Anil Kumar Batra vs Sushil Kumar Batra And Others
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Uttarakhand High Court

Anil Kumar Batra vs Sushil Kumar Batra And Others on 18 March, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                   2026:UHC:1869



  IN THE HIGH COURT OF UTTARAKHAND
             AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                     18TH MARCH, 2026

       WRIT PETITON NO.586 of 2026 (M/S)

Anil Kumar Batra                             .....Petitioner

                             Versus

Sushil Kumar Batra and Others                ....Respondent



Counsel for the Petitioner    :       Mr. Rishab Ranghar,
                                      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 an appropriate writ, order, or direction, to the court of Learned Civil Judge (Sr. Div.), Dehradun to expedite the proceedings of the Original Suit no.453 of 2024 "Anil Kumar Batra vs Sushil Kumar Batra & others" presently pending before it within a stipulated time frame as provided by this Hon'ble Court.

(ii) Pass such further orders or directions which this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case.

2026:UHC:1869

(iii) Award the cost of the petition."

2. Heard Mr. Rishab Ranghar, learned counsel

for the petitioner.

3. Mr. Rishab Ranghar, learned counsel for the

petitioner submitted that the said Original Suit No.453

of 2024, "Anil Kumar Batra vs Sushil Kumar Batra &

others", has been filed by the petitioner for declaration

and partition. Petitioner is a Senior Citizen aged about

65 years, therefore, his case should be given priority

for disposal at the earliest.

4. In the facts and circumstances of the case,

the learned trial court is directed to decide the Original

Suit No.453 of 2024 expeditiously, as per law, without

granting any unnecessary adjournment to either party.

5. The present Writ Petition No.586 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: 18.03.2026 JKJ/Pant