AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 121 wordsManoj Kumar Tiwari, J
According to the petitioner, he was in possession over a piece of land, which was recorded as Varg-4 (Category-4), however, the Category of the
said land has been changed from Category-4 to Category-5. Thus, feeling aggrieved, petitioner has approached this Court.
Without expressing any opinion on the merits of the claim made by the petitioner, the writ petition is disposed of with liberty to petitioner to make
representation to Assistant Collector, Ist Class, Khatima. If such representation is made within a period of ten days from today, decision thereupon
shall be taken as early as possible; but, not later than ten weeks from the date of receipt of representation alongwith certified copy of this order.