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Judgment
5 paragraphs · 141 wordsManoj Kumar Tiwari, J
By means of this writ petition, petitioner has sought a direction to the Assistant Collector 1st Class, Vikas Nagar, Dehradun to expedite hearing of Original Suit No. 24 of 2021, which has been filed by respondent nos. 1 to 7 under UP Zamidari Abolition & Land Reforms Act.
Since the suit has been filed only in the year 2021, therefore, this Court is not inclined to issue any direction to the court concerned to expedite hearing. Accordingly, the writ petition is dismissed.
Learned counsel for the petitioner then submits that petitioner moved an application under Order 7 Rule 11 C.P.C. and learned trial court may be directed to decide the same expeditiously.
If it is so, this court hopes and expects that learned trial court shall consider the same as early as possible.