Devi Dutt Joshi vs State Of Uttarakhand And Others

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 in the nature of Mandamus directing and commanding the Court of Assistant Collector, First Class, Haldwani to proceed with and decide the Revenue Case No. 22/2706 Year 2015-16 filed U/s 229 B of Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 "Devidutt Joshi Vs. State of Uttarakhand, pending adjudication before it expeditiously or preferably within a time frame as this Hon'ble Court may deem fit and proper to fix.

(ii) Issue any other or further writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case.

(iii) Award the cost of the petition in favour of the petitioner."

Heard Mr. Nikhil Bhatt, learned counsel for the petitioner and Mr. Ghanshyam Joshi, learned Additional Chief Standing Counsel for the respondent no.1.

Mr. Nikhil Bhatt, Advocate, contended that the petitioner, a senior citizen, aged about 84 years, has filed the said revenue case under Section 229B of The Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (as applicable in the State of Uttarakhand). The said case has been pending since May, 2016.

The prayer of the petitioner has not been opposed by the respondent no.1.

Having heard, the learned Assistant Collector, Ist Class, Haldwani, District Nainital is directed to make an endeavour to decide the Revenue Case No.22/2706 of 2015-2016 as expeditiously as possible, as per law, but not later than six months from the date of production of certified copy of this order.

The writ petition is disposed of accordingly.

It is made clear that this Court has not expressed any opinion on the merit of the case.