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Judgment
Dr. Nupur Bhati, J
Learned counsel for the petitioner submits that the present writ petition has been filed with a limited prayer that the respondent No.1-The Executive Engineer, Water Resources Department, South Division, District- Sri-Ganganagar may be directed to decide the petitioner’s application dated 25.10.2023 (Annexure-3) within a stipulated time period of 15 days.
In view of the limited prayer made, this Court deems it appropriate to direct the respondent No.1-The Executive Engineer, Water Resources Department, South Division, District-Sri-Ganganagar, to decide the application filed by the petitioner dated 25.10.2023 (Annexure-3) within a period of 15 days from today by way of passing a speaking order strictly in accordance with law.
With the aforesaid observations and directions, the writ petition is disposed of. Stay petition and all pending applications, if any, stand disposed of.