JUDGEMENT
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(1.) The petitioner contends that respondent no.5, who is the Lekhpal has made forged entries in the revenue map. In this regard, a representation has been made by the petitioner before the Collector, which is pending consideration.
(2.) We dispose of the matter directing the Collector to pass appropriate orders on the petitioner's application within four weeks from the date of production of a certified copy of this order.;
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