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Judgment
Sanjay K. Agrawal, J
Learned counsel appearing for the petitioner would submit that the petitioner has made an application under the provisions of Chhattisgarh Rajya
Upcharyagrah Tatha Rogopchar Sambandhi Sthapnaye Anugyapan Adhiniyam, 2013 (henceforth 'Adhiniyam, 2013') for registration but the same has
not been considered and decided till date and, therefore, he may be permitted to file fresh application for registration and the same may be directed to
be decided expeditiously.
Per contra, learned counsel appearing for the State would submit that the application filed by the petitioner for registration under Adhiniyam, 2013
has been decided.
I have heard learned counsel appearing for the parties.
Be that as it may, the petitioner is at liberty to file fresh application for registration under the Adhiniyam, 2013 and, in turn, the respondent authorities
shall consider and decide the same expeditiously preferably within a period of three months from the date of receipt of certified copy of this order.
With the aforesaid direction, the writ petitions stand finally disposed of. No order as to cost(s).