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Judgment
Manmohan, J
C.M.No.46830/2021
Exemption allowed, subject to all just exceptions.
Accordingly, the application stands disposed of.
W.P.(C) 14845/2021
Present writ petition has been filed seeking directions to respondent No.3 to decide the representation of the petitioner dated 23rd August 2021.
Since learned counsel for the petitioner states that the said representation has not been decided till date, this Court directs respondent No.3 to
decide the petitioner’s representation dated 23rd August, 2021 within eight weeks, in accordance with law. This Court clarifies that it has not
commented on the merit of the controversy. The rights and contentions of all the parties are left open.
With the aforesaid directions, the present writ petition stands disposed of.