PULAK RAJ MULLICK Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner had applied for sanction of a house plan to the Cantonment Board, Clement Town, Dehradun. His application was rejected by Chief Executive Officer, Cantonment Board, Clement Town vide order dtd. 25/6/2014. Petitioner challenged the said order by filling an appeal before General Officer Commanding-in Chief, Central Command, Lucknow, which was dismissed vide order dtd. 13/7/2016. Petitioner thereafter filed a review petition before the Central Government under Sec. 57 of the Cantonment Act, 2006, on 23/9/2016, which is said to be pending.

(2.) By means of this writ petition, petitioner has sought a direction to the Competent Authority i.e., Ministry of Defence to expedite disposal of the review petition.

(3.) In view of the statement made in para no. 29 of the writ petition that the review petition filed by the petitioner is pending for more than four years, the writ petition is disposed of with a direction to respondent no.3 to take decision on petitioner's review petition as early as possible, but not later than six weeks from the date of production of certified copy of this order.