Uttarakhand High Court
Veer Singh vs Assistant Collector Second Class Naib ... on 10 October, 2017
Author: U.C.Dhyani
Bench: U.C.Dhyani
WPMS No. 2466 of 2017 U.C.Dhyani, J.
Mr. Lalit Sharma, Advocate, present for the writ petitioner.
Mr. R.C.Arya, Standing Counsel, present for the respondent no.1.
By means of present writ petition, the petitioner prays for the following relief, among others:
"A writ, order or direction in the nature of mandamus commanding the learned Revenue Court i.e. respondent no.1 to hear and decide the pending Mutation Case No. 30/83 of 2011-2012 titled as Veer Singh vs. Lal Singh within stipulated time."
Considering the prayer of the petitioner, notice is not being sent to the respondent no. 2, inasmuch as, it does not lie in one's mouth to say that any lis pending in any court should not be decided at the earliest possible date.
Looking at the documents brought on record, writ petition is disposed of by requesting the learned Assistant Collector 2nd Class /Naib Tehsildar, Teshil Kaladhungi, District Nainital, to make an endeavour to decide the above said Mutation Case No. 30/83 of 2011-2012, at an early date, in accordance with law.
(U.C.Dhyani, J.) 10.10.2017 Kaushal