SHIV KUMAR SHARMA,J. - (1.) The age of the petitioner is 85 years. The only contention of the petitioner is that the appeal is pending before the Board of Revenue since 2000, but it has not been heard as yet. Their Lordships of Supreme Court issued directions to all Court and Tribunal to expeditiously decide the cases of Senior Citizens.
(2.) I, therefore, direct learned Board of Revenue, Ajmer to decide the appeal No. 118/2000 pending as expeditiously as possible preferably within two months.
(3.) The writ petition stands disposed of. Final Result : Disposed Off;