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Judgment
5 paragraphs · 113 words
Tarlok Singh Chauhan, J
1.
Learned counsel for the petitioners states that his clients would be satisfied in case the instant petition itself is ordered to be treated as a representation to be decided in a time bound manner. The prayer being innocuous is allowed.
2.
Accordingly, the writ petition is disposed of with a direction to the respondents to consider and decide the instant petition as a representation within a period of two weeks from today. Pending application(s) if any, also stands disposed of.
3.
List for compliance on 14.07.2020.
4.
However, before parting it is made clear that the Court has not expressed any opinion on the merits of the case.