URMILA MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) It is submitted that the only prayer of the petitioner is that the respondents may pass order in Mutation Case No. 83 of 1986-87, which is pending since long before the Deputy Collectorcum- Khas Mahal Officer, Daltonganj, specially in view of the recommendation for mutation dated 17.7.2009 and 5.9.2009.

(2.) State counsel submitted that in absence of counter affidavit and instruction, he is not in a position to accept or controvert the statements made in the writ petition.

(3.) In the circumstances, this writ petition is disposed of with liberty to the petitioners to produce a copy of this order before the concerned respondent nos. 2 and 3. If any order has already been passed in the said mutation case, the same should be communicated to the petitioner. However, if no order has been passed, the concerned respondents will pass orders in the said mutation case in accordance with law, as early as possible and preferably within four weeks from the date of receipt/production of a copy of this order.