VIJAY DHIRAJLAL MANDALIYA Vs. PRASHANT JILOVA

JUDGEMENT

(1.) The present application has been filed seeking compliance of direction issued by this Court vide order dtd. 1/8/2022 passed in captioned petition more particularly Paragraph Nos. 3 & 4. The said Paragraphs are incorporated as under:-

(2.) Thus, the learned Single Judge has only directed to consider the case of the petitioner in accordance with law within a period of eight weeks.

(3.) Pursuant to the issuance of notice, the respondent no.2 - District Development Officer has filed an affidavit dtd. 31/12/2022. Paragraph Nos.3 and 4 of the said affidavit are incorporated as under:-