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Judgment
JYOTI SINGH, J. (ORAL)
Issue notice.
Mr. Archit Mishra, learned counsel accepts notice on behalf of the Respondents.
Present writ petition has been filed seeking the following reliefs:
“I. Pass an order/Direction; for Quashing or Setting Aside the order/ Passed by Airports Authority of India on 28th June, 2022 having reference No. A.60011/19/2020/HRPC/191
II. Pass an order/ Direction to Airports Authority of India to decide the representation made by petitioner on 29.07.2022 annexed herewith as ANNEXURE P-7
III. Pass any such direction or order that this Hon'ble court deems fit and proper in the facts and circumstances of the above mentioned case.”
Since one of the prayers in the writ petition is for a direction to the Airports Authority of India to decide the representation made by the Petitioner on 29.07.2022, learned counsel for the Petitioner submits that at this stage, it would suffice if the writ petition is disposed of directing the Respondents to decide the representation dated 29.07.2022.
Learned counsel for the Respondents, on instructions, submits that he has no objection to the writ petition being allowed at this stage limited to a direction to dispose of the representation made by the Petitioner.
Accordingly, the writ petition is allowed to the extent of prayer (II), directing the Respondents to decide the representation made by the Petitioner on 29.07.2022, within a period of four weeks from today, by passing a reasoned and speaking order, in accordance with law.
The order so passed shall be communicated to the Petitioner and the Petitioner will be at liberty to take recourse to appropriate remedies in law, if case of any surviving grievance thereafter.
It is made clear that this Court has not gone into the merits of the case and all issues raised in the writ petition are left open.
Writ petition is disposed of with the aforesaid directions.