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Judgment
4 paragraphs · 127 wordsManoj Kumar Tiwari, J
Petitioner is a defendant in a revenue suit filed under Section 229 B of U.P.Z.A. & L.R. Act. The said suit is pending before Assistant Collector, First Class, Tehri and is registered as Revenue Suit No. 24 of 2018-19.
By means of this writ petition, petitioner has sought a direction to the Court concerned to expedite hearing of the said suit.
Having regard to the fact that petitioner is a senior citizen and also the fact that suit is pending since 2018, learned Assistant Collector is requested to expedite hearing of the suit 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.