MANORAMA SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner in the present petition under Art. 226 of the Constitution of India is aggrieved by the inaction on the part of the Additional Tahsildar/respondent no.3 in deciding the mutation proceedings commenced by the petitioners by an application dated 04.06.2012, which is stated to be pending till date.

(2.) Learned counsel for the rival parties are heard on the question of admission.

(3.) Without commenting upon merits of the claim of the petitioners, this Court assuming the proceedings for mutation initiated by the petitioners on 04.06.2012 to be pending before Additional Tahsildar/respondent no.3, disposes of this petition with the following directions :