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Judgment
Hon’ble Ravindra Maithani, J. (Oral)
By means of instant petition, the petitioner seeks direction to the respondent no.2/ Sub Divisional Magistrate/Assistant Collector, 1st Class, Vikasnagar, District Dehradun to decide application of the petitioner filed under Section 41 of the U.P. Land Revenue Act, 1901, Man Singh Vs. Mohan Singh and others, expeditiously within a period that may be fixed by the Court.
Heard learned counsel for the parties and perused the record.
Learned counsel for the petitioner submits that the demarcation case is pending for a long, therefore, directions may be issued to decide the application of the petitioner within a stipulated time.
This Court cannot direct an authority to decide the application within a stipulated time because cases are decided on the basis of pendency and based on the cases which are prioritised.
Be that as it may, the Court requests the respondent no.2/ Sub Divisional Magistrate/Assistant Collector, 1st Class, Vikasnagar, District Dehradun to decide the application of the petitioner as expeditiously as possible.
The writ petition stands disposed of accordingly.