AI Structured Summary
Not yet generated for this judgment
Judgment
The present writ petition has been preferred under Article 226 of the Constitution of India seeking quashing of order dated 24.01.2022 issued by the respondents.
Learned counsel for the respondents, on instructions, submits that representation dated 03.02.2022 made by the petitioner will be decided in a time-bound manner; and till then, the respondents will not proceed with order dated 24.01.2022 directing the petitioner’s de-novo trial.
Let the above-mentioned representation of the petitioner be decided within six (06) weeks from today and the decision taken thereupon be communicated in writing to the petitioner within one (01) week thereafter.
Needless to state that if the petitioner is aggrieved by the decision taken by the respondents on his representation, he may challenge the same by way of appropriate proceedings before the appropriate forum, in accordance with law, if so advised.
In view of above, the writ petition is disposed of.
Pending applications, if any, also stand disposed of.