WPMS/582/2023
2023 Latest Caselaw 570 UK

              IN THE HIGH COURT OF UTTARAKHAND
                                    AT NAINITAL
                 THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI

                  WRIT PETITION (M/S) NO. 582 OF 2023
                             02ND MARCH, 2023
BETWEEN:
Rakesh Kumar Sharma                                             .....Petitioner.
And
State of Uttarakhand                                            ....Respondent.

Counsel for the Petitioner : Mr. Himanshu Pal, learned counsel.

Counsel for the Respondent : Mr. Mohinder Singh Bisht, learned Brief Holder.

The Court made the following:

JUDGMENT:(per Hon'ble The Chief Justice Sri Vipin Sanghi)

Issue notice. Learned counsel appears and accepts

notice on behalf of the respondent.

2. The petitioner has preferred the present writ

petition, under Article 227 of the Constitution of India, to

seek a direction to the learned Additional Collector

(Administration) Dehradun to expeditiously decide the Case

No.20 of 2009-10, "Chaman Lal Sharma vs. State of

Uttarakhand".

3. The case of the petitioner is that he is 67 years old.

The said case has been pending since 2010. Due to the

pendency of the case, the petitioner is not able to enjoy his

property. There can be no justification for the aforesaid case

remaining pending before the learned Additional Collector

(Administration) Dehradun for such a long period of time.

4. I, therefore, dispose of this petition with a direction

to the learned Additional Collector (Administration) Dehradun

to expeditiously decide Case No.20 of 2009-10, "Chaman Lal

Sharma vs. State of Uttarakhand", pending before him within

six months from today. Neither party shall seek, nor be

granted any undue adjournment by the learned Additional

Collector (Administration), Dehradun.

5. It shall be the obligation of the petitioner to

communicate this order to the learned Additional Collector

(Administration), Dehradun, dealing with the aforesaid case

within the next one week.

6. The petition stands disposed of in the aforesaid

terms.

7. Pending application, if any, also stands disposed of.

(VIPIN SANGHI, C.J.)

Dated: 02nd March, 2023 NISHANT