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Judgment
8 paragraphs · 227 wordsVipin Sanghi, CJ
Issue notice. Learned counsel appears and accepts notice on behalf of the respondent.
The petitioner has preferred the present writ petition, under Article 227 of the Constitution of India, to seek a direction to the learned Additional Collector (Administration) Dehradun to expeditiously decide the Case No.20 of 2009-10, “Chaman Lal Sharma vs. State of Uttarakhand”.
The case of the petitioner is that he is 67 years old. The said case has been pending since 2010. Due to the pendency of the case, the petitioner is not able to enjoy his property. There can be no justification for the aforesaid case remaining pending before the learned Additional Collector (Administration) Dehradun for such a long period of time.
I, therefore, dispose of this petition with a direction to the learned Additional Collector (Administration) Dehradun to expeditiously decide Case No.20 of 2009-10, “Chaman Lal Sharma vs. State of Uttarakhand”, pending before him within six months from today. Neither party shall seek, nor be granted any undue adjournment by the learned Additional Collector (Administration), Dehradun.
It shall be the obligation of the petitioner to communicate this order to the learned Additional Collector (Administration), Dehradun, dealing with the aforesaid case within the next one week.
The petition stands disposed of in the aforesaid terms.
Pending application, if any, also stands disposed of.