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Judgment
5 paragraphs · 92 words
C. Hari Shankar, J.
1.
Learned Counsel for the parties are ad idem that these writ petitions can be disposed of with a direction to the respondents to take a decision on the petitioners’ representations and pass a reasoned and speaking order within a period of four weeks from today.
2.
The order, as and when passed, shall forthwith be communicated to the petitioner.
3.
Needless to state, should the petitioner continue to remain aggrieved, his remedies in law shall remain reserved.
4.
The petitions stand disposed of in the aforesaid terms.