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Judgment
This matter is taken up through hybrid mode.
Heard.
The present writ petition has been filed seeking direction to opposite party no.3 to accept the withdrawal proposal dated 24.07.2021 submitted by opposite party no.4 under Annexure-5 in respect of the lands in question of the petitioner.
In course of hearing, learned counsel for the Petitioner states that since a withdrawal proposal vide letter dated 24.07.2021 under Annexure-5 has already been submitted by opposite party no.4 before opposite party no.3 in respect of the lands in question of the petitioner, direction may be given to opposite party no.3 to take a decision on the proposal of opposite party no.4 under Annexure-5 and pass an appropriate order in accordance with law, to which learned Counsel for the State has no objection.
Considering the limited nature of grievance made by the petitioner, this Court, without expressing any opinion on the merits of the case, disposes of the writ petition directing the opposite party no.3 to take an appropriate decision on the proposal of the opposite party no.4 for withdrawal of the lands in question of the petitioner in accordance with law, within a period of three months from the date of production of certified copy of this order.
Issue urgent certified copy as per Rules.
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