C482/1651/2022
2022 Latest Caselaw 4050 UK

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                                      C482 No.1651 of 2022
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. Yogesh Upadhyay, Advocate for the applicant.

Mr. Atul Kumar Shah, Deputy Advocate General assisted by Mrs. Mamta Joshi, Brief Holder for the State of Uttarakhand.

This C-482 application was decided by this Court by the judgment of 15.09.2022 whereby directions were issued to consider the application for release of the case property referred to in the application, but despite of the judgment of 15.09.2022, the directions given therein have not been complied with though the Judicial Officer, who is seized with the proceedings, has filed an application for extension of time on 22.11.2022.

Owing to the reasons, which have been given therein, though this Court is not satisfied with them, as the matter has been kept pending, however an adjudication has been directed ever since 15.09.2022. Hence, while directing the Additional Chief Judicial Magistrate, to decide the aforesaid case as directed by the Coordinate Bench judgment of 15.09.2022, within a period of six weeks from today, it is made clear that no further extension would be granted on an administrative application filed by the Judicial Officer. If the proceedings are not concluded within the aforesaid extended time period, the Court would be constrained to take a Judicial notice of the aforesaid fact.

Accordingly, MCRC No.1 of 2022 filed by the Additional Chief Judicial Magistrate, Kashipur, District Udham Singh Nagar would stand disposed of.

(Sharad Kumar Sharma, J.) 19.12.2022 Arti