LAWS(DLH)-2023-2-120

M. SAMUNDRA SINGH Vs. UNION OF INDIA

Decided On February 02, 2023
M. Samundra Singh Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Vide the present petition, petitioner prays as under:

(2.) Ms.Garima Sachdeva, learned Senior Panel Counsel appears on advance notice and submits that respondents will take decision on the issue raised in the present petition in a time bound manner.

(3.) Accordingly, we hereby dispose of the present petition by giving direction to the respondents to treat the present petition as a representation and decide the same within four weeks from today and the decision taken shall be communicated to the petitioner within one week thereafter.