Manju Alias Mahendri vs Collector District Haridwar And ...
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Uttarakhand High Court

Manju Alias Mahendri vs Collector District Haridwar And ... on 3 April, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL

            Writ Petition No. 864 of 2025 (M/S)
Manju Alias Mahendri                                      ..........Petitioner

                                      Vs.

Collector District Haridwar and Another ..... Respondents
Present :   Ms. Devanshi Joshi, Advocate for the petitioner.


                                JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The petitioner seeks directions for expeditious

disposal of the Mutation Case No.29/2014-15, State Vs.

Manju @ Mahendri, pending in the court of

Collector/Additional District Magistrate (Administration),

Haridwar.

2. Heard learned counsel for the petitioner and

perused the record.

3. Cases may not be expedited on mere filing of a

petition. Cases are prioritized and listed according to the

pendency of cases in a particular court. Simply because

some litigant approaches this Court, a case may not be

prioritized. This is one aspect of the matter. Another

aspect of the matter is that every case needs expeditious

disposal. But then, as stated, cases are prioritized based

on the age of the cases, position of the parties, etc.

4. This Court has no doubt that the court

concerned shall make endeavour to decide cases pending

in the court as expeditiously as possible, as per priority

and pendency of the cases in that court.

5. With the above observation, the writ petition

stands disposed of, accordingly.

(Ravindra Maithani, J.) 03.04.2025 Ravi Bisht