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Judgment
5 paragraphs · 125 wordsVinit Kumar Mathur, J
Heard learned counsel for the petitioner.
The present writ petition has been filed seeking a direction that the Tehsildar, Chitalwana, District Sanchore may be directed to decide the pending application of the petitioner dated 14.12.2023 (Annex.3) at the earliest.
Considering the limited prayer made in this writ petition, the writ petition is disposed of with a direction to the respondent No.4- the Tehsildar, Chitalwana, District Sanchore to decide the pending application of the petitioner which was received in his office on 14.12.2023 at the earliest preferably within a period of six weeks from the date of receipt of certified copy of this order, strictly in accordance with law.
The stay application and other pending applications, if any, also stand disposed of.