(1.) SHRI Shashidhar S. Karamadi is directed to take notice for the respondents 1 to 3.
(2.) EVEN though the matter is listed for preliminary hearing, with consent is taken up for final disposal.
(3.) BE that as it may. If the petitioner has made an application for confirmation of occupancy rights under the (Religious and Charitable) Inam Abolition Act, the Deputy Commissioner who has the jurisdiction to deal with the matter, to consider the same, if not already considered in accordance with law. With this observation, the petition stands disposed of.