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Judgment
Vinit Kumar Mathur, J
Heard learned counsel for the petitioner.
Learned counsel for the petitioner has made a limited prayer that the appeal of the petitioner which is pending consideration before the District Collector, Dungarpur may be ordered to be decided at an early date.
In view of the limited prayer made by learned counsel for the petitioner, the respondent No.3-District Collector, Dungarpur is directed to decide the pending appeal of the petitioner at its earliest convenience preferably within a period of two months from the date of receipt of certified copy of this order.
The writ petition is disposed of accordingly.
The stay application and other pending applications, if any, also stand disposed of.