CITIZEN'S CAUSE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) ADVOCATE General submits that as on 28.11.2005, no matter was pending with the Government for orders to be passed requiring sanction and also submits that the Government gives an undertaking that if any request is made for sanction, it will be disposed of within eight weeks from the date of receipt of the said request. This writ application is disposed of.

(2.) LET copies of this order be given to the counsel for the parties.