AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 130 wordsPer Sureshwar Thakur, J
In the interest of justice, the authority concerned, wherebefore whom, the representation, of, the petitioner, claiming therein, the relief(s), canvassed, in the writ petition, is subjudice, is, directed to decide the afore representation, within four weeks, from today.
Needless to say, in case any decision, adverse to the writ petitioner, is, recorded by the authority concerned, thereupon, it is open to the writ petitioner, to re-agitate his grievance(s), in accordance with law, before the Court concerned. The authority concerned, is, directed to issue notice(s), to the litigant(s) concerned, directing him/them, to record his/their appearance, before him, on the date, reflected in the notice.
Consequently, the instant writ petition is disposed of. Also, the pending application(s), if any, are also disposed of. No costs.