RAJ SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, the petitioner is seeking following reliefs:

(2.) Learned counsel for the petitioners submits that the Prayer B made in the present petition, the present petition may be treated as a representation.

(3.) Accordingly, in view of the Prayer B made in the present petition, we hereby dispose of the present petition directing the respondents to treat the present petition as a representation and take a final decision on the same within eight weeks from today.