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Judgment
Nandita Dubey, J
Limited prayer of the petitioner is that Revenue Case No.0148/B/121/2019 filed under Section 250 of M.P.Land Revenue Code, 1959 for
reinstatement of Bhumiswami improperly dispossessed may be decided at the earliest.
It is submitted that final argument in the said case has already been heard by respondent no.5/Tahsildar (Revenue), Jabalpur on 03.03.2020, however,
no orders have been passed till date. It is prayed that respondent no.5 may be directed to pass an order at the earliest.
Learned PL has no objection to the said innocuous prayer.
In view of the submissions made by learned counsel for the parties and considering the limited prayer, this petition is disposed of with a direction to
respondent no.5/Tahsildar (Revenue), Jabalpur to decide the aforesaid pending revenue case at the earliest, preferably within a period of sixty days
from the date of production/receipt of certified copy/e-copy of the order passed today.
However, it is made clear that this Court has not opined on the merits of the case.
Certified copy/e-copy as per rules/directions.