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Judgment
6 paragraphs · 263 wordsD.N. Patel
Learned counsel for the petitioner submitted that suffice it will be for disposal of this writ petition, if a direction is given to respondent no. 1 to treat this writ petition as a representation and decide the claim of the petitioner, by passing a detailed speaking order, in accordance with law and within stipulated time, as given by this Court.
I have heard learned counsel for the respondents, who have submitted that they have no much objection, if such a direction is given to respondent no. 1 to treat this writ petition as a representation and decide the claim of the petitioner, by passing a detailed speaking order, in accordance with law and within stipulated time, as given by this Court.
In view of these submissions, I hereby direct respondent no. 1 (The Managing Director (MD)/Managements, Jharkhand State Housing Board, Ranchi) to treat this writ petition as a representation and decide the claim of the petitioner, by passing a detailed speaking order, in accordance with law, rules, regulations, polices and Government enforceable orders, applicable to the petitioner, as expeditiously as possible and practicable, preferably within a period of eight weeks from the date of receipt of a copy of the order of this Court, after giving an adequate opportunity of being heard to the petitioner or to his representative.
If the decision is taken in favour of the present petitioner, necessary benefits will be extended to him within further period of four weeks, thereafter.
In view of the aforesaid directions, this writ petition is disposed of.