Harish Chandra Katara Son Of Late ... vs District Collector ...
2023 Latest Caselaw 5268 Raj/2

[2023:RJ-JP:24723]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 8740/2019

Harish Chandra Katara Son Of Late Shri Kundan Lal Katara, Aged

About 72 Years, R/o A-3, Krishnapuri, Pratap Nagar, Agra.
                                                                      ----Petitioner
                                    Versus
1.       District Collector, Bharatpur.

2.       Tehsildar Bharatpur, District Bharatpur.

                                                                 ----Respondents

For Petitioner(s) : Mr. Rajesh Kumar Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

22/09/2023

Counsel for the petitioner submits that the petitioner has

filed an application before the Tehsildar, Bharatpur for attesting

mutation on 09.03.2015 but the Tehsildar, Bharatpur has not

passed any order on his application.

Counsel for the petitioner has made a limited prayer that the

concerned Tehsildar, Bharatpur may be directed to dispose of his

application in accordance with law.

In view of the limited prayer made by counsel for the

petitioner and taking into consideration the long period of

pendency of the application, this Court deems it just and proper to

direct the concerned Tehsildar, Bharatpur to dispose the

application of the petitioner for attesting mutation within a period

[2023:RJ-JP:24723] (2 of 2) [CW-8740/2019]

of three months from the date of production of certified copy of

this order.

Accordingly, the present writ petition is disposed of.

(GANESH RAM MEENA),J

ARTI SHARMA /99

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