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Judgment
8 paragraphs · 132 wordsManoj Kumar Tiwari, J
Heard learned counsel for the parties through video conferencing.
According to the petitioner, he moved an application under Section 28 of Land Revenue Act before the Collector, Haridwar on 24.06.2021, which is
registered as Case No. 178/2021. Since the said case is going on in a slow pace, therefore, petitioner has approached this Court.
Since application was filed only in the month June, 2021, therefore, this Court is not inclined to fix any deadline for decision on petitioner’s
application. However, having regard to the fact of the case, petitioner is permitted to move appropriate application, seeking early hearing, before the
concerned Collector. If petitioner moves such application, the same shall be considered, as per law.
With the aforesaid observation, writ petition stands disposed of.