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Judgment
The Petitioner’s representation dated 6th November, 2020 (Annexure-5) is stated to be pending before the Opposite Party No.3 (Tahasildar,
Rajnagar). It shall be examined by the said Tahasildar and after issuing notice to the Petitioners as well as the Opposite Party Nos.4 to 11 and hearing
them, he shall pass a reasoned order not later than 20th December, 2021. The said order shall be communicated to the parties not later than 27th
December, 2021. If any of the parties are aggrieved by such decision, it will be open to them to seek appropriate remedies in accordance with law.
We make it clear that this Court has not expressed any opinion on the submission of learned counsel for the Petitioners.
The writ petition is disposed of in the above terms.
An urgent certified copy of this order be issued as per rules.
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