DEV KUMAR JAIN Vs. UTTARAKHAND HUMAN RIGHTS COMMISSION

JUDGEMENT

(1.) This writ petition has been filed under Article 227 of the Constitution of India to direct the Uttarakhand Human Rights Commission to decide the Complaint Case No.1476/35/12/2019 expeditiously within a stipulated time period.

(2.) Heard Mr. Ravi Bisht, learned counsel for the petitioner and Mr. Abhijay Negi, learned counsel for the respondent.

(3.) Mr. Ravi Bisht, Advocate submitted that the said complaint is pending since the year, 2019.