AI Structured Summary
Not yet generated for this judgment
Judgment
It is seen that petitioner has made a representation dated 13.2.2017 (Annexure P/30) to the respondents, bringing out its grievances, which is still pending before the authority concerned.
After the matter was heard for sometime, learned counsel for the petitioner, under instructions, contends that petitioner shall be content if a direction is issued to the respondents to decide representation, dated 13.2.2017(Annexure P-30) expeditiously. Learned Deputy Advocate General has no objection to the above request.
No other point is urged.
As such, as orally prayed for, we dispose of the present writ petition with a direction to the respondents/competent authorities to consider and decide the petitioner''s representation, dated 13.2.2017 (Annexure P-30), in accordance with law, by affording due opportunity of hearing/representation to the petitioner, preferably within a period of four weeks from the date of production of certified copy of this order. Petitioner is at liberty to place additional material on record. Needless to add, if the order is not in favour of the petitioner, the authority shall assign reasons while deciding the same, which shall be communicated to the petitioner. Liberty is reserved to the petitioner to approach the Court on the same cause of action, if so required and desired, subsequently.
With these observations, the petition stands disposed of, so also the pending application(s), if any. No costs.