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Judgment
The petitioner, in this Writ Petition, has prayed for the following reliefs:-
“10.1Issue writ of Mandamus or any other appropriate writ, order, or direction, directing Respondent No. 02 (The Collector, Rajnandgaon) to conclude the proceedings and final pass a final, reasoned order in Revenue Case No. 202507090100007/A-21(1) Year 2024-2025 within a strict time-bound period of two weeks, in accordance with law.
10.2Issue any other writ, order, or direction as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case to meet the ends of justice.”
Learned counsel for the petitioner submits that the petitioner, being an aboriginal tribe, has filed an application before the concerned Collector, Rajnandgaon, seeking permission to sell part of his land. He submits that the said application has been pending since 05.01.2026 and has not yet been decided. He further submits that the petitioner is seeking a limited relief that the concerned Collector may be directed to consider the application and decide the same expeditiously.
Learned State counsel has no objection to the prayer made by learned counsel for the petitioner.
Having considered the submissions made by learned counsel for the parties and considering the fact that the application filed by the petitioner seeking permission to sell part of his land is pending consideration before the concerned Collector, the concerned Collector, Rajnandgaon, is directed to consider the said application and decide the same, in accordance with law, expeditiously, preferably within a period of 60 days from the date of receipt of a copy of this order.
It is made clear that this Court has not expressed any opinion on the merits of the case.
With the aforesaid observations and directions, the present petition stands disposed of.