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Judgment
6 paragraphs · 191 wordsPankaj Purohit, J
By means of this writ petition, petitioner has sought the indulgence of this Court for a direction to learned Sub-Divisional Magistrate, Vikasnagar, District Dehradun to decide and conclude the proceedings of Revenue Appeal No.01/2020-21, Swami Sarwanand Giri Paramhans Society (Registered) vs. Ram Singh @ Ramanand Giri, as expeditiously as possible.
Learned counsel for the petitioner submits that the appeal has been pending since 07.01.2021, but the same has not been decided so far and due to pendency of revenue appeal, the petitioner is suffering from great hardship.
An innocuous prayer has been made by petitioner to direct the concerned Court to expedite the proceedings of the appeal pending before it.
Having considered the facts of the case, the writ petition is disposed of finally with a direction to the learned Sub-Divisional Magistrate, Vikasnagar, District Dehradun to decide and conclude the proceedings of Revenue Appeal No.01/2020-21, Swami Sarwanand Giri Paramhans Society (Registered) vs. Ram Singh @ Ramanand Girias early as possible preferably within six months from the date of production of a certified copy of this order.
Pending application, if any, stands disposed of.