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Judgment
Ahanthem Bimol Singh, J
Heard Mr. Ng. Jotindra Luwang, learned counsel appearing for the petitioners.
Issue notice, returnable within two weeks.
Mr. Y. Ashang, learned Government Advocate entered appearance and accepts notice on behalf of the respondent No. 1, hence, no formal notice is called for in respect of the said respondents.
Petitioner is to take steps for service of notice upon the respondent No. 2 by dasti. Steps should be taken within four days.
The learned counsel for the petitioners submitted that the preset writ petition can be disposed of by issuing an innocuous order thereby directing the respondent No. 1 to consider the representation dated 09.09.2022 submitted by the petitioners and to dispose of the same by issuing a speaking order within a stipulated period. In this connection, the learned Government Advocate submitted that he may be given two weeks time to get necessary instructions.
As prayed for, list this case again on 21.10.2022.