MEENAKSHI Vs. GOVIND PRASAD

JUDGEMENT

(1.) By means of the present writ petition, petitioner-plaintiff has sought a direction for the learned Assistant Collector-1st Class, Kotdwar, District Pauri Garhwal, to decide the Revenue Suit No.20 of 2019 Smt. Minakshi @ Sunita Vs. Govind Prasad and Others, filed under Sec. 176 of the U.P. Zamindari Abolition and Land Reform Act, 1951, expeditiously within a time frame.

(2.) Learned senior counsel for the petitioner-plaintiff contends that the Revenue Suit was filed by the petitioner-plaintiff in the year 2019. He further contends that since there are almost 151 respondents-defendants in the said Suit, when they could not have been served, the services were effected upon them through publication.

(3.) Learned senior counsel for the petitioner-plaintiff supplied to this Court order sheet of the said Revenue Suit during the course of hearing, which is taken on record. From perusal of the said order sheet, it is reflected that the publication was made upon the respondents-defendants on 16/5/2025 and the matter was adjourned for filing of the written statement by the respondents-defendants.