WPMS/1540/2021
2021 Latest Caselaw 2914 UK

 IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
          ON THE 6TH DAY OFAUGUST, 2021
                             BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
        WRIT PETITION (M/S) No. 1540 of 2021

BETWEEN:

Smt. Divya Verma                            ... Petitioner
        (By Mr. D.C.S. Rawat, Advocate)

AND:
Sri Naresh Agarwal                          ... Respondent
        (There is no representation for the respondents)


                         JUDGMENT

1. Petitioner is a landlady, who has filed an application seeking release of the building in question.

2. Grievance of the petitioner is that her release application has not been decided since 2018., therefore, petitioner has approached this Court seeking a direction for expediting the hearing of the release application.

3. Having considered the facts of the case, the writ petition is disposed of with a request to the Prescribed Authority/Civil Judge (S.D.), Kotdwar, District Pauri Garhwal to hear and decide the release application expeditiously, in accordance with law, preferably within nine months from the date of production of certified copy of this order.

(MANOJ KUMAR TIWARI, J.) Aswal