Smt. Teji Bai (Deceased) Through Legal ... vs Darshan Kaur (Deceased) Through Legal ...
2026 Latest Caselaw 1438 UK

Uttarakhand High Court

Smt. Teji Bai (Deceased) Through Legal ... vs Darshan Kaur (Deceased) Through Legal ... on 24 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                 2026:UHC:1207

  IN THE HIGH COURT OF UTTARAKHAND
             AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                  24thFEBRUARY, 2026

      WRIT PETITON NO.425 of 2026 (M/S)

Smt. Teji Bai (deceased) through legal Representatives
                                         .....Petitioners

                            Versus

Darshan Kaur (deceased) through legal Representatives
and Others                          ....Respondents


Counsel for the Petitioner:        Mr. Siddhartha Singh,
                                   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 to the learned Civil Judge (S.D.), Roorkee to decide the O.S. No. 11 of 2005 Smt. Darshan Kaur and others Vs. Smt. Teji Bai and others, expeditiously and/or within the fixed time frame work as to be fixed by this Hon'ble High Court.

(ii) Issue any other suitable writ, order or direction which this Hon'ble Court may deem fit, just and proper in the circumstances of the case as also in the interest of justice.

(iii) Allow the writ petition with costs."

2026:UHC:1207

2. Heard Mr. Siddhartha Singh, learned counsel

appearing for the petitioners - defendants (legal

representatives of the deceased defendant no.1).

3. Mr. Siddhartha Singh, Advocate, submitted

that on 29.10.2005, this Court passed the Order in Writ

Petition Misc. Single No.1287 of 2005:-

"Thereafter, the trial of the suit shall proceed

expeditiously so that the trial may be

concluded within a period of six months."

4. Again, in a Civil Revision No.110 of 2016, this

Court directed the trial court on 08.01.2020 to decide

the suit expeditiously in accordance with law by giving

ample opportunity of hearing to the parties.

5. Mr. Siddhartha Singh, Advocate, submitted

that the said original suit is fixed for the cross-

examination of the defendants (DW1 and DW2).

6. The original suit is pending since 2005. Under

the circumstances of the said case, the learned Civil

Judge (Senior Division), Roorkee, District Haridwar is

directed to fast-track the proceedings and decide the

case on merits, as per law, at the earliest but not later

than three months from the date of production of the

certified copy of this order.

2026:UHC:1207

7. It is made clear that this Court has not

expressed any opinion on the merit of the case.

8. The writ petition (WPMS No.425 of 2026)

stands disposed of accordingly.

__________________ ALOK KUMAR VERMA, J.

Date: 24.02.2026 Pant/