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Judgment
Deepak Roshan, J
The instant writ application has been preferred by the petitioner praying for a direction upon the respondent- authorities to dispose of the application filed by the petitioner for Mutation Case Number No. 485 R27/2020-21 which is pending before the 4th Respondent.
Learned counsel for the petitioner submits that the instant writ application may be disposed of by directing the 4th respondent to dispose of the mutation case.
Learned counsel for the respondent does not have any objection. He only submits that the petitioner should appear before the concerned respondent who shall decide the mutation case in accordance with law.
Having regard to the aforesaid facts and circumstances of the case, the matter is remitted to the 4th respondent, before whom Mutation Case Number No. 485 R27/2020-21 is pending, and the concerned officer shall decide the case strictly in accordance with law and applicable rules and regulation, as expeditiously as possible. The petitioner is directed to serve a copy of the order along with this writ application to the concerned respondent for convenience.
Accordingly, the instant writ application stands disposed of.