ANITA DEVI Vs. RAJAN

JUDGEMENT

(1.) This writ petition has been filed under Article 227 of the Constitution of India, whereby the petitioners sought a direction that learned Tehsildar, Vikasnagar, Dehradun, be directed to decide and conclude the proceedings of Misc. Case No.25 of 2020-21, Smt. Anita Devi and another Vs. Rajan, expeditiously within the time stipulated by this Court.

(2.) It is contended by counsel for the petitioners that the Misc. Case No.25 of 2020-21, Smt. Anita Devi and another Vs. Rajan, was filed in the court of learned Tehsildar, Vikasnagar, Dehradun, on 11/7/2020 for mutation. The respondent appeared in the proceedings and has filed his objection to the application for mutation moved by the petitioners on 11/7/2022. The reply/counter objection has been filed by the petitioners on 5/9/2022; since then the matter is listed for arguments.

(3.) It is further contended by counsel for the petitioners that the matter is being adjourned for one reason and the other and there is delay being caused in all in the aforesaid case.