Murari Lal Gupta vs State Of Haryana And Others on 8 October, 2013

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Punjab-Haryana High Court

Murari Lal Gupta vs State Of Haryana And Others on 8 October, 2013

Bench: Rameshwar Singh Malik

                                                                     Saluja Mukesh Kumar
CWP No.22353 of 2013                                             1   2013.10.08 17:26
                                                                     I attest to the accuracy and
                                                                     integrity of this document


  HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                     CWP No.22353 of 2013
                                     Date of Decision:08.10.2013

Murari Lal Gupta


                                            .....Petitioner(s)

                                              Vs.

State of Haryana and others
                                                      .....Respondent(s)

CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK

Present : Mr.Narender Singh, Advocate,
          for the petitioner.

             ****

RAMESHWAR SINGH MALIK J. (ORAL)

Feeling aggrieved against the alleged inaction on the part of respondent authorities, petitioner has approached this Court by way of instant writ petition under Articles 226/227 of the Constitution of India, seeking a writ in the nature of mandamus.

Learned counsel for the petitioner submits that when the grievance of the petitioner was not being redressed, he finally approached the respondent authorities, by way of representation dated 20.8.2013 (Annexure P-3), but the same is also pending decision. He further submits that the petitioner will be satisfied in case respondent No.4 is directed to consider and decide the representation of the petitioner, within a reasonable time.

Having heard the learned counsel for the petitioner and without expressing any opinion on the merits of the case, including the issue of limitation, if any, Sub Divisional Magistrate, Bhiwani-respondent No.4, is Saluja Mukesh Kumar CWP No.22353 of 2013 2 2013.10.08 17:26 I attest to the accuracy and integrity of this document directed to look into the matter, consider the grievance of the petitioner raised vide his representation dated 20.8.2013 (Annexure P-3) and decide the same at an early date, by passing an appropriate order thereon, in accordance with law, but in any case within a period of three weeks from the date of receipt of a certified copy of this order.

With the observations made above, the present writ petition stands disposed of.

(RAMESHWAR SINGH MALIK) JUDGE 08.10.2013 mks

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