early disposal of the case.
5. 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 present writ petition, with a direction to Tehsildar (respondent No. 2) before whom the aforementioned matter is pending consideration, to decide the same expeditiously, preferably, within a period of three months from the date of receipt of a certified copy of this order.
6. It is expected that it should be decided by a reasoned and speaking order, in accordance with law, after affording opportunity of hearing to the parties concerned without granting unnecessary adjournments to either of the parties.
7. With the aforesaid direction, present writ petition is disposed of.
