Kanhaya Lal vs Union Of India & Ors.
2021 Latest Caselaw 3590 Del

Citation : 2021 Latest Caselaw 3590 Del
Judgement Date : 22 December, 2021

Delhi High Court

Kanhaya Lal vs Union Of India & Ors. on 22 December, 2021

                          $~49
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      W.P.(C) 14845/2021
                                 KANHAYA LAL                                          ..... Petitioner
                                                    Through      Mr.Kedarnath     Tripathy          with
                                                                 Mr.Raghunath Pathak, Advocates.
                                                    versus

                                 UNION OF INDIA & ORS.                            ..... Respondents
                                               Through           Mr.Sanjeev Sabharwal, Sr.Panel
                                                                 Counsel for UOI.


                          %                                     Date of Decision: 22nd December, 2021
                          CORAM:
                          HON'BLE MR. JUSTICE MANMOHAN
                          HON'BLE MR. JUSTICE NAVING CHAWLA
                                                      JUDGMENT

MANMOHAN, J (Oral):

C.M.No.46830/2021 Exemption allowed, subject to all just exceptions. Accordingly, the application stands disposed of. W.P.(C) 14845/2021

1. Present writ petition has been filed seeking directions to respondent No.3 to decide the representation of the petitioner dated 23rd August 2021.

2. Since learned counsel for the petitioner states that the said representation has not been decided till date, this Court directs respondent No.3 to decide the petitioner's representation dated 23rd August, 2021 within eight weeks, in accordance with law. This Court clarifies that it has not

Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:23.12.2021 19:28:55 commented on the merit of the controversy. The rights and contentions of all the parties are left open.

3. With the aforesaid directions, the present writ petition stands disposed of.

MANMOHAN, J

NAVIN CHAWLA, J DECEMBER 22, 2021 KA

Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:23.12.2021 19:28:55