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Puran Ram vs Udai Singh And Others

Uttarakhand High Court · Decided on 6 April 2023 · Citation: (2023) 04 UK CK 0010

HON’BLE JUDGES
Vipin Sanghi, CJ
RESULT
Disposed Of
CASE NUMBER
Writ Petition (M/S) No. 858 Of 2023
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Judgment

4 paragraphs · 160 words

Vipin Sanghi, J

1) The petitioner has preferred the present petition to seek a direction to the Assistant Collector, Kusya Kutoli, District Nainital to expedite the disposal of Revenue Case No. 22/05 of 2020, titled “Puran Ram Vs Udai Singh and others”, which has been pending since the year 2020.

2) Learned counsel for the petitioner submits that the petitioner is 73 years old, and he is not in a position to move around easily.

3) Considering the fact that the petitioner is a senior citizen, and the proceedings are pending since the year 2020, I dispose of this petition with a direction to the learned Assistant Collector, Kusya Kutoli, District Nainital to expedite the proceedings in the aforesaid case, and endeavour to dispose the same of within the next one year from the date of service of the certified copy of this order. The petitioner shall also serve a copy of this order on the respondents within two weeks.