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Judgment
This matter is taken up through hybrid mode.
Heard.
The present Writ Petition has been filed with the following prayer:-
“ Therefore, it is humbly prayed that, this Hon’ble
Court may graciously be pleased to direct the opp. Parties more specially opp. Party no.4 to take the rest part of hal plot no.2067 under khata no.572 and allow him the Ex-gratia benefits to the petitioner with 12% interest immediately.
Or, any other order/orders, direction/directions may be passed by this Hon’ble Court, in favour of the petitioner.
And for this act of kindness the petitioner shall as in duty bound ever pray.”
In course of hearing, learned counsel for the Petitioner states that highlighting their grievances, the Petitioner has made representation to Opposite Party No.4 vide Annexure-3 and the same may be directed to be considered within a stipulated time.
As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the Writ Petition directing Opposite Party No.4 to consider the representation filed by the petitioner vide Annexure-3, and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy of this order.
Issue urgent certified copy as per Rules.
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