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Judgment
6 paragraphs · 158 wordsManoj Kumar Tiwari, J
According to the petitioner, payment, pursuant to a civil construction work undertaken by him, is not being released by the respondents. Thus, feeling aggrieved, petitioner has approached this Court.
After arguing for a while, learned counsel for the petitioner submits that petitioner has made a representation on 11.10.2020 and Competent Authority may be directed to take decision on the said representation, at the earliest.
Leaned Deputy Advocate General submits that he has no objection, in case, such direction is issued.
Prayer made is innocuous, therefore, is worth accepting.
In such view of the matter, the writ petition is disposed of with a direction to Executive Engineer, Irrigation Division, Kashipur, District Udham Singh Nagar to take decision on petitioner's representation, in accordance with law, as early as possible, but not later than four months from the date of production of certified copy of this order alongwith a copy of representation.