USHA RANI Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant petition under Articles 226 and 227 of the Constitution of India has been filed on behalf of the petitioner seeking the following reliefs:

(2.) Learned counsel appearing on behalf of the petitioner submitted that on an earlier occasion the petitioner had filed the Writ Petition bearing W.P.(C) No. 7907/2022 praying for issuance of writ of mandamus directing the respondent no. 4 to mutate the 1/4th share of agricultural land in question in the name of the petitioners.

(3.) It is submitted that the application for mutation of the said property has been filed before the concerned Tehsildar on 21/3/2022 but the same was not decided by the concerned Tehsildar. It is submitted that on an earlier occasion, at the request of the petitioner and no objection on behalf of the respondent, this Court had directed the concerned Tehsildar to pass an appropriate order on the aforesaid pending application in accordance with law and accordingly the said writ petition was disposed of.