GOVINDARADDI Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) In this writ petition, the petitioner has soug ht for the following reliefs:

(2.) Heard learned counsel for the petitioner and learned HCGP for the respondents. Perused the material on record.

(3.) It is the grievance of the petitioner that his representations at Annexures-D, D1, D2 and D3 respectively, sub mitted to the respondents have not been considered so far by them nor any order has been passed on the same. Under these circumstances, the petitioner is before this Court by way of the present petition.