WPMS/1912/2023
2025 Latest Caselaw 2473 UK

Uttarakhand High Court

WPMS/1912/2023 on 24 March, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
             reports, orders or
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      Date                                    COURT'S OR JUDGES'S ORDERS
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48D
                                   WPMS No. 1912 of 2023
                                   Hon'ble Ravindra Maithani, J.

Mr. Kurban Ali, Advocate for the petitioner.

Mr. M.S. Bisht, Brief Holder for the State/respondent nos. 1 to 3.

Rejoinder affidavit is taken on record. IA No. The petitioner seeks enforcement of the execution of the decree passed in Revenue Case No. 59 of 1996-1997, Chandi Prasad and others Vs. Raghunandan Singh.

Earlier also the petitioner has also filed a Writ Petition (M/S) No.940 of 2021, which was decided on 22.04.2021, in which the Court passed the following order:-

"Without expressing any opinion on the merits of the case, this writ petition is being disposed of with a request to the court of Assistant Collector, First Class, Kotdwar, Pauri Garhwal to decide the aforesaid Execution Application No. 01 of 2019, "Smt. Seeta Devi and others Vs. Smt. Anandi Devi", as expeditiously as possible, but not late than six months from the date of production of a certified copy this judgment. Subject to the above, the writ petition stands disposed of.

Let a report be sought from the Assistant Collector, First Class, Kotdwar, Pauri Garhwal as to whether the order dated 22.04.2021 passed in the first petitioner has been complied with or not? If not, why and why action be not initiated against the erring officer?

List on 30.04.2025.

Let a copy be sent to the Assistant Collector First Class, Kotdwar through District Magistrate, Pauri Garhwal.

(Ravindra Maithani, J.) 24.03.2025 Jitendra