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Judgment
Mr. Nayak, learned advocate appears on behalf of petitioner and files 2nd copy. The defect stands removed thereby.
He submits, his client is landless and has applied to several authorities for sympathetic consideration of his claim for the land being settled upon him. By letters dated 22nd August, 2022 and 16th September, 2022, respectively written by the Additional District Magistrate and the Sub-Collector, both addressed to the Tahasildar, the latter had been requested to enquire into contents in the petition of petitioner, in his presence and take appropriate action to deal with the grievance.
Opposite party no.4 has been requested, as aforesaid, by letters dated 22nd August, 2022 and 16th September, 2022. Yet, the office has not been able to deal with the requests made by superiors to address grievance of petitioner. Hence, petitioner is before Court.
Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf of State.
Petitioner will communicate this order along with his petition referred in said two letters dated 22nd August, 2022 and 16th September, 2022, to opposite party no.4. Said opposite party no.4 will consider and deal with petitioner’s grievance within four weeks of communication. Result of the consideration be made known to petitioner within that time.
The writ petition is disposed of.
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