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Judgment
In the head note of the petition, the following prayers have been made:-
"CIVIL WRIT PETITION UNDER ARTICLES 226/227 OF THE CONSTITUTION OF INDIA SEEKING ISSUANCE OF A WRIT IN THE NATURE OF MANDAMUS DIRECTING THE RESPONDENTS TO COMPLETE THE HIRE-PURCHASE PROCESS IN RESPECT OF SHED NOS. B-9 & B-10, INDUSTRIAL ESTATE, NARNAUL, BY FIRST DETERMINING THE AMOUNT PAYABLE BY THE PETITIONER AFTER GIVING DUE ADJUSTMENT OF THE RENT ALREADY DEPOSITED BY HIM, AND THEREAFTER, ON COMPLETION OF THE NECESSARY FORMALITIES AND PAYMENT OF ANY BALANCE AMOUNT FOUND DUE, TO EXECUTE THE REQUISITE HIRE-PURCHASE/CONVEYANCE DEED IN FAVOUR OF THE PETITIONER.
AND/OR
FURTHER DIRECTING THE RESPONDENTS TO DECIDE THE REPRESENTATION WHICH HAS BEEN SUBMITTED BY THE PETITIONER TO THE RESPONDENT AUTHORITIES AND PASS A SPEAKING ORDER WITH IN A TIME BOUND MANNER.
AND/OR
ANY SUCH OTHER APPROPRIATE WRIT, ORDER OR DIRECTION AS THIS HON'BLE COURT MAY DEEM FIT IN THE FACTS AND CIRCUMSTANCES OF THE INSTANT CASE."
Learned counsel for the petitioner has submitted that for the grievances raised by the petitioner, the petitioner has given a representation (Annexure P-7) to respondent No.4 and at this stage, the petitioner would be satisfied in case the said representation is considered by respondent No.4 in a time bound manner and if after considering the same, in case, the pleas raised by the petitioner are found to be meritorious, then, appropriate relief be granted to the petitioner.
Learned counsel appearing for respondents No.2, 4 and 5/HSIIDC has submitted that respondent No.4 would consider the said representation (Annexure P-7) and decide the same within a period of three months from the date of receipt of certified copy of this order.
Keeping in view the above-said facts and circumstances, the present petition is disposed of with a direction to respondent No.4 to consider the said representation (Annexure P-7) of the petitioner and decide the same, in accordance with law, as expeditiously as possible, preferably, within a period of three months from the date of receipt of certified copy of this order and in case, after considering the same, the pleas of the petitioner are found to be meritorious, then, the appropriate relief be granted to the petitioner.
It is made clear that this Court has not opined on the merits of the case and respondent No.4 would consider and decide the matter independently, in accordance with law.