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Judgment
2 paragraphs · 101 words
C. Hari Shankar, J.
1.
Learned Counsel for the petitioners submits that he would be satisfied if the respondents are directed to treat the present writ petition along with all its annexures as a representation and to pass a reasoned and speaking order thereon, qua the reliefs sought in this petition within a period of four weeks from today. 2. Accordingly, the writ petition is disposed of in the aforesaid terms. 3. The decision as and when taken would be communicated forthwith to the petitioner who, if he continues to remain aggrieved, would be entitled to seek remedies as per law.