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Judgment
Manoj Jain, J
CM APPL. 7783/2025 (exemption)
Exemption allowed, subject to all just exceptions.
W.P.(C) 1598/2025 & CM APPL. 7784/2025
Petitioner Om Parkash Dang happens to be son of Ms. Veeran Bai (since deceased).
Ms. Veeran Bai had been allotted land under Gadgil Assurance Scheme way back on 10.10.1979, being found eligible for allotment/regularisation of plot against T No. 1895 under Category-A on usual terms and conditions.
Ms. Veeran Bai unfortunately died on 03.01.1994.
After her death, a request was made to the respondents for regularization of the aforesaid plot and according to petitioner, there is no decision on such representation.
The prayer, inter alia, in the present petition is a direction to respondent-DDA to regularize the aforesaid allotment.
Though it is noticed that the allotment was way back in the year 1979 and the representation was made in the year 2022 only, fact remains that such representation has yet not been decided. Petitioner contends that they had been chasing the department by visiting the department and making oral prayer, every now and then.
Learned counsel for DDA appears on advance notice and submits that DDA shall consider the present writ petition as a representation if so directed by the Court and would decide the same by passing a speaking order in accordance with law. This submission is, however, without prejudice to their rights and contentions.
Learned counsel for petitioner has no objection to such proposal.
Keeping in mind the above, the present petition is disposed of by directing the respondent-DDA to treat the same as a representation and to decide the same in accordance with law.
Let decision be made as expeditiously as possible, preferably within a period of twelve weeks from today.
Petition stands disposed of accordingly.
It is clarified that this Court has not given any observation with respect to the merits of the case as such.