HAR LAL Vs. COLLECTOR

JUDGEMENT

(1.) THIS revision petition has been filed under Article 227 of the Constitution of India with a grievance that though the application (Annexure P/3) was moved by the petitioners before the respondent- Collector, Surplus Area, Fatehabad, for deciding the matter, mentioned therein, on 24.1.2003, yet, no action has been taken on thereon so far, by the him.

(2.) BE that as it may, this petition is disposed of with a direction that the petitioner shall appear before the respondent-Collector and shall press upon his application (Annexure P/3), pending before him, who shall pass an appropriate order thereon, within a period of 15 days from the date of receipt of a copy of this order. Copy dasti on usual charges.