RAM LAL Vs. STATE OF UTTARANCHAL AND OTHERS

JUDGEMENT

(1.) Heard Sh. Jitendra Chaudhary learned Counsel for# the petitioner and Standing Counsel for the respondents.

(2.) By the present writ petition has prayed for the issue of a writ or direction in the nature of mandamus directing the Respondent No. 2 i.e. Civil Judge Senior Division Dehradun to decide the application for temporary injunction as well as suit No. 349 of 2002 filed by respondent No. 3 within a reasonable time.

(3.) Brief facts giving rise to the present writ petition are that there is a land bearing municipal No. 110 situated in Rishikesh District Dehradun.