PASUPATI SINGH Vs. COLLECTOR GORAKHPUR

JUDGEMENT

(1.) Heard Sri Prakash Padia, Senior Advocate, assisted by Sri Bhim Singh Advocate, learned counsel for the petitioner and Sri. A. Upadhya, learned standing counsel for all the respondents.

(2.) Learned counsel for the parties are agreed that petition may be decided finally at the admission stage as contemplated under rules of the Court.

(3.) Petitioner claims a writ of mandamus, unfortunately for a purpose, not considering while Article 226 was incorporated in the Constitution. Sole purpose of the present petition is that authority be awakened from slumber and required to pass appropriate orders on the representation, first one, according to the petitioner, was filed as early as in December, 1998.