Supreme Court - Daily Orders
Rajeev Agrawal vs Union Of India And Others on 3 November, 2014
Bench: Chief Justice, A.K. Sikri
1
ITEM NO.58 COURT NO.1 SECTION PIL (W)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(Civil) No.896 of 2014
RAJEEV AGRAWAL Petitioner(s)
VERSUS
UNION OF INDIA AND OTHERS Respondent(s)
(with appln. (s) for exemption from filing O.T.)
Date : 03/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. Amit Kumar,Adv.
Mr. A. Kharwanlang, Adv.
Mr. Shaurya Sahay, Adv.
Mr. Ravinder Kumar Katna, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It appears that the petitioner has filed a representation dated April 5, 2014 and according to him the said representation is not considered by the Authorities in spite of a long lapse of time.
In our opinion, as of now, the only relief that can be granted to the petitioner is to direct the Signature Not Verified Digitally signed by respondent(s) to consider the representation that was NEETU KHAJURIA Date: 2014.11.05 11:06:26 IST Reason: filed by the petitioner, if the same is in their records.
2Accordingly, we direct the respondent(s) to consider the representation that was filed by the petitioner, in accordance with law, if the same is in their records.
The petitioner shall furnish a copy of this order to the respondent(s) within three weeks' time from today.
Writ petition is disposed of accordingly.
(Neetu Khajuria) (Vinod Kulvi)
Sr.P.A. Assistant Registrar