Alok Kumar Verma, J
1. The present writ petition has been filed under Article 226 of the Constitution of India with the following prayers: -
“(I) Issue a writ, order or direction, in the nature of mandamus commanding the respondent to take a decision on the application submitted by the
petitioner for sanctioning of the map (contained as Annexure no.3) to the writ petition.
II) Issue a writ, order or direction, which this Hon'ble Court may deem fit and proper under the circumstances of the case.
III) Award the cost of the petition.â€
2. Heard Mrs. Prabha Naithani, learned counsel for the petitioner and Mr. Rahul Consul, learned counsel for the respondent.
3. Learned counsel appearing for the petitioner has contended that the petitioner is the sole owner of the property is-question by way of a registered
sale deed. His name has been recorded in the relevant revenue records. He applied to sanction the map to the respondent by submitting an online
application on 18.09.2024 along with the required processing fee. The said application is still pending.
4. Learned counsel appearing for the petitioner has requested to decide the present writ petition directing the respondent to decide the said application
dated 18.09.2024 as expeditiously as possible.
5. Learned counsel for the respondent has sought four weeks’ time for deciding the said application.
6. With the consent of learned counsel for both the parties, the present writ petition is disposed of directing the respondent to consider and decide the
said application dated 18.09.2024 by a reasoned order as expeditiously as possible, but not later than four weeks’ from the date of production of
the certified copy of this order.
7. It is made clear that this Court has not expressed any opinion on the merit of the case.