GAURAV GOYAL Vs. TEHSILDAR VIKAS NAGAR

JUDGEMENT

(1.) This writ petition is filed under Article 227 of the Constitution of India by the petitioner, seeking the following reliefs:-

(2.) It is contended by learned counsel for the petitioner that Mutation Case No. 64 of 2018-19 (Old No. 1975 of 2004), Gaurav Goyal vs. Shashank Sharma and others, is pending in the court of Tehsildar, Vikas Nagar.

(3.) Learned counsel for the State has drawn the attention of this Court to the fact that the proceedings have been delayed by the petitioner himself by approaching different forums, and therefore the mutation proceedings could not be decided earlier.