Dhani Ram (Deceased) vs Abdul Rehman And Others
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Uttarakhand High Court

Dhani Ram (Deceased) vs Abdul Rehman And Others on 26 March, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL

            Writ Petition No. 750 of 2025 (M/S)
Dhani Ram (Deceased)                                   ..........Petitioner

                                    Vs.

Abdul Rehman and Others                               ..... Respondents
Present :   Mr. Shivam Sharma, Advocate for the petitioner, through video
            conferencing.
            Mr. Sudhir Kumar Nailwal, Standing Counsel for the State.
            Ms. Anjali Bhargava, Advocate for the respondent no.5/Gram Sabha.

                               JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

It is the case of the petitioner that declaratory

suit, bearing Suit No.24/89-90 (Old No.78/1987-88),

Abdul Rehman and Others Vs. State of Uttarakhand and

Others, pending in the court of Additional City Magistrate,

Dehradun, was filed against the petitioner in the year

1987, but till date, it has yet not been decided. He seeks

directions that it may be decided expeditiously.

2. Heard learned counsel for the parties and

perused the record.

3. This Court cannot command the working of

any court, as such. Cases are listed and decided as per

the priority, age of the case, etc. What is being stated is

that for more than 25 years, the case is pending, which is

declaratory suit in nature.

4. This Court can only observe that the court

below shall make all endeavours to decide the case 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.) 26.03.2025 Ravi Bisht