FAUJDAR PRASAD Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for petitioner, Sri Aditya Bhushan Singh, learned counsel for respondent no.2 and 3 and learned standing counsel for State. Present writ petition is filed by the petitioner for the following principal relief:-

(2.) Learned counsel for petitioner submits that grievance of petitioner would be sufficiently met in case representation of petitioner for the said purposes is considered and decided in a time bound manner.

(3.) Learned counsel for respondents have no objection to the same. In view thereof, petitioner is permitted to make a fresh detailed representation to respondent no.3 Executive Engineer (Urban), Jhansi Khand-I, Uttar Pradesh Jal Nigam, Jhansi, U.P., raising all his grievance, annexing therewith a copy of this writ petition along with annexures and all the documents in support of his claim within a period of two weeks from today along with a certified copy of this order.