Dushyant Kumar Agrawal vs Vijay Kumar Sharma 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 suitable order or direction, directing the learned Ist Additional Civil Judge (Jr. Div.), Dehradun for expeditious disposal of the Original Suit No. 232 of 2020, (Annexure No-4) Page 45 to 82 "Dushyant Kumar Agrawal versus Vijay Kumar Sharma and others" as early as possible or within time stipulated by this Hon'ble Court.

(II) Issue any suitable order or direction which this Hon'ble Court may deem fit and proper in the present circumstances of the case.

(III) Award the cost of the Writ Petition in favor of the petitioner.”

Heard Mr. Vishesh Shrivastava, learned counsel for the petitioner.

Mr. Vishesh Shrivastava, Advocate, appearing for the petitioner-plaintiff, submitted that the petitioner, a senior citizen, aged about 79 years, has filed the Original Suit No.232 of 2020 for perpetual injunction and declaration of sale-deeds dated 07.06.2005 and 21.06.2016 as null and void. The said case has been pending since the year, 2020, but the respondents- defendants have not filed their written statement yet.

Having heard, the learned Ist Additional Civil Judge (Junior Division), Dehradun is directed to expedite the proceedings of Original Suit No. 232 of 2020 and decide the same as expeditiously as possible, as per law, without granting any unnecessary adjournment to either party.

The present Writ Petition (WPMS No.852 of 2026) is disposed of accordingly.

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