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Judgment
9 paragraphs · 165 wordsManoj Kumar Tiwari, J
Petitioners are respondents in Civil Appeal No. 17 of 2012, which is pending before learned District Judge, Almora. The Appellate Court, vide order
dated 27.02.2021, had accepted the Survey Commission Report and rejected petitioners’ objection to the said report. Thus, feeling aggrieved,
petitioners have approached this Court challenging the order dated 27.02.2021.
After arguing for a while, learned counsel for the petitioners submits that he is not pressing the relief, as claimed in the writ petition. He further
submits that his only prayer is that the Appellate Court be directed to expedite hearing of the aforesaid Appeal.
Learned counsel for the respondent also submits that the Appeal be expedited, as the matter is pending since 2012.
Accordingly, the writ petition is disposed of with a request to learned District Judge, Almora to decide the aforesaid Appeal as early as possible;
but, not later than nine months from the date of production of certified copy of this order.