Sojanya Kumar And Others vs State Of Haryana And Others

Daya Chaudhary, J

The grievance of the petitioners in the present writ petition is that in front of the houses of the petitioners and other persons, some surplus land is lying, which is not being used for any purpose. In between that land and the houses of the petitioners and other persons, the road is there, which is very narrow.

Learned counsel for the petitioners submits that neither the road is safe and convenient nor that surplus area is being used. Learned counsel further submits that in spite of making many representations, no action has been taken so far on the same. Learned counsel also submits that the petitioners would be satisfied in case, directions are issued to decide the pending representations.

However, on perusal of case file, it transpires that the representations were made much earlier in the year 2014-15 but latest representation is not there.

By considering the submissions made by learned counsel for the petitioners, the present petition is disposed of with a direction to respondent No.7 to consider this writ petition as representation and take necessary action by taking into consideration the averments made in this petition or any other information, if sought by calling the petitioners in person. The necessary exercise be done within a period of two months from the date of receipt of certified copy of this order.