AJAY KUMAR ARORA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) According to the petitioners, they filed an application under Sec. 20-A of Land Revenue Act, 1901, which is pending before District Magistrate, Dehradun and is registered as Case No. 1 of 2020-21.

(2.) By means of this writ petition, petitioners have sought a direction to the District Magistrate, Dehradun to expedite disposal of the said case.

(3.) Having regard to the facts of the case, the writ petition is disposed of with a direction to the District Magistrate, Dehradun to make endeavour to decide Case No. 1 of 2020-21 within nine months. Unnecessary adjournment to either of the parties shall be avoided.