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Judgment
7 paragraphs · 129 wordsAnoop Chitkara, J
Notices served upon the official respondent(s) through the State's counsel.
Learned counsel for the petitioner confined his prayer to decide the representation dated 03.10.2022 (Annexure P-2) within time bound manner.
The prayer is not opposed.
Given above, respondent No.2-Senior Superintendent of Police, District Hoshiarpur (Punjab) to decide the representation dated 03.10.2022 (Annexure P-2) by passing a speaking and reasoned order within 45 working days from the date of receipt of the order. The order so passed be communicated to the representationist without any delay.
In case, the grievance of the petitioner still exists, he shall be at liberty to avail legal remedy in accordance with law including approaching this Court.
The petition is allowed to the extent mentioned above. Pending application, if any, stands disposed of.