1. The only prayer made by the learned counsel for the petitioner is to issue a direction to respondent No.2- Forest Settlement Officer, Forest Office, Obra, Sonbhadra to decide the pending application moved by the petitioner under Section 9/11 of the Indian Forest Act (Vijay Singh vs. Forest Department) with regard to Arazi No. 12628-Ka, rakba 2.506 hectare, situated in Village- Jugail (Hasan Buti) Tola, Post- Kanhara, ParganaAgori, Tehsil- Robertsganj, District- Sonbhadra.
2. To the submissions made by the learned counsel for the petitioner in the writ petition, no objection has been taken by the learned Standing Counsel.
3. We dispose of this writ petition with the direction to the respondent No.2- Forest Settlement Officer, Forest Office, Obra, Sonbhadra to decide the pending application by passing a reasoned and speaking order strictly in accordance with law as expeditiously as possible, preferably within a period of one month from the date of the receipt of certified copy of this order.
