Dushyant Kumar Agrawal vs Sri Vijay Kumar Sharma And Others
2026 Latest Caselaw 2821 UK

Uttarakhand High Court

Dushyant Kumar Agrawal vs Sri Vijay Kumar Sharma And Others on 8 April, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                       2026:UHC:2488

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                       8th APRIL, 2026

        WRIT PETITON NO.852 of 2026 (M/S)

Dushyant Kumar Agrawal                            .....Petitioner

                                 Versus

Sri Vijay Kumar Sharma and Others                 ....Respondents



Counsel for the Petitioner   :         Mr. Vishesh Shrivastava,
                                       Advocate.


Hon'ble Alok Kumar Verma,J.

This Writ Petition has been filed under Article

227 of the Constitution of India with the following

prayers :-

"(I) Issue a suitable order or direction, directing the learned Ist Additional Civil Judge (Jr. Div.), Dehradun for expeditious disposal of the Original Suit No. 232 of 2020, (Annexure No-4) Page 45 to 82 "Dushyant Kumar Agrawal versus Vijay Kumar Sharma and others" as early as possible or within time stipulated by this Hon'ble Court.

(II) Issue any suitable order or direction which this Hon'ble Court may deem fit and proper in the present circumstances of the case.

(III) Award the cost of the Writ Petition in favor of the petitioner."

2. Heard Mr. Vishesh Shrivastava, learned

counsel for the petitioner.

3. Mr. Vishesh Shrivastava, Advocate, appearing

2026:UHC:2488 for the petitioner-plaintiff, submitted that the petitioner,

a senior citizen, aged about 79 years, has filed the

Original Suit No.232 of 2020 for perpetual injunction

and declaration of sale-deeds dated 07.06.2005 and

21.06.2016 as null and void. The said case has been

pending since the year, 2020, but the respondents-

defendants have not filed their written statement yet.

4. Having heard, the learned Ist Additional Civil

Judge (Junior Division), Dehradun is directed to

expedite the proceedings of Original Suit No. 232 of

2020 and decide the same as expeditiously as possible,

as per law, without granting any unnecessary

adjournment to either party.

5. The present Writ Petition (WPMS No.852 of

2026) is disposed of accordingly.

6. It is made clear that this Court has not

expressed any opinion on the merit of the case.

___________________ ALOK KUMAR VERMA, J.

Date: 08.04.2026 Shiv/