Surat Singh vs Nepal Singh And Others
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Uttarakhand High Court

Surat Singh vs Nepal Singh And Others on 20 March, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                         2026:UHC:1968

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                      20th MARCH, 2026

          WRIT PETITION NO. 656 OF 2026 (M/S)

Surat Singh                                         .....Petitioner

                                         Versus

Nepal Singh and Others                              .....Respondents


Counsel for the Petitioner     :         Mr. Siddhartha Singh,
                                         Advocate.

Counsel for the Respondent :             Mr. Lalit Miglani, Advocate
No.4                                     through video conferencing.



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 Sub Divisional Magistrate / Assistant Collector I Class, Roorkee to get demarcate the lots confirmed in partition Suit No. 51 of 2021-2022 Surat Singh Vs. Nepal Singh and others vide judgment and decree dated 13.12.2024, 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."

2. Mr. Siddhartha Singh, learned counsel for the

petitioner and Mr. Lalit Miglani, learned counsel for the

respondent no.4.

3. Mr. Siddhartha Singh, Advocate, submitted that

the preliminary decree was passed on 23.05.2023.

2026:UHC:1968 Thereafter, lots were prepared with the consent of the

parties. The lots were confirmed by Assistant Collector, Ist

Class vide judgment and order dated 13.12.2024. An

Application dated 18.02.2025, filed by the petitioner -

plaintiff to demarcate the lots, prepared on the basis of final

decree dated 13.12.2024, is pending before the Sub-

Divisional Magistrate/ Assistant Collector Ist Class, Roorkee,

District Haridwar.

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

learned Sub-Divisional Magistrate/ Assistant Collector, Ist

Class, Roorkee, District Haridwar is directed to decide the

said Application dated 18.02.2025, filed by the petitioner-

plaintiff, as expeditiously as possible, as per law, but not

later than six weeks from the date of production of the

certified copy of this order.

5. The writ petition 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.

Dated : 20.03.2026 Pant/