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Judgment
Justice Kurian Joseph, C.J.—The petitioner has approached this Court with certain grievances with regard to the amount payable to the second/third respondent. In view of the intervening developments, learned counsel for the petitioner, on instruction, prays for an opportunity to file appropriate representation since according to the petitioner, excess payment has been made and the same is to be refunded. Learned Assistant Solicitor General of India submits that amounts are still due from the petitioner, however, it will be open for the petitioner to file appropriate representation before the third respondent, in which case the third respondent will get an opportunity to look into the matter and take appropriate action in accordance with law. Though the case has chequered history, in view of the apology openly tendered by Shri Vijay Singh Thakur and members of his family as well, the Court reluctantly refrains from making any further observation in that regard since the payments have already been made to the third respondent.
The writ petition is hence disposed of as follows:
In the event of the petitioner filing appropriate representation before the third respondent with regard to his claim for refund, the same shall be considered by the third respondent, after affording an opportunity of hearing to the petitioner and appropriate action in accordance with law shall be taken in the matter within a period of three months from the date of receipt of the representation. The writ petition is disposed of, so also the pending applications, if any.
Dasti copy.