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Judgment
The petitioner, in this Writ Petition, has prayed for the following reliefs:-
“10.1That, this Hon'ble Court may kindly be pleased to issue appropriate writ, direction and direct the Respondent authorities to forthwith provide/distribute the original Forest Rights Certificate (वन अधिकार पत्र) in favour of the Petitioner, in the interest of justice.
10.2Any other relief which the Hon'ble Court deems fit and proper under the facts and circumstances may also be provided to the petitioner.”
Learned counsel for the petitioner submits that the petitioner was found eligible for the Forest Rights Certificate on 05.07.2022 and the certificate has already been prepared, however, the same has not been provided to the petitioner despite repeated representations.
Learned State counsel submits that, upon instructions from the concerned authorities, the Forest Patta shall be issued in favour of the petitioner within one month, in accordance with law.
Having considered the submission made by learned counsel for the parties, the respondent authorities are directed to issue the Forest Patta in favour of the petitioner within a period of one month from the date of receipt of a copy of this order, in accordance with law.
With the aforesaid observations and directions, the present petition stands disposed of.