URMILA CHAND Vs. TEHSILDAR

JUDGEMENT

(1.) Learned Counsel for the petitioner submits that the prayer "(b)" made in the writ petition is incorrect, therefore, he does not want to press the same and is confined to only prayer "(a).

(2.) Heard Sri Ravindra Singh, learned Counsel for the petitioner, learned Standing Counsel for the State respondents and perused the record.

(3.) The instant writ petition under Article 226 of the Constitution of India has been filed for the following relief:- "(a) Issue a suitable order or direction to command the respondent no.1 to decide the Suit No.580 of 2017 (Smt. Urmila Chand Vs. Kailash Chand Bajpai) pending since 9/5/2017 in one or two hearings."