HARIDUTT Vs. BHOLADUTT

JUDGEMENT

(1.) According to the petitioner, he has filed a partition suit under Sec. 176 of U.P.Z.A. & L.R. Act, before Assistant Collector, Ist Class, Kotdwar, Pauri Garhwal.

(2.) By means of this writ petition, petitioner has sought a direction to the Court concerned to expedite hearing of the said case.

(3.) Learned counsel for the petitioner submits that the suit was filed on 19/12/2017, which is numbered as Revenue Case No. 14 of 2017-18. He further submits that the case is now ripe for hearing, as pleadings have been exchanged and issues have been framed.