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Judgment
Arun Bhansali, J
This writ petition has been filed by the petitioner aggrieved against non-consideration of various representations made by the petitioner seeking payment of various claims made by the petitioner from time to time based on the fact that the petitioner is running certain facilities in terms of the contract between the parties.
Several submissions have been made by learned counsel for the petitioner based on various clauses of the agreement that the petitioner is entitled for payment of various expenses, which the petitioner is required to pay for operating the facilities like STPs, Parks & Experience Centre.
Submissions have also been made that huge amount is required to be paid by way of electricity charges alongwith all other expenses, which the petitioner has been incurring from time to time without any reimbursement.
The petition has been contested by the respondents on various counts including the objections about maintainability of the petition.
In the overall facts & circumstances and based on the submissions made by the parties before this Court, it is deemed appropriate and therefore ordered that the respondent - JDA shall decide the pending representations made by the petitioner within a period of four weeks from the date a copy of this order is placed by the petitioner with the respondent - JDA. It would be open for the petitioner to file a detailed fresh representation, if so advised.
In case, the petitioner is aggrieved by the nature of determination of the representation, it will be open for the petitioner to take appropriate proceedings in accordance with law.