RAJENDER RAWAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has filed the instant petition under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of CERTIORARI for setting aside the letter Memo No. ECA-2-2022/112261-72 dtd. 21/9/2022 qua village Chhajpur Khurd, Block Sanoli Khurd, District Panipat (Annexure P-2) being illegal and violative of Articles 14, 15 and 243-D of the Constitution of India and directing the Respondents to decide the application of the petitioner dtd. 27/9/2022 (Annexure P-3).

(2.) Learned counsel for the petitioner submits that he will be satisfied in case the directions are issued to the Respondents, especially, Respondent No. 4-Director General, Development and Panchayat Department, Haryana to decide the representation (Annexure P-3) of the petitioner in a time bound manner, at this stage.

(3.) Heard.