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Judgment
4 paragraphs · 115 wordsManoj Kumar Gupta, CJ
1) The challenge though made to the order of remand by respondent No. 2 vide order dated 04.02.2026 is on a limited aspect, but during course of arguments, learned counsel for the petitioner submits that respondent No. 3 be directed to take decision in pursuance of the remand order within a fixed time frame, to which Mr. Shobhit Saharia, learned counsel for the Revenue has no objection.
2) Accordingly, writ petition is disposed of with direction to respondent No. 3 to take decision in pursuance of the remand order positively within four weeks from the date of communication of the instant order.
3) Pending application(s), if any, also stand disposed of.