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Heera Devi Suyal vs District Magistrate, Nainital & Others

Uttarakhand High Court · Decided on 12 April 2021 · Citation: (2021) 04 UK CK 0040

HON’BLE JUDGES
Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (M/S) No. 765 Of 2021
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Judgment

4 paragraphs · 124 words

Manoj Kumar Tiwari, J

1.

Petitioner has made a representation to respondent no. 3 on 15.03.2021. Since no decision has been taken on the said representation, therefore, petitioner has approached this Court.

2.

Mr. Sandeep Kothari, learned counsel for respondent no. 3 assures the Court that decision on petitioner's representation shall be taken as early as possible, but not later than six weeks.

3.

Accordingly, writ petition is disposed of with a direction to respondent no. 3 to take decision on petitioner's representation, in accordance with law, within a period of six weeks from the date of production of certified copy of this order. It goes without saying that before taking any decision on petitioner's representation, respondent no. 3 shall hear all the stakeholders.