Darban Singh Dangi vs State of Uttarakhand

Hon''ble B.S. Verma J.

By means of this writ petition, the Petitioner has sought a writ in the nature of mandamus directing the Respondent No. 1 to take decision on the renewal application within the stipulated period.

According to the Petitioner, the earlier time of the lease deed was expired, therefore, the renewal application was filed on 07-06-2003, and rejected in the year 2004.

Against the order of rejection, the revision was preferred before the Central Government, the revision application was allowed by the Central Government on 29-02-2008 and direction was given to the State Government to reconsider the case of the Petitioner.

Counter affidavit has been filed on behalf of the Respondent No. 2 and it is stated para No. 11 that the matter of the Petitioner is under consideration before the State Government on which the necessary information sought from time to time by the Government has been provided by the answering Respondent.

Since, the prayer made by the Petitioner is innocuous in nature and as per the averment made in para No. 11 of the counter affidavit filed by the Respondent No. 2 that the application is under consideration.

The State Government is directed to take decision on the renewal application of the Petitioner as has been directed by the Central Government in revision, preferably within a period of eight weeks'' from the date of production of certified copy of this order.

With the above direction, the writ petition is disposed of.

All pending applications stand disposed of accordingly.