Dinesh Pathak,J.

1. Heard learned counsel for the parties.

2. Present writ petition has been filed for early disposal of Mutation Case No. 02230 of 2020 (Smt. Guddi Chauhan vs. Pradeep Kushwaha), under Section 35 of U.P. Revenue Code, 2006, pending in the court of Tehsildar (Respondent No. 1).

3. It is submitted by the counsel for the petitioner that since the date of filing of mutation application i.e. 08.07.2020 the case is pending despite the fact that the statutory period for deciding the said application, as enunciated under Section 34(7) of U.P. Revenue Code Rules, 2016, has already been expired.

4. Learned Standing Counsel states that he has no objection in case the aforesaid case is directed to be decided within a stipulated period fixed by this Court.

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 the Tehsildar (respondent No.1), before whom the case is pending, 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 reasoned and speaking order, in accordance with law, after affording opportunity of hearing to the parties concerned without granting unnecessary adjournments.

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