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Judgment
Mahabir Singh Sindhu, J
Present writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus seeking
directions to the respondents to allot/distribute equal paddy for the Kharif Marketing Season 2020-2021 to avoid any arbitrariness in view of the Policy
decision dated 26.08.2020 (P-1).
At the outset, learned Counsel for the petitioners has pointed out that instead of pressing the present petition on merits, his clients would be satisfied in
case the Legal Notice dated 02.11.2020 (P-6) is decided by the competent authority by passing a speaking order on some early date.
Prayer seems to be justified.
Notice of motion.
On the asking of the Court, Mr. Charanpreet Singh, AAG, Punjab, who is present through Video-Conferencing, accepts notice on behalf of respondent
Nos.1 to 7.
Mr. H.S.Randhawa, Advocate, who is also present through Video-Conferencing, accepts notice on behalf of respondent No.8.
Respondent Nos.9 & 10 are stated to be not the affected parties. Learned Counsel for the respondent(s) raised no objection in case the aforesaid
limited prayer made on behalf of the petitioners is accepted by this Court.
In view of the consensus arrived at between the parties, this writ petition is disposed off with direction to respondent No.8 to consider and decide the
Legal Notice dated 02.11.2020 (P-6) in accordance with law by passing a speaking order preferably within 03 (three) weeks from today.