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Judgment
Heard learned counsel for the petitioner, State and Patna
Municipal Corporation.
Learned counsel for the petitioner is permitted to
correct the designation of the respondent No 4. Let the same be done
during course of the day.
The present writ application has been filed by the
petitioner against the mutation order passed in favour of respondent
No 8.
After some arguments, learned counsel for the
petitioner submitted that he has already filed a representation before
the respondent no. 4 through registered post, on 06.05.2016, which is
still pending. He prayed that the Court may direct the same to be
disposed off.
Learned counsel for the Patna Municipal Corporation
agreed for a direction to the respondent no. 4 for disposal of the
representation.
In view of the aforesaid, the writ petition stands
disposed off with liberty to the petitioner to file a fresh representation
before the respondent no. 4, with regard to the grievance raised in the
present writ application. If such a representation is filed within two
weeks from today along with a copy of this order, the respondent no.
4 shall consider the same, after giving an opportunity of hearing to all
the parties, and pass orders, in accordance with law, within three
months from the date of filing such representation.