Devendra Singh vs Rajdeep Singh And Others
2026 Latest Caselaw 2161 UK

Uttarakhand High Court

Devendra Singh vs Rajdeep Singh And Others on 19 March, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                               2026:UHC:1932

  IN THE HIGH COURT OF UTTARAKHAND
             AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                  19TH MARCH, 2026

      WRIT PETITON NO. 568 of 2022 (M/S)

Devendra Singh                                .....Petitioner

                          Versus

Rajdeep Singh and Others                    ....Respondents

Counsel for the Petitioner:       Mr. Vikas Kumar Guglani,
                                  Advocate.

Counsel for the Respondents: Mr. Deepak Bhatt,
                             Advocate.


Hon'ble Alok Kumar Verma,J.

Learned Tehsildar, Bazpur, District Udham

Singh Nagar closed the opportunity of the petitioner

- opposite party to adduce evidence vide order

dated 18.01.2020 in Case No.30/1080 of the year,

2018-2019, filed under Section 34 of the Uttar

Pradesh Land Revenue Act, 1901 (as applicable in

the State of Uttarakhand). A Revision (No.72

(2020-21)/35 (2019-20), "Devendra Singh vs.

Rajdeep Singh and Others") was filed. The said

Revision has been dismissed vide judgment dated

20.12.2021, passed by learned Commissioner,

Kumaon Mandal, Nainital. Hence, the present writ

2026:UHC:1932 petition under Article 227 of the Constitution of

India.

2. Heard Mr. Vikas Kumar Guglani, learned

counsel for the petitioner and Mr. Deepak Bhatt,

learned counsel for the respondents.

3. Mr. Vikas Kumar Guglani, Advocate, has

requested on instructions to dispose of the present

writ petition directing the Tehsildar, Bazpur to

decide the said Case No.30/1080, filed under

Section 34 of the Uttar Pradesh Land Revenue Act,

1901, within three months.

4. The said request has not been opposed by

the respondents.

5. On the request of both the parties, the

order dated 18.01.2020, passed by learned

Tehsildar, Bazpur, and, the judgment dated

20.12.2021, passed by learned Commissioner,

Kumaon Division, Nainital are set aside. Learned

Tehsildar, Bazpur is directed to decide the Case

No.30/1080, filed under Section 34 of the Uttar

Pradesh Land Revenue Act, 1901, as expeditiously

as possible, as per law, but not later than three

months from the date of presentation of the

2026:UHC:1932 certified copy of this order.

6. The present Writ Petition [No.568 of 2022

(M/S)] 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: 19.03.2026 Pant