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Judgment
5 paragraphs · 91 words
1.
Learned counsel appearing for the petitioners would submit that petitioners have made an application under Section 89 of the Chhattisgarh Land
Revenue Code, 1959 before respondent No. 3- Tahsildar, Ramanujganj for correction in the revenue records which is pending consideration since
19.02.2018 and has not been decided till date.
2.
Be that as it may, the respondent No. 3 - Tahsildar, Ramanujganj is directed to consider the said application and decide it expeditiously.
3.
With the aforesaid observation, the writ petitions stand finally disposed of. No order as to cost(s).