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Ramesh & Others vs Digvijay Singh And Others

Uttarakhand High Court · Decided on 6 September 2021 · Citation: (2021) 09 UK CK 0101

HON’BLE JUDGES
Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (M/S) No. 1765 Of 2021
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Judgment

4 paragraphs · 114 words

Manoj Kumar Tiwari, J

1.

Petitioners are respondents in Revision No. 90 of 2012-13 pending before Board of Revenue, Uttarakhand, Dehradun.

2.

By means of this Writ Petition, petitioners have sought a direction to the Court concerned to decide the said revision expeditiously.

3.

Having regard to the fact that the said revision is pending since 2013, the Writ Petition is disposed of with a request to learned Board of Revenue to make every endeavour to decide the Revision No. 90 of 2012-13, as early as possible, but not later than 18 months from the date of production of certified copy of this order, without granting any unnecessary adjournment to either of the parties.