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Judgment
Augustine George Masih, J
On considering the submissions which have been made by the counsel for the parties and keeping in view the facts and circumstances of the present case, this Court is of the considered view that the matter needs to be remanded back to the District Magistrate for taking a fresh decision after hearing all the parties. It is clarified that the parties which we are referring to include the applicants who have moved this Court by way of the applications for impleadment and for recall of the observations made by this Court or earlier proceedings before the District Magistrate.
Let the parties appear before the District Magistrate on 12.03.2021, which is the date already fixed before the Magistrate and complete their pleadings within a period of one week thereafter. The District Magistrate shall thereafter proceed to decide the matter within a period of four weeks. It is made clear that in case any of the parties are not in a position to complete their pleadings the Magistrate will not grant any further time except for one week after 12.03.2021.
Any observation made by this Court at any stage of these proceedings, including the above referred to order, shall not stand in the way of the Magistrate to decide the matter in accordance with law as settled by the Supreme Court.
In the light of the above order the writ petition as well as the applications are disposed of.