ARCON HOME BUILDERS PVT. LTD. Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The grievance of the petitioner in the writ petition concerns the delay on the part of the fourth respondent in taking a final decision on Ext.P17 objection preferred by the petitioner to Ext.P10 stop memo. It is stated by the petitioner that though the matter was heard by the fourth respondent on 26.06.2020, orders are not being issued.

(2.) Heard the learned counsel for the petitioner, learned Standing Counsel for the third respondent Corporation as also the learned counsel for the second respondent.

(3.) Having regard to the facts and circumstances of the case, especially the fact that orders are not being passed on the issue relating to the sustainability of Ext.P10 stop memo even after conducting a hearing, I deem it appropriate to dispose of the writ petition directing the fourth respondent to take a final decision on the issue relating to the sustainability of Ext.P10 stop memo, within two weeks from the date of production of a copy of this judgment along with a copy of the writ petition by the petitioner. Ordered accordingly.