BISHAN DUTT Vs. COMMISSIONER KUMAUN MANDAL

JUDGEMENT

(1.) Heard Mr. Akshay Latwal, learned counsel for the petitioner and Mr. Devesh Ghildiyal, learned counsel for the State.

(2.) The limited grievance of the writ applicant is a direction to the learned Commissioner, Kumaun Mandal, Nainital to expedite and conclude the Revenue Appeal No. 129 (2020-21) 63 of 2018-19, Bishan Dutt vs. Shri Hari Dutt & others. It has been filed under Sec. 210 of the Land Revenue Act, 1901.

(3.) Keeping in view the above submissions, the writ petition is disposed of with a liberty to the petitioner to file an appropriate application before the learned Commissioner, Kumaun Mandal, Nainital for early disposal of the case. In case, such an application is filed and the appeal has not been disposed of in the meantime, the learned Commissioner, Kumaun Mandal, Nainital shall consider the grievance of the petitioner for expedient disposal of the appeal case if the learned Commissioner finds a cogent reasons for taking of expedient disposal of the Revenue Appeal, he shall disposed of the same, after granting reasonable opportunities of hearing to the parties by speaking and reasoned order, preferably within two months of production of certified copy of this Order.