MURARI LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) CMP No.5715 of 2010: Allowed. Application stands disposed of. CWP No.3675 of 2010: The writ petitioner has filed this petition with the following prayer(s):-

(2.) IT is seen that the petitioner has submitted representation (Annexure P-1). Same is now pending with the 3rd respondent. There will be a direction to 3rd respondent to look into Annexure P-1 and take appropriate action in accordance with law, adverting to the submissions made in Annexure P-1, within a period of one month on production of certified copy of this judgment alongwith a copy of the petition. Hence, this petition is disposed of and so also the pending application(s), if any.