Jaspreet Singh,J.

1. The Court has conveyed through Video Conferencing.

2. Heard learned counsel for the petitioner. Notice on behalf of the respondents No.1 and 2 has been accepted by the office of the Chief Standing Counsel.

3. In view of the order proposed to be passed by this Court, notice to the private-respondents No.3 and 4 is dispensed with.

4. The petitioner has approached this Court with limited prayer that his case preferred under Section 34 of the U.P. Revenue Code, 2006 (Gauri Shanker v. Om Prakash & Ors.) pending before the respondent No.2 be decided expeditiously.

5. Learned counsel for the petitioner has also drawn attention of the Court to the extract of the order-sheets, which have been brought on record as Annexure No.1. It is submitted that the aforesaid proceedings should have been decided within six months, however, despite the dates having been fixed, the matter is still pending.

6. Learned standing counsel submits that he has no objection in case, if an expedite order is passed.

7. Considering the facts and circumstances, this Court is of the opinion that no gainful purpose will be served in keeping the aforesaid petition pending rather ends of justice can be served by directing the respondent No.2 to consider and finally decide the pending Case No.01572/2021 Computerized Case No.T202104230301572 preferred by the petitioner most expeditiously after affording an opportunity of hearing to the parties concerned, but without granting any unnecessary adjournment to either of the parties preferably within a period of eight months from the date an authenticated copy of this order is placed before the authority concerned.

8. It is made clear that the Court has not examined the case of the petitioners on merits and the authority concerned shall be free to decide the matter strictly in accordance with law.

9. With the aforesaid, the writ petition is disposed of

10. The party shall file computer generated copy of order downloaded from the official website of High Court Allahabad, self attested by it alongwith a self attested identity proof of the said person (s) (preferably Aadhar Card) mentioning the mobile number (s) to which the said Aadhar Card is linked.

11. The concerned Court/Authority/Official shall verify the authenticity of the computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.