Sujit Narayan Prasad, J. - (1.) This writ petition is filed under Article 226 of the Constitution of India, wherein direction has been sought for direction upon the Rivisional Authority i.e. Respondent No.2 to dispose the Revision Case No. 53/18, against which an order passed in J.B.C. Appeal No. 41R15/2017-18 dated 10.04.2017 passed by S.D.M. Ranchi in connection with J.B.C. Case No. 56/16, hence this writ petition.
(2.) Learned counsel for the State-respondent has fairly submitted that the writ petition may be disposed of by directing the Revisional Authority to dispose of the Revision on an early date.
(3.) Having heard the learned counsel for the parties with their consent and without entering into the merit of the claim of the petitioner the writ petition disposed of with direction upon the Divisional Commissioner, Ranchi- Respondent No.2 to dispose of the Revision Case No. 53/18 within a period of three months from the date of receipt of copy of this order, after hearing the parties in accordance with law.;