AI Structured Summary
Not yet generated for this judgment
Judgment
Manmohan, J
C.M.No.38255/2021
Exemption allowed, subject to all just exceptions.
Accordingly, the application stands disposed of.
W.P.(C) No.12213/2021
The petition has been heard by way of video conferencing.
Learned counsel for the petitioners prays that a direction be issued to the respondents to decide the appeals dated 19th June, 2018 filed by the petitioners. She emphasises that grievances of the petitioners in the present writ petition is the inaction of the respondents in deciding the petitioners' appeals.
Issue notice. Mr.T.P.Singh, Advocate accepts notice on behalf of the respondents. He states that the aforesaid appeals are under active consideration.
Keeping in view the limited prayer sought by the petitioners, the present writ petition is disposed of with a direction to the respondents to decide the appeals dated 19th June, 2018 filed by the petitioners, as expeditiously as possible, preferably within eight weeks, in accordance with law.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.