Rameshwar Singh Malik, J. - (1.) FEELING aggrieved against the alleged inaction on the part of respondent authorities, petitioner has approached this Court, by way of instant writ petition under Article 226/227 of the Constitution of India, seeking a writ in the nature of Certiorari.
(2.) LEARNED counsel for the petitioner submits that he does not intend to press this petition qua the validity of impugned order Annexure P -2, for the time being. He submits that petitioner will be satisfied in case respondent No. 2 is directed to consider and decide his representation dated 16.4.2014 (Annexure P -4) keeping in view the order dated 23.1.2012 passed by this Court in CWP No. 1325 of 2012, within a reasonable time. Having heard the learned counsel for the petitioner and without expressing any opinion on the merits of the case, including the issue of limitation, if any, the Chief Engineer, Ranjit Sagar Dam, Shahpur Kandi Township, Tehsil Pathankot, District Gurdaspur -respondent No. 2 is directed to look into the matter, consider the grievance of the petitioner, raised vide his representation dated 16.4.2014 (Annexure P -4) and decide the same, keeping in view the order dated 23.1.2012 passed by this Court in CWP No. 1325 of 2012 (Smt. Santosh Kumari Vs. State of Punjab and others) as well as order dated 27.5.2009 passed in CWP No. 5568 of 2008 (Charan Dass and others Vs. State of Punjab and others, at an early date by passing an appropriate order thereon, in accordance with law, but in any case within a period of two months from the date of receipt of a certified copy of this order.
(3.) WITH the observations made above, the present petition stands disposed of.;