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Judgment
5 paragraphs · 188 wordsDr. S. Muralidhar, J
The grievance of the Petitioner is that the official Respondents are not taking action on the representation made by the Petitioner to them regarding the alleged illegal activities of Respondent No.6 in developing an illegal colony on the land adjoining the Petitioner's land.
Appearing on advance notice, Mr. Vikas Mohan Gupta, learned Additional Advocate General, Punjab appearing for Respondent Nos. 1 to 5, on instructions from Mr. Shakti Kaushal, Deputy Director, Local Bodies Department, Bathinda, states that an FIR has already been registered and that the matter is being investigated. It is stated that after hearing Respondent No.6 an appropriate decision will be taken on the Petitioner's representation.
In that view of the matter, the Court does not consider it necessary to issue any orders at this stage. It is expected that the exercise of conducting an inquiry and taking further steps in accordance with law will be completed by the Respondent Nos. 1 to 5 in a time-bound manner and, in any event, not later than six weeks from today.
The petition is disposed of in the above terms.