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Judgment
Sanjeev Sachdeva, J
Petitioner seeks a direction to the respondent to decide the objection/representation dated 11.07.2020 submitted on 15.09.2020 filed by the petitioner.
Learned counsel for the Corporation submits that pursuant to the representation, a show cause notice has already been issued to respondents No.3 and 4 on 09.04.2021.
Learned counsel for respondents no. 2 to 4 submits that copy of the show cause notice has not been received.
Learned counsel for respondents no.5 to 7 submits that neither a copy of the objections nor of the said representation has been given to them.
A copy of the petition as well the counter affidavits filed by the respondents no. 2 to 4 be furnished by the counsel for the petitioner to the counsel for respondents No.5 to 7.
Since the respondent No.1 Corporation has already acted upon the representation given by the petitioner and a notice has been given, it will be appropriate to dispose of the present petition with a direction to the Corporation to decide the representation and the show cause notice in accordance with law.
In view of the above, a copy of the show cause notice be supplied to the respondents within two days. Respondents shall be at liberty to give a reply to the show cause notice within two weeks thereof, if they so desire.
The Corporation shall pass appropriate orders on the representation and the show cause notice after giving an opportunity of a personal hearing to respondents No. 2 to 7.
Petition stands disposed of in above terms.