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Rajendra Singh vs Jai Singh

Uttarakhand High Court · Decided on 10 September 2021 · Citation: (2021) 09 UK CK 0084

HON’BLE JUDGES
Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (M/s) No. 1843 Of 2021
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Judgment

4 paragraphs · 100 words

Manoj Kumar Tiwari, J

1.

Against the order passed by Consolidation Officer, petitioner filed an appeal before Settlement Officer Consolidation, Udham Singh Nagar, which is registered as Appeal No. 151 of 2020-21.

2.

By means of this writ petition, petitioner has sought a direction to the Settlement Officer Consolidation to decide the appeal expeditiously.

3.

In view of the fact that the appeal was filed only in the year 2020, the writ petition is disposed of with a direction to the Settlement Officer Consolidation to decide the appeal expeditiously and make every endeavour to conclude the proceedings within two years.