DARBAN SINGH DANGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has sought a writ in the nature of mandamus directing the respondent No. 1 to take decision on the renewal appli­cation within the stipulated period.

(2.) AGAINST the order of rejection, the re­vision was preferred before the Central Government, the revision application was allowed by the Central Government on 29-02-2008 and direction was given to the State Government to reconsider the case of the petitioner.

(3.) THE State Government is directed to take decision on the renewal application of the petitioner as has been directed by the Central Government in revision, pref­erably within a period of eight weeks' from the date of production of certified copy of this order. With the above direction, the writ pe­tition is disposed of. All pending applications stand dis­posed of accordingly.