LAWS(UTN)-2021-3-5

KHAIRUN NISHA KHAN Vs. CITY MAGISTRATE/JOINT SECRETARY

Decided On March 01, 2021
Khairun Nisha Khan Appellant
V/S
City Magistrate/Joint Secretary Respondents

JUDGEMENT

(1.) By means of this Writ Petition, petitioner has sought following relief:

(2.) According to the petitioner, she has made a representation to City Magistrate/Joint Secretary, District Level Development Authority on 01.02.2021, seeking permission to repair the floor of her shop and also for whitewashing the walls of the shop.

(3.) Learned counsel for the petitioner confines his prayer and submits that the Competent Authority be directed to consider petitioner's representation and take decision thereupon at the earliest.