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Judgment
7 paragraphs · 140 wordsManoj Kumar Tiwari, J
According to the petitioner, he had filed objection under Section 9-A(2) of U.P. Consolidation of Holdings Act filed in the year 2012 and the said
objection is registered as Case No. 148 of 2020-21 (Old No. 28 of 2012) and is pending before Consolidation Officer, Roorkee-II.
By means of this writ petition, petitioner has sought a direction to the Court concerned to expedite hearing of the aforesaid case.
Having regard to the fact that the objection was filed by the petitioner in the year 2012, the writ petition is disposed of with a direction to
Consolidation Officer, Roorkee-II to hear & decide Case No. 148 of 2020-21 (Old No. 28 of 2012) as early as possible; but, not later than one year
from the date of production of certified copy of this order.