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Judgment
Vikas Bahl, J
This is a civil writ petition filed under Article 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondent to release stage carriage permit on Rampura-Tamkot via Mandi Kalan, Burj Dhilwan, Harikey Burj route, granted to the petitioner vide Grant Letter dated 22.03.2023 (Annexure P-1).
Learned counsel for the petitioner has submitted that for the grievances raised by the petitioner, the petitioner has given a legal notice dated 26.10.2023 (Annexure P-5) and at this stage, would be satisfied in case the legal notice is considered by the respondent in a time bound manner and if after considering the same, in case, the plea raised by the petitioner is found to be meritorious, then necessary relief be granted to the petitioner.
Learned State counsel has submitted that the respondent would consider the said legal notice and decide the same within a period of 4 weeks from the date of the receipt of certified copy of the present order.
Keeping in view the above said facts and circumstances, the present petition is disposed of with a direction to the respondent to consider the legal notice dated 26.10.2023 (Annexure P-5) of the petitioner and decide the same, in accordance with law, as expeditiously as possible, preferably within a period of 4 weeks from the date of the receipt of certified copy of the present order and in case, after considering the same, the plea of the petitioner is found to be meritorious, then necessary relief be granted to the petitioner and in case, the plea of the petitioner is not found to be meritorious, then a speaking order rejecting the same be passed within a period of 4 weeks from the date of the receipt of certified copy of the present order.
It is made clear that this Court has not opined on the merits of the case and the respondent would consider and decide the legal notice independently, in accordance with law.