NARMADA PRASAD SAHU Vs. STATE OF M. P.

JUDGEMENT

(1.) The present petition has been filed seeking following reliefs:-

(2.) It is pointed out that a detailed representation (Annexure P/6) has been filed by the petitioner before the respondent No.3, which is pending consideration and has not been decided till date. An innocuous prayer is made to direct the respondent no.3 to consider and decide the pending representation of the petitioner.

(3.) Counsel appearing for the State has no objection to the innocuous prayer made by the counsel for the petitioner.