WPMS/2626/2021
2021 Latest Caselaw 5022 UK

IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL
      ON THE 9TH DAY OF DECEMBER, 2021
                             BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


     WRIT PETITION (M/S) No. 2626 of 2021

BETWEEN:

Haridutt.                                        ..........Petitioner
     (By Mr. B.D. Pande, Advocate)

AND:
Bholadutt & others.                            .....Respondents
     (By Mr. Yogesh Pandey, Additional C.S.C. and Mr.
     Gajendra    Tripathi,    Brief   Holder   for   the   State   of
     Uttarakhand)


                       JUDGMENT

According to the petitioner, he has filed a partition suit under Section 176 of U.P.Z.A. & L.R. Act, before Assistant Collector, Ist Class, Kotdwar, Pauri Garhwal.

2. By means of this writ petition, petitioner has sought a direction to the Court concerned to expedite hearing of the said case.

3. Learned counsel for the petitioner submits that the suit was filed on 19.12.2017, which is numbered as Revenue Case No. 14 of 2017-18. He further submits that the case is now ripe for hearing, as pleadings have been exchanged and issues have been framed.

4. Having regard to the facts & circumstances of the case, the writ petition is disposed of with a request to Court concerned to expedite hearing of the aforesaid Revenue Case and decide same as early as possible. It is made clear that any unnecessary adjournment shall be avoided.

(MANOJ KUMAR TIWARI, J.) Arpan