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Judgment
7 paragraphs · 196 wordsPankaj Purohit, J
Heard learned counsel for the parties.
Petitioner has filed the present writ petition seeking a mandamus commanding and directing the respondent no.2 to consider and pass appropriate final order of granting conversion of the land in possession of the petitioner i.e. C-2 at Corbett, Bringshop road, Sukhatal, Nainital.
It is the case of the petitioner that petitioner is in possession of the aforesaid land since 1995. He moved an application to the respondent no.2 i.e. District Magistrate, Nainital for freehold of the said land, but till date the said application is pending consideration.
Learned counsel for the petitioner submits that petitioner has moved an application for freehold of the land which is in possession of the petitioner on 27.02.1999.
Without going into merits of the case, the writ petition is disposed of finally with a direction to the respondent no.2 to decide the application moved by the petitioner in the year 1999 for freehold of the land in favour of the petitioner within a period of three months from the date of production of certified copy of this order.
Pending application, if any, stands disposed of accordingly.