KANHAYA LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petition has been filed seeking directions to respondent No.3 to decide the representation of the petitioner dtd. 23/8/2021.

(2.) Since learned counsel for the petitioner states that the said representation has not been decided till date, this Court directs respondent No.3 to decide the petitioner's representation dtd. 23/8/2021 within eight weeks, in accordance with law. This Court clarifies that it has not commented on the merit of the controversy. The rights and contentions of all the parties are left open.

(3.) With the aforesaid directions, the present writ petition stands disposed of.