BALWANT SINGH Vs. RAMSWAROOP

JUDGEMENT

(1.) The present petition is filed under Article 227 of the Constitution of India has been filed for issuing a direction in the matter pending before the Commissioner, Chambal Division Morena in Appeal No.270/2021-2022/Appeal. At the very outset, learned counsel for the petitioner submitted that a limited prayer be allowed directing the Commissioner, Chambal Division Morena to decide the application (Annexure P/5) in a time bound manner.

(2.) In view of the facts and circumstances of the case, the Commissioner, Chambal Division Morena is directed to decide the application filed under Sec. 52 of M.P.L.R.C. by appellant (Annexure P/5) filed on 15/03/2022 at the earliest preferably within a period of two months from the date of receipt of certified copy of this order in accordance with law.

(3.) With aforesaid direction, the present petition stands disposed of.