WPMS/940/2021
2021 Latest Caselaw 1562 UK

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                                     WPMS No.940 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

(Via video conferencing).

Mr. Kurban Ali, Advocate, for the petitioner.

Mr. I.P. Kohli, Standing Counsel, for the State of Uttarakhand.

The petitioner is a senior citizen of 80 year of age, who has preferred a suit under Section 209 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, which was decided by the court of Assistant Collector, First Class, Kotdwar, Pauri Garhwal, in Revenue Case No.59/1996-1997, vide its judgment and decree dated 10.08.2000. The said judgment has attained its finality and subsequent to it, according to the argument which has been extended by the learned counsel for the petitioner, an execution proceedings, for seeking the enforcement of the said decree, which has been later on affirmed up to the second appellate stage, has been instituted by him by way of an Execution Case No.01 of 2019, which is presently pending consideration and the same has not yet been decided by the court of Assistant Collector, First Class, Kotdwar, Pauri Garhwal.

Without expressing any opinion on the merits of the case, this writ petition is being disposed of with a request to the court of Assistant Collector, First Class, Kotdwar, Pauri Garhwal to decide the aforesaid Execution Application No.01 of 2019, "Smt. Seeta Devi and others Vs. Smt. Anandi Devi", as expeditiously as possible, but not later than six months from the date of production of a certified copy of this judgment.

Subject to the above, the writ petition stands disposed of.

(Sharad Kumar Sharma, J.) 22.04.2021

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