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Judgment
6 paragraphs · 230 wordsGautam Kumar Choudhary, J
Instant writ petition has been filed under Article 226 of the Constitution of India for direction upon respondent no. 2 to dispose of Settlement Objection Appeal No. 496/2023-24 within the stipulated time-frame.
It is submitted by learned counsel for the petitioner that in the last Settlement Nakabandi No. 43 of Mouza Munsia No. 579, P.S. Mohanpur, District Deoghar stood recorded as “Kamath Mallick” and one Govind Prasad Khaware was the 1/2 Jamindar and the remaining half Jamindari was one of Babu Dhan Duwary who was the Mukhia Khewatdar and the class of land was recorded as Kamath. During the survey operation, the name of the petitioner figured at the stage of Tasdik against which the respondent preferred appeal before the Settlement Officer which was decided in favour of the respondent. The petitioner preferred appeal on 02.11.2023 which is still pending before respondent no. 2-The Commissioner, Santhal Pargana Division, Dumka.
The factual assertion has not been disputed by learned counsel for the respondent nos. 1 to 3.
Considering the submissions made, the petitioner is directed to appear before the respondent no. 2 on 8th May, 2025 and on his appearance, respondent no. 2- The Commissioner, Santhal Pargana Division, Dumka will finally hear and dispose of Settlement Objection Appeal No. 496/2023-24 within eight weeks from the said date.
With the aforesaid directions, this writ petition stands disposed of.