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Judgment
The petitioner has executed a work for the
District Panchayat and his grievance in the writ petition
concerns the inaction on the part of the authorities
concerned in disbursing the amounts due to him in
respect of the work. Ext.P5 is the representation
submitted by the petitioner in this connection before the
third respondent. The limited prayer made by the learned
counsel for the petitioner is for a direction to the third
respondent to take a decision on Ext.P5 representation.
Heard the learned counsel for the
petitioner as also the learned Government Pleader.
Having regard to the facts and
circumstances of the case, especially the fact that the
petitioner has executed the work satisfactorily, I deem it
appropriate to dispose of the writ petition directing the
third respondent to take a decision on Ext.P5
representation, within four weeks from today. Petitioner
shall produce a copy of this judgment as also a copy of
the writ petition for compliance before the third
respondent.