JAGDISH PRASAD RANAKOTI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner, aged about 66 years, has filed the present Writ Petition under Article 227 of the Constitution of India with the following prayers:-

(2.) Heard Mr. Sagar Kothari, learned counsel for the petitioner, Mr. Suyash Pant, learned Standing Counsel and Mr. Yogesh Chandra Tiwari, learned Standing Counsel for the State and Ms. Pooja Yadav, learned counsel holding brief of Ms. Anjali Bhargava, learned counsel for the respondent no.2, Gram Sabha.

(3.) On 18/4/2022, the Coordinate Bench of this Court directed the Record Officer/ Assistant Record Officer to decide the Case No.174 of 2018-2019, 'Jagdish Prasad Ranakoti vs. Gram Sabha", preferred under Sec. 54 of the U.P. Land Revenue Act, 1901, as expeditiously as possible, but not later than two months from the date of production of certified copy of the order. The said case is still pending.