CHANDAN SINGH Vs. THE DISTRICT MAGISTRATE, MORADABAD

JUDGEMENT

(1.) HAVING heard Sri Rajesh Tandon, Counsel for the petitioner, I am of the view that the ends of justice would be fully met if the District Magistrate, Moradabad be called upon to decide the petitioner's representation dated 18.7.1995 (Annexure -2). In fact prayer No. (b) is for issuance of a similar direction. Accordingly the writ petition is disposed of with the direction that the District Magistrate shall look into the grievance of the petitioner and dispose of his representation dated 18.7.1995 within a month from the date of receipt of a certified copy of this order alongwith a copy of the said representation. It is clarified that the representation shall be decided by means of a speaking order.