Sudhir Mittal, J. (Oral):— The grievance of the petitioner is that it purchased certain land by registered sale deed dated 01.12.1989 but mutation in respect thereof has not been entered by the revenue authorities till date. An application dated 22.09.2016 has also been filed before the Tehsildar (West), Humbran Road, Ludhiana but no action has been taken thereupon till date. This has been followed by legal notice dated 17.09.2019 (Annexure P-3).
2. Notice of motion.
3. Mr. Vikas Mohan Gupta, Addl. A.G. Punjab accepts notice on behalf of respondent-State.
4. In view of the nature of the order being passed there is no necessity to obtain any reply from the respondents.
5. The petition is disposed of with a direction to respondents No. 2 and 3 to take appropriate action in accordance with law and pass an order on application Annexure P-2 and Legal Notice (Annexure P-3) within a period of four weeks from the date of receipt of certified copy of this order. An appropriate action be taken after notice to the relevant parties and after granting them an opportunity of hearing.