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Judgment
W.P.(C) no.36581 of 2022 and I.A. no.17951 of 2022
Mr. Mishra, learned senior advocate appears on behalf of petitioner and submits, there was fraudulent settlement of land. His client having brought same to notice of the Tahsildar, appeal was preferred. He draws attention to letter dated 28th May, 2021 from the Tahsildar to the Collector on subject of the appeal. He submits further, the appeal is pending before the Collector. There be direction upon the authority to expeditiously deal with it.
Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf of State and submits, the appeal will be dealt with within two months from date.
Opposite party no.2 is directed to take up and expeditiously deal with Lease Appeal no.6 of 2021 arising out of Lease Case no.8 of 2016. For the purpose said opposite party will notice all concerned. The appeal is to be dealt with within two months from communication of this order.
Status quo be maintained during pendency of the appeal. Petitioner and others will be entitled to pray for interim measure before the appellate authority.
The writ petition along with I.A. are disposed of.
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