6 vs Unknown
2021 Latest Caselaw 690 UK

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                   COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures

                                      WPMS No.526 of 2021
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. Deep Prakash Bhatt, Advocate for the petitioner.

Mr. R.C. Arya, Standing Counsel for the State of Uttarakhand.

The suit being Suit No.22/2007 of 2015- 16, Mohan Singh vs. Bhim Singh, had been preferred by the plaintiff/petitioner under Section 176 of the Zamindari Abolition and Land Reforms Act, entailing an issue for grant of a decree of partition, which is pending consideration since 11.12.2015. Considering the fact that plaintiff/petitioner, himself at present is of 81 years of age has sought an appropriate direction to the court of Assistant Collector Ist Class, Sitarganj District Udham Singh Nagar to decide the aforesaid, Revenue Case No.22/2007 of 2015-16, Mohan Singh vs. Bhim Singh and others, to be decided expeditiously.

After considering the facts narrated in the writ petition and particularly the fact that the plaintiff/petitioner since being a senior citizen of 81 years of age, this writ petition is being disposed of with the request to the Assistant Collector Ist Class, Sitarganj, District Udham Singh Nagar, to make all positive endeavour to decide the aforesaid pending case under Section 176 of the Zamindari Abolition and Land Reforms Act, as expeditiously as possible but not later than nine months from the date of production of certified copy of this judgment.

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

(Sharad Kumar Sharma, J.) 05.03.2021 Arti