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Judgment
10 paragraphs · 250 wordsAlok Kumar Verma, J
This Writ Petition has been filed under Article 227 of the Constitution of India with the following prayers:-
"(I) Issue a writ order or direction in the nature of mandamus commanding the respondent no. 1 to decide the case no. 11+73 u/s 12 of the U.P. Consolidation of Holdings Act, 1953 titled as Rajesh Kumar Vs. Recovery Officer Rakesh Pratap Singh + Charab Jain Vs. Smt. Urmila Devi expeditiously within a stipulated time frame prescribed by this Hon'ble Court.
(II) Issue any other writ order or direction which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case.
(III) Award the cost of present writ petition to the petitioners."
Heard Mr. Siddharth Jain, learned counsel for the petitioners, Mr. Ghansyam Joshi, learned Addl. Chief Standing Counsel for the respondent no.1 and Mr. Pranav Singh, learned counsel for the respondent no.2.
Mr. Siddharth Jain, Advocate, submitted that the said case (No. 11+ 73) is pending since 25.10.2023.
In the facts and circumstances of the case, the Consolidation Officer IIIrd, Roorkee, District Haridwar is directed to make an endeavor to decide the said case (No. 11 + 73) as expeditiously as possible, as per law, without granting any unnecessary adjournment to the parties.
With the said directions, the present Writ Petition (WPMS No.3786 of 2025) is disposed of.
It is made clear that this Court has not expressed any opinion on the merit of the case.