(1.) HEARD the learned Counsel appearing for the petitioner, and the learned Counsel appearing for the respondents.
(2.) THOUGH the prayer is for a larger relief, the learned Counsel appearing on behalf of the petitioner had submitted that it would suffice, if the second respondent is directed to dispose of the application of the petitioner, bearing PPA/WDC 13/10703/2012, dated 31.8.2012, on merits and in accordance with law, within a specified period.
(3.) IN view of the submissions made by the learned counsels appearing on either side, the second respondent is directed to dispose of the application of the petitioner bearing PPA/WDC 13/10703/2012, dated 31.8.2012, on merits and in accordance with law, after giving an opportunity of hearing to the petitioner and the other persons concerned, if any, as expeditiously as possible, not later than four weeks from the date of receipt of a copy of this order. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter.