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Judgment
4 paragraphs · 144 wordsManoj Kumar Tiwari, J
Petitioner has filed a suit under Section 209 of U.P.Z.A. & L.R. Act, which is registered as Original Suit No. 06 of 2014-15 in the Court of Assistant Collector, Ist Class, Dehradun.
By means of this petition, petitioner has sought a direction to the Court concerned to expedite hearing of the aforesaid suit.
Having regard to the fact that the petitioner is a senior citizen and the suit was filed in the year 2015, the Writ Petition is disposed of with a request to learned Assistant Collector, Ist Class, Dehradun to expedite hearing of Original Suit No. 06 of 2014-15 and make every endeavour to decide the same, as early as possible, preferably within 18 months from the date of production of certified copy of this order, without granting any unnecessary adjournment to either of the parties.