Md. Ashique And Ors Vs State Of Chhattisgarh And Ors

Chhattisgarh High Court 14 Oct 2019 Writ Petition (C) No. 3611 Of 2019
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (C) No. 3611 Of 2019

Hon'ble Bench

P. Sam Koshy, J

Advocates

A. K. Prasad, Ashutosh Mishra

Final Decision

Disposed Of

Judgement Text

Translate:

P. Sam Koshy, J

1. The limited relief that petitioner has sought for is for appropriate direction to the respondent No.4 to take appropriate decision on the mutation

proceedings initiated by the petitioners.

2. State counsel submits that respondent No.4 has already taken steps for concluding the mutation proceedings.

3. Given the aforesaid facts and circumstances of the case, this Court is of the opinion that ends of justice would meet if the respondent No.4 is

directed to ensure that the mutation proceedings are proceeded and concluded at the earliest within a period of six months from the date of receipt of

copy of this order. It is expected that respondent No.4 while taking a decision on the mutation proceedings initiated by the petitioner would keep in

mind the orders passed by superior authorities/Courts in respect of said property, particularly the order passed by Board of Revenue, Bilaspur dated

26.11.2010. Unless, the same is modified or set aside by the higher authority or Court.

4. With the aforesaid direction, the writ petition stands disposed of.

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