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Judgment
14 paragraphs · 263 wordsHeard
Learned counsel for the petitioner submits that this Court in WPC No. 1323/2019 has passed the following order on 08.04.2019:-
In view of the above position, this writ petition is disposed of with a direction that if the petitioners make a fresh representation within a
period of four weeks from today alongwith the copy of the order passed in WPC No.231/2019, the concerned respondents shall consider
and decide the same within a further period of six weeks from the date of presentation of copy of this order.
It is further submitted that the Division Bench order which was passed earlier on 30.10.2018 in WPC No. 1649/2017 has been reviewed
subsequently on 12.12.2019, therefore the Division Bench itself has reviewed the order and thus the direction as given in para 4 in WPC No.
1323/2019 may be reviewed.
A perusal of Para 4 of the direction issued by this Court on 08.04.2019 in WPC No. 1323/2019 only speaks that the concerned respondent shall
decide the representation within a specified time. This Court has not expressed any opinion on specific particulars of the Division Bench order and if
the Division Bench order which has been passed on 30.10.2018 has been reviewed on 12.12.2019, then it will also be within the ambit of the Division
Bench order. The State, therefore, can pass the order in view of the review order passed by the Division Bench. Hence, no case is made out to
review of the order dated 08.04.2019.
With the aforesaid direction/ observation, the writ petition stands disposed off.