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Judgment
Vide the present petition, the petitioner is seeking following relief:
“(i)Issue a Writ of Mandamus directing the Respondents to decide and dispose off the legal notice dated 26.04.2022 preferred by the Petitioner in an expeditious and time bound manner.”
We hereby dispose of the present petition directing the respondents to treat the Legal Notice dated 26.04.2022 preferred by the petitioner as a representation and decide the same within four weeks from today and the decision so taken shall be communicated to the petitioner in writing within one week thereafter.
The petition is disposed of.
Needless to say, if the petitioner is aggrieved by the decision of the respondents, he may challenge the same before the appropriate forum.