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Judgment
Alok Kumar Verma, J
The present writ petition has been filed under Article 226 of the Constitution of India with the following prayers: -
“(a) Issue a writ, order or direct ion in the nature of Mandamus to initiate of proceeding on the application dated 28.08.2023 of the petitioner filed under section 41 U.P.L.R Act, 1901 before the prescribed authority / the Deputy Collector / S.D.M. Haridwar (containing Annexure No. 10) to the writ petition.
(b) Issue a writ, order or direction to initiate departmental proceeding against the respondent no 3.
(c) Issue any writ, order or direction which this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case.
(d) To impose heavy cost on the respondent No 3.”
Heard Mr. Raj veer Singh, learned counsel for the petitioner through video conferencing and Mr. Devendra Singh Bora, learned Standing Counsel for the respondent nos. 1 to 4.
Learned counsel for the State has sought two weeks’ time to decide the application, filed by the petitioner to initiate the proceedings under Section 41 of the Uttar Pradesh Land Revenue Act, 1901 (as applicable in the State of Uttarakhand).
Mr. Rajveer Singh, Advocate, agrees with the said submission.
With the consent of learned counsel for both the parties, the present writ petition is disposed of with a direct ion to the respondent no. 3 to decide the said application by a speaking and reasoned order as expeditiously as possible, but not later than two weeks’ from the date of production of the certified copy of this order.
It is made clear that this Court has not expressed any opinion on the merit of the case.