MOHINDER SINGH SUHAG Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present Writ Petition filed under Article 226 of the Constitution of India, the petitioner is seeking the following reliefs :

(2.) Learned counsel appearing on behalf of the petitioner submits that for the reliefs sought in the present petition, the petitioner has already made two representations dtd. 16/8/2021 and 22/10/2021. However, till date the said representations of the petitioner are not decided by the respondents.

(3.) We hereby dispose of the present petition directing the respondents to decide the representations of the petitioner within four weeks from now with reasoned order and the decision so taken by the respondents shall be communicated to the petitioner within one week thereafter.