B.K.Narayana, J. - (1.) HEARD learned counsel for the petitioner and learned Standing Counsel for the opposite party No.1. Notice need not be issued to the opposite parties No.2 to 4 in view of the order, which is proposed to be passed. The only prayer made on behalf of the petitioner is that the opposite party No.1 may be directed to decide petitioner's objection (Annexure No.7 to the writ petition) filed in Revision No.2777 L.R. 2007-08, Sudhanshu and others Vs. Rakesh Singh, regarding the maintainability of the aforesaid revision, within a definite period of time. The prayer appears to be innocuous. In view of the above, the writ petition is finally disposed of with a direction to the opposite party No.1 to decide the petitioner's objection regarding the maintainability of the Revision No.2777 L.R. 2007-08, pending before him as expeditiously as possible preferably within a period of two months from the date of production of a certified copy of this order.;