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Judgment
Misc. Case No.19840 of 2017
Ms. Das, learned advocate appears on behalf of petitioner and submits, opposite party no.3 has not considered her client’s application dated 8th November, 2016 for settlement of land. She submits, there has been inadvertent error in it inasmuch as plot number given in clause (c) under entry-10 of the application as 690 should be 696. She submits, the relevant record has been disclosed in the writ petition.
Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf of State and submits, in view of the mistake petitioner be directed to make fresh application.
Petitioner will communicate this order along with fresh application and copy of the erroneous one dated 8th November, 2016 to opposite party no.3. Said opposite party will consider and deal with the fresh application since, the original erroneous one did not receive consideration till date. Result of the consideration be made known to petitioner within four weeks of communication.
Status quo be maintained in respect of plot no.696 till four weeks after the decision is made known to petitioner.
The writ petition is disposed of.
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