MANJIT SINGH Vs. MILKEET SINGH

JUDGEMENT

(1.) This writ petition has been filed under Article 227 of the Constitution of India, whereby the petitioners sought a direction that learned Assistant Collector, Ist Class/Sub-Divisional Magistrate, Kashipur, Udham Singh Nagar be directed for expediting the proceedings of Misc. Case No.22/5 of 2024-25 (22/05 of 2023-24), Manjit Singh and another Vs. Malkeet Singh and others, preferably within one month.

(2.) It is case of the petitioner that an application for correction of the final decree dtd. 31/1/1991 has been moved in the court of learned Assistant Collector, Ist Class/Sub-Divisional Magistrate, Kashipur, Udham Singh Nagar on 31/3/2023.

(3.) The respondent has put in appearance in the said application which has been registered as Misc. Case No.22/05 of 2023-24, they have filed their objection as well and the cross objection has also been filed by the petitioners.