ZILE SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) :(Oral)

(2.) DURING arguments, it transpires that for the relief, which the petitioner is claiming in this writ petition, he has already sent a legal notice Annexure P-9 to respondent No.2. Keeping in view facts and circumstances of this case, the writ petition is disposed of with a direction to respondent No.-2 to take note and pass an order, on notice sent by the petitioner as per law. Before passing any order, opportunity of hearing be granted to the parties concerned,who are likely to be affected by the said order. Needful be done within two months from the date of receipt of a certified copy of this order. Copy of this order be given dasti on usual payment.