CourtKutchehry.com
High CourtsDivision Bench(2023) 11 DEL CK 0081

W Sunita Chanu vs Union Of India And Ors.

Delhi High Court · Decided on 6 November 2023

HON’BLE JUDGES
Sanjeev Sachdeva, J · Manoj Jain, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 14460, 14465 Of 2023

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

4 paragraphs · 165 words
1.

Petitioner seeks a direction to the respondents to dispose of the legal notice dated 05.05.2023. Learned counsel for petitioner submits that the above legal notice may also be treated as a representation and the same may be directed to be disposed of by the respondents.

2.

Issue notice. Notice is accepted by learned counsel for respondents.

3.

Learned counsel for respondents submits that the notice is highly belated and even as per the notice, the alleged issue arose in the year 1997 and no representation was received between 1997 till 2023. She, however, without prejudice submits that the same shall be duly responded to and the same shall be treated as a representation and decided in accordance with the law.

4.

Petition is thus disposed of. Respondents are directed to dispose of the legal notice dated 05.05.2023, treating the same as a representation. It is clarified that it would be open for the respondents to consider the issue of limitation, if available in law.