LAWS(PAT)-2022-6-9

SATYANAND SINGH Vs. UNION OF INDIA

Decided On June 24, 2022
Satyanand Singh Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Learned counsel for the State submits that the issue raised in this PIL can be best resolved at the local level by the appropriate authorities.

(3.) Learned counsel for the respondents states that if such a representation is filed by the petitioner, the authority concerned shall consider and dispose it of expeditiously and preferably within a period of four months from the date of its filing along with a copy of this order.