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 · 104 wordsHeard.
Learned counsel appearing for the petitioner submits that the substantive appeal preferred by the petitioner under Section 44(2) of the Land
Revenue Code is pending consideration before the Commissioner, Bastar, District Jagdalpur since 08.08.2016 and has not been decided till date.
Be that as it may, the learned Commissioner, District Jagdalpur is directed to consider and dispose of the appeal expeditiously preferably within a
period of six weeks from the date of receipt of certified copy of this order after hearing the parties.
With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).