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Judgment
7 paragraphs · 251 wordsMilind Ramesh Phadke, J
The present Miscellaneous petition under Article 227 of the Constitution of India has been preferred against inaction on the part of respondents in not deciding the application preferred by the present petitioner under Section 248 of M.P.L.R.C. despite of expiry of reasonable period of time.
It has been argued by the counsel for the petitioner that the application of the present petitioner is pending before respondent No.4 i.e. Tahsildar, Tahsil Karera District Shivpuri since February, 2022. Notices were issued in the matter on 28.02.2022 and thereafter dates were fixed for hearing on 07.03.2022 and thereafter on 16.03.2022 but after 16.03.2022 no further hearing has taken place and even on 16.03.2022 there was no hearing, so a limited prayer has been made by the counsel for the petitioner to direct respondent No.4 i.e. Tahsildar, Tahsil Karera District Shivpuri to expedite the matter and decide the application filed by the petitioner as expeditiously as possible within a time bound frame.
The prayer is not opposed by the Govt. Advocate.
Looking to the controversy involved in the matter and in the interest of justice, respondent No.4, Tahsildar, Tahsil Karera District Shivpuri is directed to decide the application of the petitioner filed under Section 248 of M.P.L.R.C. within a period of six weeks from the date of receipt of certified copy of this order.
With the aforesaid directions, this Miscellaneous Petition stands disposed of.
It is made clear that this has not expressed any opinion on the merits of the case.