AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 116 wordsManoj Kumar Gupta CJ
Heard learned counsel for the parties.
The petitioner is seeking a direction to the respondent to decide Rectification Application bearing ARN AD050125004892F dated 17.01.2025 in a time bound manner.
Shri Shobhit Saharia, learned counsel for the respondent / revenue has no objection to the relief claimed.
Accordingly, without expressing any opinion on merits of the application, the writ petition is disposed of with the direction to the authority concerned to decide Rectification Application bearing ARN AD050125004892F dated 17.01.2025 within a period of eight weeks from the date of communication of the instant order along with photocopy of the application.
Pending application, if any, also stands disposed of.