Smt. Arti Devi vs Smt. Neetu Singh And Others
2026 Latest Caselaw 1315 UK

Uttarakhand High Court

Smt. Arti Devi vs Smt. Neetu Singh And Others on 20 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                           2026:UHC:1134

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
      THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                    20th FEBRUARY, 2026
           WRIT PETITION NO.393 OF 2026 (M/S)

Smt. Arti Devi                                       .....Petitioner

                                 Versus

Smt. Neetu Singh and Others                          .....Respondents


Counsel for the Petitioner       :       Mr. D.P. Mittal, 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 writ order or direction in the nature of mandamus directing the learned Civil Judge (Senior Division), Khatima, District Udham Singh Nagar to decide the Civil Suit No.58 of 2023 expeditiously within 6 months.

(II) Issue a writ, order or direction in the nature of mandamus directing the parties to maintain status-

quo and third party interest should not be created.

(III) Issue any other Writ, Order or direction, which this Hon'ble Court may deem fit and proper in the circumstances of the case, and

(IV) Award the cost of the writ petition in favour of the petitioner"

2. Heard Mr. D.P. Mittal, learned counsel for the

petitioner.

3. Mr. D.P. Mittal, Advocate submitted on

instructions that the petitioner wants to press the relief

for expeditious disposal of the Civil Suit No.58 of 2023.

4. In the facts and circumstances of the case,

2026:UHC:1134 the learned Civil Judge (Senior Division), Khatima,

District Udham Singh Nagar is requested to make an

endeavor to decide the Civil Suit No.58 of 2023

expeditiously, but as per law.

5. The Writ Petition (WPMS No.393 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 : 20.02.2026 Shiv/