SHER ALI Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following relief:

(2.) Briefly put, the case of the petitioner is as follows:

(3.) During the course of argument, learned counsel for the petitioner prayed that direction may be issued to the respondent nos. 1 to 3 to decide and complete the paimaish proceedings of the petitioner's chak i.e. chak no. 275, gata no. 107/2 at the earliest.