SATTAR Vs. LALITA

JUDGEMENT

(1.) A Case No.15 of 2015-2016, "Smt. Lalita vs. Pradeep and Others", is pending before the Assistant Collector, Ist Class, Haridwar. In the said case, an application under Order 1 Rule 10(2) read with Order 6 Rule 17 and Sec. 151 of the Code of Civil Procedure, 1908 has been filed by the petitioner herein, namely, Sattar.

(2.) Heard Mr. Bilal Ahmed, learned counsel for the petitioner.

(3.) Learned counsel for the petitioner submitted that the petitioner has filed the present Writ Petition to direct the Assistant Collector, Ist Class, Haridwar to decide the said application, filed by the petitioner, as expeditiously as possible.