MAYA RANI DASS Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER is claiming a relief in view of the judgment and decree dated 10.01.2006 (Annexure P-4). By stating his grievances, the petitioner has already sent a representation dated 15.02.2007 (Annexure P-12). In view of the above judgment and decree passed in favour of the petitioner, it is not necessary for us to pass any order on merits. However, we dispose of this writ petition by issuing a direction to respondent No. 5, to take note and decide the representation (Annexure P-12), filed by the petitioner, keeping in view the judgment passed by the Civil Court, referred to above.

(2.) NEEDFUL be done within two months from the date of receipt of a certified copy of this order.