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Judgment
11 paragraphs · 215 wordsSubodh Abhyankar, J
This petition under Article 226 of the Constitution of India has been filed by the petitioner seeking the following reliefs:-
"7.1 Issue appropriate writ direction or order directing Respondent No.3 to decide Case No.0131/A-3/2022-23, expeditiously within fixed time frame; and
7.2 grant any other relief appropriate, in the facts and circumstances of the case."
The grievance of the petitioner is that his application for sub-division of the land filed under Section 69 of the M.P. Land Revenue Code, which was filed on 01.03.2023 has still not been decided by the respondent No.3.
Counsel for the petitioner has submitted that the respondent No.3 may be directed to decide the aforesaid application as expeditiously as possible.
Counsel for the respondents has submitted that the application shall be decided in accordance with law.
In view of the same, this petition is disposed of with a direction to the respondent No.3 to decide the aforesaid application as expeditiously as possible, preferably within a period of four weeks from the date of receipt of certified copy of this order, in accordance with law by a reasoned and speaking order.
It is made clear that this Court has not reflected upon the merits of the case.
With the aforesaid, the petition stands disposed of.
C.c. as per rules.