MD. EUNUSH MIAH Vs. DISTRICT MAGISTRATE & COLLECTOR

JUDGEMENT

(1.) None appears for the petitioner. Heard Mr. Debalay Bhattacharya, learned Government Advocate assisted by Mr. K. De, learned Addl. Government Advocate appearing for the respondent-State.

(2.) This instant revision petition has been filed under Article 227 of the Constitution of India seeking a direction to the respondents to dispose of the Revenue Case No.249/2020 at the earliest.

(3.) Petitioner has prayed for the following reliefs: