AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 94 wordsHeard.
Learned counsel for the petitioner submits that the petitioner has already preferred an appeal before the Sub Divisional Officer/ President, Sub Divisional Level Committee, Kanker which is pending adjudication and prays for quick disposal of the appeal.
Considering the fact that the appeal has already been preferred, it is directed that the concerned authority shall decide the appeal in accordance with law, expeditiously, preferably within a period of 10 days from the date of receipt of a copy of this order.
With the aforesaid observation, the petition stands disposed off.