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Judgment
This matter is taken up through hybrid mode.
Heard.
The present writ petition has been filed seeking direction to the opposite party no.3 to take a decision on the representation of the petitioner not to realize the compensation amount in favour of the private opposite party no.5 who managed to record his name in M.S. ROR Khata No.62 and 69, Mouza- Chhualiberna as sole owner in a mutation proceeding fraudulently.
In course of hearing, learned counsel for the petitioner states that highlighting his grievances, the Petitioner has made a representation to Opposite Party No.3 vide Annexure-3 and the same may be directed to be considered within a stipulated time.
Considering the limited grievance made by the learned counsel for the petitioner and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing Opposite Party No.3 to consider the representation filed by the petitioner vide Annexure-3, and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy of this order.
Issue urgent certified copy as per Rules.
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