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Judgment
7 paragraphs · 112 words
Ravi Malimath, J
1.
All the defects are overruled. The plea of the petitioner is for a writ of mandamus to direct the respondent to consider his representation dated
19.07.2019.
2.
Shri. Bhupesh Kandpal, learned counsel appearing for the respondent, submits that in case a reasonable time is granted, the representation of the
petitioner will be considered in accordance with law.
3.
In view of the submissions made, the petition is disposed off. The respondent is directed to consider the representation of the petitioner dated
19.07.2019 and pass an appropriate order in accordance with law within a period of four weeks from the date of receipt of a copy of this order.