RAJENDRA PRASAD Vs. DISTRICT MAGISTRATE, BAREILLY

JUDGEMENT

(1.) This is a writ petition under Article 226 of the Constitution of India wherein the petitioners are praying for the issuance of a writ of mandamus commanding and directing the District Magistrate, Bareilly (hereinafter referred to as 'respondent no.1') to decide their representation dated September 30, 2020.

(2.) Factual matrix of the instant writ petition is delineated below:

(3.) Mr. Udit Chandra appearing on behalf of all the petitioners has made the following submissions: