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Judgment
6 paragraphs · 270 wordsJitendra Chauhan, J
This writ petition under Articles 226/227 of the Constitution of India has been filed for issuance of direction to the respondents to look into the matter as to how the name of the village, which was originally called Tibi Taiban, is being called with the name of Chak Tibi Taiban without previous sanction/ authority/ notification issued by the Government of Punjab and also to decide the legal notice dated 21.11.2018 (Annnexure P-4).
Learned counsel for the petitioners states that at this stage, he would be satisfied, if a direction is issued to respondent No. 2-Deputy Commissioner, Ferozepur to consider and decide the legal notice dated 21.11.2018 (Annexure P-4) expeditiously.
Notice of motion.
At the asking of the Court, Mr.Vikas Mohan Gupta, Addl.AG, Punjab accepts notices on behalf of the respondent-State. A complete set of paper book has been supplied to him in the Court.
In view of the above, without adverting to the merits of the case, the present petition is disposed of with a direction to respondent No.2-Deputy Commissioner, Ferozepur to consider and decide the legal notice dated 21.11.2018 (Annexure P-4) within six weeks from the date of receipt of the certified copy of this judgment. In case, on consideration, the competent authority reaches to the conclusion that the benefit claimed by the petitioners is admissible to them, in such eventuality, the consequential relief be allowed to them, within a period of six weeks thereafter. However, in case the competent authority feels that the relief claimed by the petitioners is not admissible or made out, in that case, a speaking order be passed in the matter.