(1.) Heard learned counsel for the petitioner.
(2.) Petitioner has approached this Court seeking a mandamus to command the respondent no. 1 to decide her application for being declared as freedom fighter under the Rules framed for the purpose dated 14.09.201
(3.) It is an admitted case that both parents of the petitioner were detained in jail and the petitioner being a minorat that time, she also went to the jail along with them.