Gurbaj Singh vs State Of Uttarakhand And Others
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Uttarakhand High Court

Gurbaj Singh vs State Of Uttarakhand And Others on 9 April, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                              2026:UHC:2547

   IN THE HIGH COURT OF UTTARAKHAND
              AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                       09th APRIL, 2026

       WRIT PETITON NO. 892 of 2026 (M/S)

Gurbaj Singh                                            .....Petitioner

                               Versus

State of Uttarakhand and Others                   ....Respondents

Counsel for the Petitioner     : Mr. Mani Kumar, Advocate.

Counsel for the Respondent: Mr. K.S. Mehta, Additional Chief
No.1                        Standing Counsel with Mr. Sudhir
                            Nailwal, Standing Counsel.



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 writ order or direction in the nature of mandamus directing the court of Learned Sub- Divisional Magistrate/ Assistant Collector (First Class) Rudrapur, District Udham Singh Nagar to decide the Case No-05/02 Year 2021-2022 "Gurbaj Singh VS Gurvinder Singh" which is Application Under Section 41 of U.P. Land Revenue Act 1901 (Annexure No-1) Page No- to Page No- expeditiously preferably within a period of two months, otherwise the petitioner shall suffer irreparable loss and injury.

(ii). Issue any other or further order which this Hon'ble Court deems fit and proper under the facts and circumstances of the case.

2026:UHC:2547

(iii). Award the cost of petition."

2. Heard Mr. Mani Kumar, learned counsel for

the petitioner and Mr. K.S. Mehta, learned Additional

Chief Standing Counsel for the respondent no.1.

3. The prayer no.1 has not been opposed by the

respondent no.1.

4. In the facts and circumstances of the case,

the learned Sub-Divisional-Magistrate/ Assistant

Collector, Ist Class, Rudrapur, District Udham Singh

Nagar is directed to make an endeavour to decide the

Case No.05/02 of 2021-2022, "Gurbaz Singh vs.

Gurvinder Singh", filed under Section 41 of the Uttar

Pradesh Land Revenue Act, 1901 (as applicable in the

State of Uttarakhand) as expeditiously as possible, as

per law, but not later than two months from the date of

production of certified copy of this order.

5. The present Writ Petition No.892 of 2026

(M/S) 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: 09.04.2026 Pant/