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Judgment
The petitioner has executed a work for the District Panchayat and his grievance in the writ petition concerns the inaction on the part of the authorities concerned in disbursing the amounts due to him in respect of the work. Ext.P5 is the representation submitted by the petitioner in this connection before the third respondent. The limited prayer made by the learned counsel for the petitioner is for a direction to the third respondent to take a decision on Ext.P5 representation.
Heard the learned counsel for the petitioner as also the learned Government Pleader.
Having regard to the facts and circumstances of the case, especially the fact that the petitioner has executed the work satisfactorily, I deem it appropriate to dispose of the writ petition directing the third respondent to take a decision on Ext.P5 representation, within four weeks from today. Petitioner shall produce a copy of this judgment as also a copy of the writ petition for compliance before the third respondent.