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Mullah Md.Rahul Amin vs State & Ors.
2014 Latest Caselaw 73 Del

Citation : 2014 Latest Caselaw 73 Del
Judgement Date : 3 January, 2014

Delhi High Court
Mullah Md.Rahul Amin vs State & Ors. on 3 January, 2014
Author: Subhash Chandra Parija
                                           W.P.(C) No.28797 of 2013

02.   03.01.2014                   Heard learned counsel for the parties.
                                   This writ petition has been filed for expeditious
                   disposal   of    C.R.   No.225   of   2005,   pending    before   the
                   Commissioner, Consolidation and Settlement, Odisha, Cuttack.
                                   Considering the limited nature of grievances, this
                   writ petition is disposed of directing the Commissioner,
                   Consolidation and Settlement, Odisha Cuttack, to dispose of
                   C.R. No.225of 2005, under Annexure-1 to the writ petition, as
                   expeditiously as possible, preferably within a period six
                   months from the date of receipt of copy of this order.
                                   Writ petition is accordingly disposed of.
                                   Issue urgent certified copy as per rules.

                                                                    ............................
                                                                     S.C. Parija, J.

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