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Judgment
5 paragraphs · 184 wordsPankaj Purohit, J
This writ petition has been filed by the petitioner under Article 227 of the Constitution of India.
By means of this writ petition, petitioner wants to expedite Arms Appeal No.7 of 2022-23, Gagan Chandra Majhee Vs. State of Uttarakhand, pending in the court of learned Divisional Commissioner, Kumaon Division, Nainital, within a period of one month.
It is case of the petitioner that feeling aggrieved by the order dated 24.01.2023, passed by learned District Magistrate, Udham Singh Nagar the present petitioner filed an appeal before the court of learned Divisional Commissioner, Kumaon Division, Nainital which is admitted and numbered as Arms Appeal No.7 of 2022-23 “Gagan Chandra Majhee Vs. State of Uttarakhand and the same is still pending consideration for the land 1/2 year approximately.
In this view of the matter, the writ petition is partly allowed. Learned Divisional Commissioner, Kumaon Division, Nainital is directed to decide Arms Appeal No.7 of 2022-23, Gagan Chandra Majhee Vs. State of Uttarakhand, expeditiously within a period of three months from the date of production of certified copy of this order.