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Judgment
5 paragraphs · 100 words
Avneesh Jhingan , J
The writ petition in the nature of MANDAMUS is filed seeking directions to respondents No. 2 and 3 to decide the representation dated 30.3.2022 sent by the petitioners.
Learned counsel for the State submits that representation dated 30.3.2022 filed by the petitioners would be considered expeditiously in accordance with law.
In view of the statement made by learned State Counsel, petition is disposed of. Let the needful be done at the earliest but not later than six weeks from today.
Since the main case has been disposed of, the pending application(s), if any is rendered infructuous.