R.R.K. Trivedi, Ram Kishore Singh, J. - (1.) IN this petition counter and rejoinder affidavits have been exchanged between the parties. Learned counsel for the parties have agreed that this petition may be decided finally at this stage. This petition has been filed challenging the recovery of the amount of Rs. 14,02,609.00 as arrears of land revenue on the basis of the citation which is Annexure -1 to the supplementary affidavit. From Annexure 6 to the writ petition it appears that petitioner has made a representation before the Chairman of respondent No. 1 raising grievance against the recovery of the amount of arrears of land revenue.
(2.) AFTER hearing the submissions made by the learned counsel for the petitioner and learned standing counsel for the respondents, in our opinion, for giving relief to the petitioner disputed questions of fact are to be determined and it appears appropriate that the respondent No. 1 may be asked to decide the representation of the petitioner by a reasoned order within a specified time. For the reasons stated above, this writ petition is disposed of finally directing the Chairman of respondent No. 1 to decide the representation of the petitioner, annexure 6 to the writ petition, within a month from the date a certified copy of this order is produced before him, by a reasoned order. To cut out the delay, it shall be open to the petitioner to file a fresh copy of the representation alongwith the copy of this order. For a period of one month coercive measures shall not be taken against the petitioner for recovery of the amount. No order as to costs.;