Uttarakhand High Court
Rajeev Kumar Jain vs Iiird Additional District Judge And ... on 18 April, 2018
Author: Manoj K. Tiwari
Bench: Manoj K. Tiwari
WPMS No. 1095 of 2018 Hon'ble Manoj K. Tiwari, J.
Mr. Piyush Garg, Advocate for the petitioner.
By means of this petition, under Article 227 of the Constitution of India, petitioner has sought following relief:
"To issue a writ or direction in the nature of mandamus commanding the learned IIIrd A.D.J. Dehradun to expedite the proceeding of Rent Control Appeal No. 24 of 2017, "Sri Pradeep Rastogi and another vs. Sri Rajeev Kumar Jain", pending in its Court and to decide the same within the time bound period as many as may be fixed by this Hon'ble Court"
After arguing at some length, learned counsel for the petitioner confines his prayer only to the extent that learned court below be directed to hear and decide Rent Control Appeal No. 24 of 2017 titled as "Sri Pradeep Rastogi and another v. Sri Rajeev Kumar Jain" pending in the court of learned 3rd Additional District Judge, Dehradun, expeditiously.
The innocuous prayer made by learned counsel for the petitioner is worth accepting.
Accordingly, the writ petition is disposed of. Learned court below is requested to decide the Rent Control Appeal 24 of 2017 titled as "Sri Pradeep Rastogi and another v. Sri Rajeev Kumar Jain", pending in the court of learned 3rd Additional District Judge, District- Dehradun, in accordance with law, as expeditiously as possible.
Pending application, if any, also stands disposed of.
(Manoj K. Tiwari, J.) 18.04.2018 Mamta