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Judgment
9 paragraphs · 162 wordsManoj Kumar Tiwari, J
Petitioner is a landless person belonging to Scheduled Caste community. He has made an application to Sub-Divisional Magistrate, Gadarpur, Camp
Office Bazpur, District Udham Singh Nagar for giving land on lease to him for agricultural purpose. Since no decision has been taken on the said
representation, therefore, petitioner has approached this Court.
Without expressing any opinion to the merits of the case, this Court thinks that ends of justice would be met, if petitioner is permitted to make fresh
representation to the Sub-Divisional Magistrate concerned, who may take decision thereupon within some stipulated time.
Accordingly, the writ petition is disposed of with liberty to petitioner to approach Sub-Divisional Magistrate concerned by making fresh
representation. If such representation is made within two weeks from today, Sub-Divisional Magistrate shall take decision thereupon, in accordance
with law, within a period of three months from the date of production of such representation along with certified copy of this order.