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Judgment
For the relief sought in this petition, several Representations were made by petitioners to the respondents. According to petitioners’ counsel, there
is no response.
In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with permission to petitioners to make a fresh and
concise Representation within a period of one week. If any such Representation is received by the second respondent, then said Representation be
decided by way of a speaking order within a period of six weeks and the fate of the Representation be made known to petitioners within two weeks
thereafter, so that petitioners may avail of the remedies, as available in law, if need be.
With the aforesaid directions, this petition and the applications stands disposed of.
Copy of this order be given dasti to counsel for the parties.