NARENDRA KUMAR BHANDARI Vs. RAJNI DATTA

JUDGEMENT

(1.) By means of the present writ petition under Article 227 of the Constitution of India, petitioner seeks for a direction to the learned Fifth Additional District Judge, Dehradun, to expedite the hearing of Misc. Case No.34 of 2023 Narendra Kumar Bhandari Vs. Rajni Datta and Ors., filed under Sec. 278 of the Indian Succession Act, 1925, expeditiously within a stipulated period as fixed by this Court.

(2.) It is the contended by learned counsel for petitioner that present Misc. Case for grant of letter of administration was filed by the petitioner on 29/5/2023, wherein, respondents have put in appearance. It is further contended by him that the said Misc. Case is pending since long on the objection/ disposal of the application 62C moved by respondents.

(3.) It is further submitted by him that it is a testamentary suit and the petitioner is 65 years of age, and therefore, he wants the matter to be decided during his lifetime, so that he can reap benefit of the judgment and order passed by learned Trial Court.