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 · 147 wordsManoj K. Tiwari, J
Petitioner filed an application seeking recall of an order dated 23.01.2008 passed by learned Assistant Collector 1st Class, Roorkee, District Haridwar in a suit filed by respondent no. 1 under Section 176 of U.P. Zamidari Abolition and Land Reforms Act.
According to the petitioner, the said application is pending since March, 2018.
By means of this writ petition, petitioner has sought a direction to the court concerned to expedite disposal of the said application.
Having regard to the fact that recall application was filed in the month of March, 2018, the writ petition is disposed of with a direction to the court concerned to expedite disposal of the aforesaid application and decide the same, in accordance with law, as early as possible, but not later than three months from the date of production of certified copy of this order.