AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 223 wordsAlok Kumar Verma, J
This Writ Petition has been filed by the petitioner with the following prayers :-
“(I) A writ, order or direction in the nature of mandamus directing the Learned Assistant Collector first class to expedite the proceedings of the Suit no. 09 of 2011-12 Sushma Vs Ravindra and others pending before the before the Learned Assistant Collector /SDO Dehradun District Dehradun within the stipulated time as this Hon'ble Court deems fit and proper under the prevailing facts and circumstances of the case keeping in view of the principle laid down by Hon'ble Supreme Court in Civil Appeal no. 1659- 1660 of 2021 Rahul S Shah VS Jinendra Kumar Gandhi and ors dated 22.04.2021 in accordance with law.
(II) Any other suitable writ, order or direction which this Hon'ble court may deem fit and proper in the circumstances of the case.
(III) Award the cost of petition to the petitioner.”
Heard Mr. Bhupesh Kandpal, learned counsel for the petitioner.
Mr. Bhupesh Kandpal, Advocate, on instructions, has requested to permit the petitioner Shri Vishal Singh to withdraw the present writ petition with a liberty to file afresh with better particulars.
The present writ petition (WPMS No.831 of 2026) is dismissed as withdrawn by granting liberty to the petitioner to file afresh as prayed, but in accordance with law.