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Judgment
Heard Mr. Sanjay Prasad, counsel appearing for the petitioner.
Heard Mr. Satish Kumar, Associate counsel to G.A. appearing on behalf of the respondent-State.
In this writ petition, counsel for the petitioner is seeking mandamus upon the respondents to take up the proceeding for mutation for which,
according to the petitioner an application was filed before the respondent-Circle Officer.
A counter-affidavit has been filed in this case mentioning therein that application for mutation has not been filed.
Considering the fact and circumstances of this case and considering the fact that the petitioner has not annexed a copy of the mutation application
said to have been filed, this Court is not inclined to grant any relief to the writ petitioner. However, the petitioner is free to file his application for
mutation or free to pursue his application for mutation which the petitioner claims to have been filed before the concerned respondent.
With this observation, the writ petition is disposed of.
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