Jasbir Singh, J. - (1.) (Oral)
(2.) DISPUTE, as to whether extended length of the route is beyond 29 kms., is pending before respondent No.2. Counsel states that on an application moved by the petitioners, even re-survey was conducted wherein, it was found that the length of the extended route is within the permissible limit. Despite that, no action is being taken by the authorities and the matter is still pending. The petitioners have already sent a legal notice Annexure P/10, to expedite the matter. Keeping in view facts and circumstances of this case, the writ petition is disposed of with a direction to respondent No.2 to decide the pending dispute, by taking note of the legal notice Annexure P/10, served by the petitioners. Needful be done within six weeks from the date of receipt of a certified copy of this order. Copy of the order be given dasti on payment of usual charges.;