Madhya Pradesh High Court
Krishna Kumar Agnihotri vs The State Of Madhya Pradesh on 1 July, 2016
WP-10742-2016
(KRISHNA KUMAR AGNIHOTRI Vs THE STATE OF MADHYA PRADESH)
01-07-2016
Shri Mahendra Pateriya, learned counsel for the petitioner
Shri S. Chatterjji, learned Panel Lawyer for the respondent/State
Heard.
Learned counsel for the petitioner submits that petitioner's representation Annexure P-12 dated 14/02/2016 is pending consideration before the respondent no.3 and said authority be directed to decide it within a reasonable time. Prayer is reasonable.
Accordingly, the petitioner is directed to re-submit the said representation along with copy of this order to the said respondent. In turn, the said respondent no.3 is directed to decide the representation by a reasoned order in accordance with law within 60 days. The outcome shall be communicated to the petitioner.
The petition is disposed of without expressing any view on merits.
(SUJOY PAUL) JUDGE