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Judgment
The present writ appeal is directed against an order dated 26th October, 2021 passed by the learned Single Judge dismissing W.P.(C) No.28935 of 2021 filed by the present Appellant. The prayer in the writ petition was for a direction to the Opposite Parties for early disposal of Demarcation Case No.23 of 2021 pending before the Tahasildar, Raghunathpur.
As rightly noted by the learned Single Judge that both the plots in question “have been recorded jointly in the name of the Petitioner and his co-sharers”, the prayer of the Petitioner that the portion in which he is residing should be carved out, cannot be acceded to in the absence of a separating out of the ownership of the respective plots.
Consequently, no ground is made out for interference. The writ appeal is accordingly dismissed.
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