HEERA DEVI SUYAL Vs. DISTRICT MAGISTRATE, NAINITAL

JUDGEMENT

(1.) Petitioner has made a representation to respondent no. 3 on 15.03.2021. Since no decision has been taken on the said representation, therefore, petitioner has approached this Court.

(2.) Mr. Sandeep Kothari, learned counsel for respondent no. 3 assures the Court that decision on petitioner's representation shall be taken as early as possible, but not later than six weeks.

(3.) Accordingly, writ petition is disposed of with a direction to respondent no. 3 to take decision on petitioner's representation, in accordance with law, within a period of six weeks from the date of production of certified copy of this order. It goes without saying that before taking any decision on petitioner's representation, respondent no. 3 shall hear all the stakeholders.