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Judgment
Manoj Jain, J
The grievance of the petitioner is very short and constricted one.
According to him, he had been wrongly declared to be ineligible with respect to his claim against one jhuggi and, resultantly, he had filed an appeal before the Appellate Authority.
It is submitted that such appeal was filed by the petitioner herein way back on 15.11.2021 and is yet not decided.
Learned counsel for respondent-DDA appears on advance notice and admits that aforesaid appeal is still pending adjudication.
He, however, submits that it could not be decided as the petitioner did not appear before the Appellate Authority. It is submitted that let the petitioner appear before the Appellate Authority within two weeks and such appeal shall be decided within a period of six weeks to be reckoned from the date he appears before the Appellate Authority.
Learned counsel for petitioner submits that within a period of two weeks from today, the petitioner would positively appear before the Appellate Authority.
In view of the above, present petition is disposed of. It is made clear that Appellate Authority shall give personal hearing to the petitioner and would decide the aforesaid appeal within a period of six weeks from the conclusion of personal hearing given to the petitioner.
Needless to say, in case the petitioner is aggrieved by the outcome of the said appeal, he would be at liberty to avail all actions as permissible under law.
Petition stands disposed of in the aforesaid terms.