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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 respondents to issue letter of intent / Stage Carriage permit on the route no.58 i.e., Pataudi to Palwal via Bilaspur Chowk Tawaaru Sohna Dhatir route.
Learned counsel for the petitioner has submitted that for the grievances raised by the petitioner, the petitioner had given a representation dated 01.03.2024 (Annexure P-6) and at this stage, would be satisfied in case the representation is considered by respondent no.2 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 respondent no.2 would consider the said representation and decide the same within a period of six 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 respondent no.2 to consider the representation dated 01.03.2024 (Annexure P-6) of the petitioner and decide the same, in accordance with law, as expeditiously as possible, preferably within a period of six 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 six 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 respondent no.2 would consider and decide the representation independently, in accordance with law.