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Judgment
Mr. Panda, learned advocate appears on behalf of petitioner and submits, his client has possessed the land for last 40 years. He made representation dated 24th November, 2021 to the Tahsildar seeking settlement of the land in his favour. He submits, there be direction for consideration of the representation. He serves copy of the writ petition on Mr. Sharma, learned advocate, Additional Government Advocate appearing on behalf of State.
Mr. Sharma points out there is no acknowledgment of receipt in the representation.
Petitioner will communicate this order along with copy of the representation dated 24th November, 2021 to opposite party no.4. Said opposite party is directed to consider and deal with the representation regarding petitioner claiming settlement of the land. Decision taken on the consideration be informed to petitioner within four weeks of communication.
The writ petition is disposed of.
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