Bachan Singh vs Kulveer Singh And Others
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Uttarakhand High Court

Bachan Singh vs Kulveer Singh And Others on 13 March, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                    2026:UHC:1697

   IN THE HIGH COURT OF UTTARAKHAND
              AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                   13TH MARCH, 2026
            WRIT PETITON NO. 585 of 2026 (M/S)


Bachan Singh                                      .....Petitioner

                               Versus

Kulveer Singh and Others                   ....Respondents

Counsel for the Petitioner :     Mr. A.M. Saklani, Advocate.

Counsel for the Respondent
No.9                           :Mr. V.D. Bisen, Additional Chief
                               Standing Counsel with Mr. C.S.
                               Joshi, Brief Holder.


Hon'ble Alok Kumar Verma,J.

The present 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 Trial Court concerned i.e. learned Assistant Collector Ist Class Barhshyun, Pauri to decide the Suit No.01 of 2020-2021 "Bachan Singh vs. Kulveer Singh and Others" under Section 176 of Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950; as earliest as possible within stipulated time.

(ii) Issue any other writ, order or direction and/ or allow any other consequential relief as expedient in law on the facts and circumstances of the case.

(iii) To award the cost of petition in favour of petitioner."

2026:UHC:1697

2. Heard Mr. A.M. Saklani, learned counsel for

the petitioner and Mr. V.D. Bisen, learned Additional

Chief Standing Counsel for the respondent no.9.

3. Mr. A.M. Saklani, Advocate, submitted that

the petitioner is a senior citizen aged about 68 years,

therefore, his case should be given priority for disposal

at the earliest.

4. The said request has not been opposed by the

respondent no.9.

5. In the facts and circumstances of the case, the

learned Assistant Collector Ist Class, Barhshyun,

District Pauri Garhwal is directed to make an effort to

decide the Suit No.1 of 2020-2021, "Bachan Singh vs.

Kulveer Singh and Others", filed for partition,

expeditiously, as per law, without granting any

unnecessary adjournment to either parties.

6. The writ petition is disposed of accordingly.

7. It is made clear that this Court has not expressed

any opinion on the merit of the case.

___________________ ALOK KUMAR VERMA, J.

Date: 13.03.2026 Pant/