DAYARAM AYAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Learned counsel appearing on behalf of petitioners would submit that they have submitted the application for grant of patta (Forest Rights) in accordance with the provisions contained in the Scheduled Tribe and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act , 2006 before the competent authority which is pending consideration since 02.02.2018 and has not been decided till date.

(2.) I have heard learned counsel for the petitioner.

(3.) Be that as it may, the respondent authorities are directed to consider and decide the petitioner's application for grant of patta expeditiously preferably within a period of three months from the date of receipt of copy of this order.