PADMAVATI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Writ Petition has been filed under Article 227 of the Constitution of India with an innocuous prayer that Tehsildar, Haridwar be directed to decide the Restoration Application, pending in Suit No. 394/2015-16, "Narendra Kumar Vs. Padmavati", expeditiously without any delay as early as possible.

(2.) Heard Mr. Sunil Chandra, learned counsel for the petitioner and Mr. Yogesh Tiwari, learned Standing Counsel for the State.

(3.) In the facts and circumstances of the case, while directing the Tehsildar concerned to expedite the proceedings of the Restoration Application, pending in Suit No. 394/2015-16, it is also directed that the said restoration application be decided expeditiously, preferably within two months from the date of receipt of the certified copy of this order.