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Iqbal Khan vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 24 November 2023 · Citation: (2023) 11 RAJ CK 0098

HON’BLE JUDGES
Vinit Kumar Mathur, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 18335 Of 2023
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Judgment

4 paragraphs · 138 words

Vinit Kumar Mathur, J

Heard learned counsel for the petitioner.

Learned counsel for the petitioner submits that the appeal of the petitioner against the order dated 06.09.2021 passed by Colonization Tehsildar, Nachna No.2 is pending in the Court of Deputy Commissioner, Colonization, IGNP, Nachna, District Jaisalmer since 2021. Learned counsel prays that the respondent No.3- Deputy Commissioner, Colonization, IGNP, Nachna, District Jaisalmer may be directed to decide the pending appeal at the earliest.

Considering the limited prayer of the petitioner, the present writ petition is disposed of with a direction to the respondent No.3- Deputy Commissioner, Colonization, IGNP, Nachna, District Jaisalmer to decide the Appeal No.04/2021 of the petitioner pending before it at the earliest preferably within a period of three months from the date of receipt of certified copy of this order, strictly in accordance with law.