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Judgment
7 paragraphs · 106 wordsRavi Malimath, J
After arguing the matter for some time, the learned counsel for the petitioners submits that the respondents may be directed to consider the
representation of the petitioners filed by them on 25.11.2018, vide Annexure P-4.
Ms. Ritta Goswami, learned Additional Advocate General, submits that the said representation will be considered, as expeditiously as possible.
The submissions of learned Counsels are placed on record. Hence, ordered as such. The petitioners are also permitted to file any additional material
in support of their respective cases, if necessary.
The writ petition is disposed off. The pending miscellaneous applications are also disposed off.