Delhi High Court - Orders
Juvvadi Sagar Rao vs Union Of India & Ors on 30 September, 2020
Author: Jayant Nath
Bench: Jayant Nath
$~A-21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7254/2020 & CM APPL. 24483/2020
JUVVADI SAGAR RAO ... Petitioner
Through Mr.Sravan Kumar & Mr.Ramaswamy
Balaji, Advs.
versus
UNION OF INDIA & ORS. ... Respondents
Through None.
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 30.09.2020 This hearing is conducted through video conferencing.
1. This writ petition is filed by the petitioner seeking an appropriate direction to direct the respondent to decide the grievance of the petitioner dated 17.09.2020.
2. Essentially, the grievance of the petitioner is that he seeks directions to the respondent to pass appropriate orders to allow final year students during the exams to stay in hostels/paying guest accommodation.
3. It is stated that number of students are in deep distress due to non- availability of accommodation in urban areas for attending the exam.
4. Learned counsel for the petitioner states that the only relief he seeks is that respondents may treat this as a representation and deal with it accordingly.
5. Keeping in view the prayer of the petitioner, let the respondent treat this writ petition as a representation and deal with the same as per law. Appropriate orders may be passed and communicated to the petitioner.
6. The writ petition stands disposed of. All other pending applications, if any, are also disposed of.
JAYANT NATH, J.
SEPTEMBER 30, 2020/st