Shri Pal Petitioner(S) v. State Of Haryana And Others (S)

Amit Rawal, J. (Oral):— The grievance of the petitioner in the present writ petition is for issuance of a writ in the nature of mandamus directing the respondent(s) to sanction the mutation in favour of the petitioner in pursuance of the order dated 25.11.2011 (Annexure P-1) passed by this Court and the order dated 14.10.2016 (Annexure P-2) passed by respondent No. 3 and in this regard, a representation dated 06.01.2017 (Annexure P-3) has bee submitted to respondent No. 2, but no action has been taken so far.

2. Learned counsel for the petitioner submits that he will be satisfied, if the representation dated 06.01.2017 (Annexure P-3) served by the petitioner, is decided within time bound manner.

3. Without commenting upon the merits and demerits of the case, respondent No. 2 is directed to consider the representation dated 06.01.2017 (Annexure P-3) within a period of 45 days from the date of receipt of certified copy of this order thereon.

4. Respondent No. 1/Secretary to Government of Haryana, Revenue Department, Chandigarh, is also directed to monitor the factum of the mutation.

5. Accordingly, the present writ petition is allowed with aforementioned directions.