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Judgment
5 paragraphs · 127 wordsManoj Kumar Tiwari, J
According to the petitioners, they have made a representation dated 27.10.2021 to District Magistrate, Bageshwar for excluding their holding from the area for which mining lease is proposed to be given to respondent no. 2.
By means of this writ petition, petitioners have sought a direction to District Magistrate to take decision on the aforesaid representation.
Having regard to the facts of the case, the writ petition is disposed of with a direction to District Magistrate, Bageshwar to consider petitioner's representation dated 27.10.2021 (Annexure-2 to the writ petition) and take appropriate decision, in accordance with law, within eight weeks from today.
It goes without saying that before taking decision on petitioners' representation, respondent no. 2 shall also be heard.