WPMS/536/2021
2021 Latest Caselaw 712 UK

IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL
       ON THE 5TH DAY OF MARCH, 2021
                       BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


     WRIT PETITION (M/S) No. 536 of 2021

BETWEEN:

Rajendra Kumar Saini @ Ravi Saini.       ..........Petitioner
     (Mr. Manish Lohani, Advocate, holding brief of Mr.
     Sandeep Kothari, Advocate)

AND:
Assistant Collector First Class,
Vikas Nagar/Sub Divisional Magistrate,
Vikas Nagar, Dehradun.                 ....Respondent
     (Mr. Devesh Ghildiyal, Brief Holder for the State of
     Uttarakhand)


                     JUDGMENT

According to the petitioner, he made an application under Section 41 of Land Revenue Act, for demarcation of his land, which is still pending. By means of this writ petition, petitioner has sought a mandamus, directing the respondent to complete the demarcation within some stipulated time.

2. Learned Brief Holder submits that if petitioner's application is still pending, the decision thereupon would be taken expeditiously.

3. Accordingly, the writ petition is disposed of with a direction to the respondent to consider petitioner's application for demarcation and pass appropriate order thereupon, in accordance with law,

as early as possible, preferably within a period of four months from the date of production of certified copy of this order.

(MANOJ KUMAR TIWARI, J.) Arpan