Madhya Pradesh High Court
Anita Jain Badkul vs The State Of Madhya Pradesh on 15 September, 2014
1 WP 5608/2014
15/09/2014.
Shri Kumar Gaurav Sharma, Advocate for the
petitioner.
Smt. Nidhi Patankar, Govt. Advocate for the
respondent/State.
Heard.
Shri Sharma submits that the petitioner has preferred representation dated 12.6.2014, Annexure P/3, which is pending consideration before the respondent No.2 and said authority be directed to decide it within reasonable time.
The other side has no objection.
Considering the aforesaid, petition is disposed of by directing the petitioner to resubmit the representation (Annexure P/3) along with copy of the order before the respondent No.2. In turn, the respondent No.2 is directed to decide it by reasoned order in accordance with law within 90 days. Outcome shall be communicated to the petitioner.
It is made clear that this Court has not expressed any opinion on merits of the matter.
Petition stands disposed of.
(Sujoy Paul)
(Yog) Judge.