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Judgment
6 paragraphs · 149 wordsNarendra Kumar Vyas, J
The petitioners have filed the present writ petition under Article 226 of District Janjgir-Champa (CG), for not deciding their representation regarding the land dispute bearing Khasra No.823/1 situated at Village Khokhra, Tehsil Janjgir, District Janjgir-Champa.
Learned counsel for the petitioner submits that the petitioner have already applied for a petrol pump dealership, which is being adversely affected due to the non-disposal of their representation.
In view of the above facts, it is directed that the Collector, Janjgir- Champa shall issue specific direction to the concerned Revenue Authority for demarcation of the land in question and submit report within a period of two months from the date of receipt/submission of a copy of this order.
With aforesaid observation and direction, the present writ petition stands disposed of.
Pending interlocutory application(s), if any, also stands disposed of. No order as to cost(s).