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Manju Alias Mahendri vs Collector District Haridwar And Another

Uttarakhand High Court · Decided on 3 April 2025 · Citation: (2025) 04 UK CK 0759

HON’BLE JUDGES
Ravindra Maithani, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition No. 864 Of 2025 (M/S)
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Judgment

6 paragraphs · 167 words

Ravindra Maithani, J

1.

The petitioner seeks directions for expeditious disposal of the Mutation Case No.29/2014-15, State Vs. Manju @ Mahendri, pending in the court of Collector/Additional District Magistrate (Administration), Haridwar.

2.

Heard learned counsel for the petitioner and perused the record.

3.

Cases may not be expedited on mere filing of a petition. Cases are prioritized and listed according to the pendency of cases in a particular court. Simply because some litigant approaches this Court, a case may not be prioritized. This is one aspect of the matter. Another aspect of the matter is that every case needs expeditious disposal. But then, as stated, cases are prioritized based on the age of the cases, position of the parties, etc.

4.

This Court has no doubt that the court concerned shall make endeavour to decide cases pending in the court as expeditiously as possible, as per priority and pendency of the cases in that court.

5.

With the above observation, the writ petition stands disposed of, accordingly.