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Judgment
3 paragraphs · 89 wordsTarlok Singh Chauhan, J
1.
Learned counsel for the petitioner, on instructions, states that his client would be satisfied in case this writ petition itself is directed to be treated as a representation to respondent No.2. The prayer being innocuous is allowed.
2.
Accordingly, the present petition is disposed of with a direction to respondent No.2 to consider the same as a representation and decide it within a period of four weeks from today. Parties are left to bear their own costs. Pending application(s) if any, stands disposed of.