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Umendra Singh vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 21 November 2020 · Citation: (2020) 11 UK CK 0057

HON’BLE JUDGES
Ravi Malimath, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (M/S) No. 2195 Of 2020
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Judgment

9 paragraphs · 153 words

Ravi Malimath, J

1.

The plea of the petitioner is for a writ of mandamus to direct the respondents to consider his representation dated 15.02.2020 and to issue the

pariwar register to him as early as possible. It is his plea that the representation was made on 15.02.2020 but even as on date nothing has been done in

the matter.

2.

Shri N.S. Pundir, learned deputy advocate general for the State of Uttarakhand, submits that, if reasonable time is granted, they will take a decision

on the representation of the petitioner dated 15.02.2020 in accordance with law.

3.

In view of the submission made, this writ petition is disposed off directing respondent no. 3 to consider the representation of the petitioner, vide

Annexure No. 3 dated 15.02.2020, and pass appropriate orders thereon in accordance with law within a period of four weeks from the date of receipt

of a copy of this order.