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Judgment
6 paragraphs · 238 wordsLalit Batra, J
Case has been taken up for hearing through Video Conferencing.
This civil writ petition under Articles 226/227 of the Constitution of India has been moved for issuance of a writ in the nature of Mandamus directing official respondents to take action against respondent No.6 and initiate enquiry on the complaint of petitioner.
Learned counsel for the petitioner contended that petitioner has already made representation on 26.08.2020 to respondent No.2-Deputy Commissioner, Charkhi Dadri, District Charkhi Dadri, copy of which is available on the file as Annexure P/6, but still no action has been taken.
Notice of motion to respondents No.1 to 5 only at this stage. At the asking of Court, Mr. Manish Dadwal, Assistant Advocate General, Haryana, accepts notice on behalf of respondents No.1 to 5. Complete copy of paper book has been supplied to him.
In view of above, the present petition is disposed of with the direction to respondent No.2-Deputy Commissioner, Charkhi Dadri, District Charkhi Dadri, to look into and decide representation dated 26.08.2020 (Annexure P/6) in accordance with law by passing speaking order and that too within eight weeks positively from the date of receipt of copy of this order. It is pertinent to mention here that respondent No.2-Deputy Commissioner, Charkhi Dadri, District Charkhi Dadri shall associate petitioner as well as respondent No.6 during the course of above said proceedings as due opportunity of hearing is required to be given to them.