NAND KUMAR MITTAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) PRESENT petition has been filed by the petitioner for a direction to respondent nos.1, 2 & 3 to ensure the compliance of order dated 13.04.2001 passed by Civil Judge (Sr. Div.), Dehradun and order dated 10.05.2010 passed by learned Civil Judge (Sr. Div.) in Original Suit No.205 of 1997 "Nananda Kumar Mittal Vs. Deepak Kumar and another" passed in respect of the property in question i.e. Khasra nos.49,50,51,52,53,54,56,57, 58, 59 and 60 situated in village Barohnwala Pargana Parwadoon, District Dehradun.

(3.) IN view of the above discussion, the writ petition is dismissed. INterim Relief application no.5698/2010 stands rejected.