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Judgment
5 paragraphs · 143 wordsRavi Malimath, J
By this petition, the petitioner seeks for a writ of mandamus to consider various representations filed by him before respondent no.1.
It is the specific plea of the petitioner that he has given a representation vide Annexure A-12 and thereafter a reminder, which is at page 86 to the petition, and, that in spite of giving the same, respondent no.1 has not considered the same.
Under these circumstances, we do not find any impediment, not to allow the petition. Hence, respondent no.1 is directed to consider the representation of the petitioner vide Annexure A-12 and the reminder, which is at page 86 to the petition, and pass appropriate orders, in accordance with law, within a period of eight weeks from the date of receipt of a copy of this order.
The writ petition is disposed-off accordingly.