Mahant Ramadhar Das And Others ... vs Smt. Manorma Devi And Another
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Uttarakhand High Court

Mahant Ramadhar Das And Others ... vs Smt. Manorma Devi And Another on 27 March, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                     2026:UHC:2166

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                     27th MARCH, 2026

        WRIT PETITON NO.749 of 2026 (M/S)

Mahant Ramadhar Das and Others                  .....Petitioners

                              Versus

Smt. Manorma Devi and Another                   ....Respondents



Counsel for the Petitioners   :       Mr. Gaurav Pawar, Advocate
                                      holding brief of Mrs. Prabha
                                      Naithani, 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 commanding the learned Vth Additional District Judge, Dehradun to decide Misc. Case No. 134 of 2025 (Sri Mahant Ramadhar Das Mahatyagi & Ors. Vs. Mahesh Chandra Kukreti & Anr.) expeditiously within a time-bound period as this Hon'ble Court may deem fit and proper;

(II) To issue such other suitable writ, order or direction which this Hon'ble Court may deem fit and proper;

(III) To award cost of the writ petition to the petitioners."

2. Heard Mr. Gaurav Pawar, learned counsel for

the petitioners.

3. Mr. Gaurav Pawar, Advocate, appearing for

2026:UHC:2166 the petitioners submitted that the petitioner no.1, aged

about 71 years, and the other petitioners has filed an

Application under Section 151 of the Code of Civil

Procedure, 1908 seeking modification of the decree

dated 11.09.2019. The said Miscellaneous Civil

Application (No.134 of 2025) (Original Suit No.4 of

2010) is pending before the Court of learned Vth

Additional District Judge, Dehradun.

4. In the facts and circumstances of the case,

the learned Vth Additional District Judge, Dehradun is

directed to make an endeavor to decide the said

Miscellaneous Case No.134 of 2025, "Mahant Ramadhar

Das and Others Vs. Mahesh Chandra Kukreti and

Another" expeditiously, as per law, without granting

any unnecessary adjournment to either party.

5. The present Writ Petition (WPMS No.749 of

2026) 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: 27.03.2026 Shiv/