- (1.) Learned counsel for the petitioner submitted that since long an application has been given bearing Case No. 167 of 2005-06, to grant raiyati status to a land, bearing Khata No. 137, Plot No. 400, ad-measuring 4.5 Acres of land. This application was preferred before respondent no.6 and, thereafter, the matter is pending before respondent no.2.
(2.) Learned counsel for the respondents submitted that let a suitable direction be given to respondent no.2 to dispose of Case No. 167 of 2005-06, in accordance with law, rules, regulations, government policies and government enforceable orders, applicable to the petitioner, within the stipulated time, given by this Court.
(3.) In view of the aforesaid submission and as the case is already pending awaiting for its decision, this writ petition is not entertained, at this stage, with a direction to respondent no.2 to decide Case No. 167 of 2005-06, preferred by the present petitioner for granting raiyati status to the land, appertaining to Khata No. 137, Plot No. 400, ad-measuring 4.5 Acres of land, situated at Village- Raham, District- Chatra, as expeditiously as possible and practicable, preferably within a period of sixteen weeks from the date of receipt of a copy of the order of this Court. The decision will be taken after giving adequate opportunity of being heard to the petitioner or to his representative and the outcome of the decision will be conveyed to the present petitioner. If the decision goes against the present petitioner, the petitioner will be at liberty to challenge the same, in accordance with law, before appropriate Court, Forum or Tribunal.;