Allahabad High Court
Bareilly Cable T.V. Sewa Pradata ... vs State Of U.P. And Others on 2 April, 2010
Bench: Rajes Kumar, Pankaj Mithal
Court No. - 37 Case :- WRIT TAX No. - 521 of 2010 Petitioner :- Bareilly Cable T.V. Sewa Pradata Association Respondent :- State Of U.P. And Others Petitioner Counsel :- R.D. Yadav Respondent Counsel :- C.S.C. Hon'ble Rajes Kumar,J.
Hon'ble Pankaj Mithal,J.
Raising the grievances relating to various cable operators, the petitioner has filed representations before respondent no. 2 dated 18.1.2010 and further on 14.2.2010. The same are still pending.
Learned counsel for the petitioner states that respondent no. 2, District Magistrate, Ayukt Manoranjan Kar, Bareilly be directed to decide the representations expeditiously to which learned Standing Counsel has no objection.
In view of the above, the writ petition is disposed of directing the respondent no.2, District Magistrate, Ayukt Manoranjan Kar, Bareilly to dispose of the representations of the petitioner expeditiously preferably within a period of four weeks from the date of presentation of a certified copy of this order. It is made clear that this Court has not adjudicated the matter on merit.
Order Date :- 2.4.2010 OP