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Judgment
Gautam Kumar Choudhary, J
This writ petition has been filed for a direction to the respondent-Commissioner, Santhal Pargana Division to expeditiously decide R.M.R. No.90/16-17 which has been filed against the order passed by the Settlement Officer, Santhal Pargana, Dumka in Objection Appeal No.03/2015 whereby the order passed by the Assistant Settlement Officer, Saraiyahat in Objection Suit No.34/2008 has been upheld.
It is submitted by the learned counsel on behalf of petitioner that the matter involves settlement of a pond in favour of the petitioner against which the objectors have lost case before the Assistant Settlement Officer as well as before Settlement Officer on 06.05.2016.
In the revision, order of allotment has been stayed, but the revision has not been disposed of till date.
Under the circumstance, Commissioner, Santhal Pargana is directed to dispose of R.M.R. No.90/16-17 within four weeks of the order, failing which the interim order of stay will stand vacated.
Writ petition stands disposed of. Interlocutory Application, if any, is disposed of.