RAMAKANT Vs. COLLECTOR, CIVIL LINES

JUDGEMENT

(1.) Heard.

(2.) After hearing the learned Advocate for the petitioner and the learned Additional Government Pleader, we expressed that we are not inclined to consider the prayers in the petition, as the same are related to the disputed questions of facts. When we expressed this, the learned Advocate for the petitioner submitted that the respondent Nos. 1 and 2 are not considering the request made by the petitioner as per the communication dated 14th June 2018, reference of which is found in paragraph No.9 of the petition. The learned Advocate for the petitioner submitted, that without prejudice to the contentions of the petitioner, at this stage the petitioner would be satisfied if the respondent Nos. 1 and 2 are directed to grant hearing to the petitioner and take decision on the representation dated 14 th June 2018.

(3.) As the petitioner is restricting the claim in the petition, at this stage, we are of the view that notice is not required to be issued to the respondent No.3.