RAKESH KUMAR SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Issue notice. Learned counsel appears and accepts notice on behalf of the respondent.

(2.) The petitioner has preferred the present writ petition, under Article 227 of the Constitution of India, to seek a direction to the learned Additional Collector (Administration) Dehradun to expeditiously decide the Case No.20 of 2009-10, "Chaman Lal Sharma vs. State of Uttarakhand".

(3.) The case of the petitioner is that he is 67 years old. The said case has been pending since 2010. Due to the pendency of the case, the petitioner is not able to enjoy his property. There can be no justification for the aforesaid case remaining pending before the learned Additional Collector (Administration) Dehradun for such a long period of time.