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Judgment
(PER: HON'BLE MR. JUSTICE D K SINGH)
The present intra-court appeal has been filed impugning the order dated 16.07.2025 passed by the learned Single Judge in W.P. No.24849/2023.
The learned Single Judge remanded the matter to the Tahsildar to consider the reply submitted by the respondent-club to the demand notice dated 10.10.2023 regarding the enhanced lease amount.
We are of the view that, once a direction has been issued to the Tahsildar to consider the reply dated 23.11.2023 submitted by the respondent-club to the demand notice dated 10.10.2023, observations on the merits of the matter by the writ Court not required.
We, therefore, set aside the observations made on the merits of the matter. However, we direct the Tahsildar to consider the reply submitted by the respondent-club and, after affording it an opportunity of hearing, pass an appropriate order in accordance with law within a period of four weeks.
The Secretary of the respondent-club to appear before the Tahsildar concerned on 09.11.2026.