AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 182 wordsManoj Kumar Tiwari, J
According to the petitioner, he has filed a partition suit in the year 2018 under Section 176 of U.P.Z.A. & L.R. Act, which is pending before learned Assistant Collector, Ist Class, Dehradun and is registered as Suit No. 23 of 2017-18.
By means of this writ petition, petitioner has sought a direction to the Court concerned to expedite hearing of the said suit.
Learned counsel for the petitioner submits that, despite service, defendants to the suit have not filed written statement, therefore, vide order dated 17.08.2021 last opportunity was given to them fixing 13.09.2021. He further submits that, on 18.10.2021, the case was fixed for framing of issues, however, issues could not be framed on the said date.
Having regard to the facts & circumstances of the case, the writ petition is disposed of with a request to Court concerned to expedite hearing of the aforesaid case and decide the same as early as possible, preferably within a period of twenty four months from the date of production of certified copy of this order.