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Judgment
Arindam Sinha, J
Mr. Pal, learned advocate appears on behalf of petitioner and submits, his client purchased land from the raiyat and set up a stone crusher unit. Pursuant thereto there was settlement proceeding, in which the administration noticed his client’s vendor. No information of the proceeding was had by his client. Following the proceeding, the administration took steps to evict his client. His client had earlier filed W.P.(C) no.9226 of 2020 and W.P.(C) no.37665 of 2020. On directions made in the writ petitions, his client submitted detailed representation to the Collector (opposite party no.2). He submits, there be direction upon said opposite party to deal with his client’s representation. On query from Court Mr. Pal submits, the representation has not been disclosed in the writ petition.
Mr. Das, learned advocate, Additional Standing Counsel appears on behalf of State. He submits, in event petitioner approaches with copy of representation, the Collector (opposite party no.2) will duly consider and deal with the same.
Petitioner will approach opposite party no.2 with this order and copy of the representation. Opposite party no.2 is directed to consider and deal with the same. Result of the consideration should be made known to petitioner within three weeks of communication.
The writ petition is disposed of.
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