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Judgment
Krishna S.Dixit, J
Petitioners are grieving before the Writ Court against non-consideration of their representation dated 29.07.2019 a copy whereof avails at Annexure-B wherein they have sought for the grant of dwelling houses and for issuance of Hakkupatras in respect of the land in question.
Learned AGA represents respondent nos. 1 to 3. The fourth respondent – Board is represented by its Panel Counsel. Both the AGA & Panel counsel oppose the writ petition contending that a writ relief cannot be sought for by the petitioners without establishing their right to make representation. Having so contended, now they graciously agree to instruct their clients to look into the grievance of the petitioners as aired in the subject representation in accordance with law and in a time bound manner. This is appreciable.
In the above circumstances, this petition is disposed off. Time for compliance is six weeks from the date a copy of this order is presented before the answering respondent/s.
All contentions are kept open.
No costs.