JUDGEMENT
RAJNESH OSWAL,J. -
(1.)The present petition has been filed by the petitioners for issuance of direction to respondent Nos. 1 to 4 to accord the permission for felling of Khair Trees, already marked in Village Kagrore, Tehsil Basholi. It is further stated that the petitioner have filed the representation before the respondents for grant of said permission.
(2.)Learned counsel for the respondents submits that the representation of the petitioners shall be considered in accordance with rules in vogue.
(3.)In view of the above, the present petition is disposed of with a direction to the respondent Nos. 3 and 4 to consider the claim of the petitioners with regard to the permission for felling of Khair Trees in Village Kagrore, Tehsil Basholi in accordance with rules in vogue within a period of 30 days from the date a copy of this order is made available to the respondents.
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