- (1.) Petitioner has made the following prayers in the writ petition : (i) to issue a writ, order or direction in the nature of Mandamus directing the respondents to decide the matter as soon as possible within the period of two months. (ii) to issue any other writ, order or direction in favour of the petitioner as this Hon'ble Court may deem fit and proper in the present facts and circumstances of the case so as to secure the ends of justice or else the petitioner has suffer irreparably. (iii) to award the cost of the petition to the petitioner.
(2.) The relief claimed as above is vague and it is not clear as to which case the petitioner wants to be decided within a period of two months.
(3.) In paragraph 3 of the writ petition petitioner has said that the brother of the petitioner has made an application before the Consolidation Officer, Mathura on 24.7.07 praying that the valuation of Gata No. 443 is same and different valuation is illegal because owner of Gata No. 443 is co-sharer.;