Deepak Roshan, J
1. The instant writ application has been preferred by the petitioners for the following reliefs:
“i. For direction upon the concern respondents to make necessary entry in the Revenue Record of right corresponding to Khata no.- 01, Khesra No. 139, area 1.03 acres situated at village Jilanga, Thana No. 221, Thana- Balumath, District-Latehar Jharkhand by making appropriate rectification and modification in view of the order dated 25.02.2017 passed by Sri Satyendra Narayan Singh, Revenue Officer, Latehar (Shivir Court, Latehar) in Revenue Case No. 1499 of 1991 whereby and whereunder the said officer decided the petition file under section 87 of the Chhotanagpur Tenancy Act, 1908 and please to pass an order in favour of the petitioners and directed to carry out due correction in entries in the Revenue Record.
ii. For direction upon the concern respondents to enter the name of the petitioners in Revenue Records of Rights as per order passed by the Revenue Officer, Latehar (Shivir Court, Latehar) in Revenue Case No.- 1499 of 1991.
iii. For direction upon the concern respondents to dispose of the representation made by the petitioner before the concern respondents which is pending since long without giving any explanation of unnatural delay.
iv. For direction upon the respondent no.- 04 to make on-line entry of the name of the petitioners and issued rent receipt in their names.
υ. For direction upon the concern respondents for any other relief/reliefs for which the petitioners are legally entitled.”
2. At the outset, learned counsel for the petitioners submits that though he has filed representation vide Annexure-4 to the writ application with regard to the prayer made in the instant writ application but the same is still pending.
3. Learned counsel for the respondents submits that since no counter affidavit has been filed, as such the petitioners may represent before the respondent no.5.
4. Having regard to the aforesaid facts and circumstances, the instant writ application is hereby disposed of by directing the respondent no.5 to look into the matter and do the needful after proper verification of all the documents and take a decision with regard to the prayer made in the instant writ application and if there is no impediment, then necessary entry in the Revenue Record of Rights corresponding to Khata No.1, Khesra No. 139, Area 1.03 acres situated at Mauza Jilanga, Thana No. 221, Balumath, District-Latehar may be recorded. The entire exercise shall be completed within a period of 12 weeks from the date of receipt of copy of this order.
5. The instant writ application stands disposed of.
