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Judgment
7 paragraphs · 193 wordsD. K. Singh, J
The present writ petition has been filed seeking the following prayers:
“i) Issue a Writ of Mandamus directing the 1st respondent to consider and pass orders in Exhibit P3 Revision in a time bound manner after affording an opportunity of hearing to the petitioner.
ii) Grant such other reliefs as this Honourable Court may deem fit and proper in the facts and circumstances of the case including the one exempting the petitioners from producing the English translation of the vernacular documents/Exhibits.”
Learned Counsel for the petitioner submits that he confines his prayer for early disposal of the revision in Ext.P3 pending before the 1st respondent.
Learned Senior Government Pleader submits that the revision in Ext.P3 shall be decided in accordance with the law expeditiously, and in all likelihood the order shall be passed within one month from today.
Considering the aforesaid stand of the learned Senior Government Pleader, the present writ petition is disposed of with a direction to the 1st respondent to decide the pending revision in Ext.P3 filed by the petitioner, expeditiously preferably within one month from today, in accordance with the law.