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Judgment
T. Amarnath Goud, J
None appears for the petitioner. Heard Mr. Debalay Bhattacharya, learned Government Advocate assisted by Mr. K. De, learned Addl. Government Advocate appearing for the respondent-State.
This instant revision petition has been filed under Article 227 of the Constitution of India seeking a direction to the respondents to dispose of the Revenue Case No.249/2020 at the earliest.
Petitioner has prayed for the following reliefs:
"(I) Issue Rule upon the Respondents to pass order directing the District Magistrate & Collector, West Tripura to dispose the Revenue Case No.249/20, by passing final order without any further delay.
(II) Issue notice.
(III) Admit the Petition.
(IV) Make the rules absolute.
(V) Call for records.
(VI) Pass any further order/orders as this Hon'ble High Court considered fit and proper.”
It is seen from the record that the respondent has heard the appeal filed by the petitioner under Section 93(2) of the TLR & LR Act and the same is finally heard on 11.05.2022 and orders are not passed. In this regard, the petitioner had also represented the matter on 01.11.2022 for passing of the orders. Since the same is not considered and the matter is pending, the present civil revision petition is filed.
In view of the same, without expressing any opinion on merits, the present revision petition is disposed of directing the District Magistrate & Collector, West Tripura, Agartala (respondent No.1 herein) to pass orders in the appeal at the earliest, preferably within a period of one month from the date of receipt of the copy of this order.
With the above direction, the revision petition stands disposed of.
Pending application(s), if any, also stands disposed of.