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Ajay Kumar Arora And Another vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 21 March 2022 · Citation: (2022) 03 UK CK 0095

HON’BLE JUDGES
Manoj Kumar Tiwari, J
ACTS & SECTIONS REFERRED
Land Revenue Act, 1901 — Section 20A
RESULT
Disposed Of
CASE NUMBER
Writ Petition (M/S) No. 494 Of 2022
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Judgment

4 paragraphs · 107 words

Manoj Kumar Tiwari, J

1.

According to the petitioners, they filed an application under Section 20-A of Land Revenue Act, 1901, which is pending before District Magistrate, Dehradun and is registered as Case No. 1 of 2020-21.

2.

By means of this writ petition, petitioners have sought a direction to the District Magistrate, Dehradun to expedite disposal of the said case.

3.

Having regard to the facts of the case, the writ petition is disposed of with a direction to the District Magistrate, Dehradun to make endeavour to decide Case No. 1 of 2020-21 within nine months. Unnecessary adjournment to either of the parties shall be avoided.