RAM AUTAR SINGH Vs. DEVESH KUMAR SINGH CHAUHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The petitioner has preferred the present petition inter alia with the prayer to direct the Respondent No. 7 namely Sub-Divisional Officer, Sadar, District Moradabad to decide the Execution Application dtd. 8/7/2025 filed by the petitioner in Suit No. 3434 of 2023, in accordance with U.P. Revenue Code, 2006, in accordance with the judgment dtd. 19/5/2023 passed in the matter of Daya Shanker v. State of U.P., 2023 (160) RD 509 (Alld.). within stipulated period.

(3.) It is argued that the execution application is pending consideration, but till date no decision has been taken, hence the present writ petition.