WASIM JAHIRODDIN PINJARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned Counsel for the parties, this petition is heard finally at the stage of admission.

(2.) At the outset, Mr Vinod Patil, learned Counsel appearing on behalf of the petitioner states that on account of passage of time the reliefs which the petitioner has sought for at prayer clause (B) and (C) have been rendered infructuous. Learned Counsel for the petitioner, therefore, states that the petitioner does not press for the reliefs at prayer clauses (B) and (C). Mr Vinod Patil, learned Counsel for the petitioner further states that the petitioner had submitted a representation dated 4.8.2007 which has not been decided by the respondents on the specious plea that this petition is pending. Mr Patil, therefore, submits that the petitioner may be granted leave to amend the petition by incorporating a relief of directing the respondents to decide the said representation dated 4.8.2007. We permit the petitioner to amend the petition by incorporating a prayer for directing the respondents to decide the representation of the petitioner dated 4.8.2007. Amendment to be carried out forthwith. In the light of the fact that the petitioner does not press for the reliefs at prayer clause (B) and (C) and only presses for the relief of directing the respondents to decide the representation of the petitioner dated 4.8.2007, we deem it appropriate to decide this petition finally at the stage of admission. Mrs S.B. Wadmare, learned A.G.P. appearing on behalf of the respondents very fairly states that the respondents would decide the said representation, if the same is pending, in accordance with law, within a period of four weeks from today. We accept the aforesaid statement made on behalf of the respondents that the representation would be decided within four weeks from today and make Rule absolute in terms of the aforesaid statement.

(3.) We, therefore, allow the petition and direct the respondents to decide the representation dated 4.8.2007 submitted by the petitioner, if pending, in accordance with law, within a period of four weeks from today, uninfluenced by any observations which have been made in the representation that the said representation has been submitted as per the directions of this Court and communicate the decision thereon to the petitioner.