Hari Ram And Others Petitioners v. The State Of Haryana And Others S

RAMESHWAR SINGH MALIK, J. (Oral)

Feeling aggrieved against the alleged inaction on the part of respondent authorities, petitioners have approached this Court by way of instant writ petition under Articles 226/227 of the Constitution of India, seeking a writ in the nature of mandamus.

Learned counsel for the petitioners submits that when the grievance of the petitioners was not being redressed, they finally approached the respondent authorities, by way of legal notice dated 9.10.2014 (Annexure P-16), but the same is also pending decision. He further submits that the petitioners will be satisfied in case respondent No. 4 is directed to consider and decide the legal notice of the petitioners, within a reasonable time.

Having heard the learned counsel for the petitioners and without expressing any opinion on the merits of case, including the issue of limitation, if any, lest it should prejudice the rights of either of the parties, Superintending Engineer (Operation Circle), UHBVN, Kaithal-respondent No. 4, is directed to look into the matter, consider the grievance of the petitioners raised vide their legal notice dated 9.10.2014 (Annexure P-16) and decide the same at an early date, by passing an appropriate order thereon, strictly in accordance with law, but in any case within a period of three months from the date of receipt of a certified copy of this order.

With the abovesaid observations made and directions issued, the present writ petition stands disposed of.