Arun Tandon, J. - (1.) PETITIONER made an application for inclusion of his name in the family register qua respondent no. 5 on the ground that he is the son of the said respondent. The application is referable to Rule 8-A of the U.P. Panchayat Raj (Maintenance of Family Register) Rules, 1970. The application was granted under an order of the authority concerned on 12.07.2002. Not being satisfied with the order so passed, respondent no. 5 filed an appeal under the statutory rules being Appeal No. 01 of 2002 which was allowed under order dated 20.11.2003 and the matter was remanded to the Original Authority for passing fresh orders in accordance with law. The petitioner was ill advised to file a review application against the said order which has been dismissed under order dated 31.07.2006. PETITIONER now seeks consideration of his application after remand by the Original Authority in a time bound manner. In the facts and circumstances of the case since the application of the petitioner is pending since 2002, it is provided that the same may be considered and decided by the concerned authority within two months from the date a certified copy of this order is filed before if, after affording opportunity of hearing to the respondent no. 5. Writ petition is disposed of.;