SANJAY BHIKHUBHAI KAPADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed with the following prayers:

(2.) When the matter is called out, learned advocate for the petitioner submitted that the present petition may be disposed of by directing the concerned respondent to consider the complaint dtd. 10/11/2020 within a stipulated time.

(3.) In view of the above, this petition is disposed of with a direction to the concerned respondent to consider the complaint dtd. 10/11/2020 and take appropriate decision within a period of four weeks from the date of receipt of this order. It is clarified that this Court has not examined the merits of the case and the concerned respondent shall decide the same independently in accordance with law and without being influenced by this order. Direct service is permitted.