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Judgment
4 paragraphs · 131 wordsManoj Kumar Tiwari, J
According to the petitioner, her representation made to Secretary, Industrial Development Department has not been considered, therefore, petitioner has approached this Court seeking following relief:-
(a) Issue a writ order or direction in the nature of mandamus directing the respondents to consider and decide the representation dated 02.03.2021 submitted by the petitioner before the respondents within a stipulated period by a reasoned and speaking order.
Having regard to the facts and circumstances of the case, the writ petition is disposed of with a direction to Secretary, Industrial Development Department, Uttarakhand to look into the matter and take appropriate decision on petitioner's representation, in accordance with law, as early as possible, preferably within six months from the date of production of certified copy of this order.