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Judgment
Manoj Kumar Tiwari, J
Petitioner is a resident of Harbertpur, Vikasnagar, Dehradun. According to him, respondent no. 1 has initiated process for grant of mining rights, within Tehsil Vikasnagar, over a plot of land, which is within 10 km from the nearest river.
By means of this writ petition, petitioner has sought following relief:-
(i) to issue writ order or direction in the nature of mandamus directing the respondents to decide the representation dated 12.02.2021 moved by the petitioner.
Having regard to the facts and circumstances of the case, the writ petition is disposed of with liberty to the petitioner to approach respondent no. 1 by making fresh representation. If such a representation is made within ten days from today, respondent no. 1 shall take decision thereupon, in accordance with law, within a period of three weeks thereafter.