J.S.Khehar, J. - (1.) The solitary prayer of the petitioner before this Court is, that the respondents have been requested repeatedly by the petitioner to verify the milling capacity of the petitioner. Yet, no heed is being paid to the petitioner's aforestated request. In this behalf, learned counsel for the petitioner has invited our attention to the legal notice dated 15.2.2007 (Annexure P5), wherein also in paragraph 9 of the aforesaid notice, the petitioner had categorically requested the respondents to verify the milling capacity of the petitioner as the petitioner's unit was, at that juncture, in a running condition.
(2.) Learned counsel for the petitioner states, that the petitioner will be satisfied if the instant writ petition is disposed of with a direction to respondent No.4 i.e. the District Food Supplies & Consumer Affairs Controller, Sangrur, by requiring him to take a final decision on the legal notice dated 15.2.2007.
(3.) In view of the above, without going into the merits of the claim raised by the petitioner, we consider it just and appropriate to dispose of the instant writ petition by directing respondent No.4 i.e. the District Food Supplies & Consumer Affairs Controller, Sangrur, to take a final decision on the legal notice dated 15.2.2007 (Annexure P5) within one month from the date of receipt of a certified copy of this order. In case a decision is taken by the respondents to test the milling capacity of the petitioner's unit, the said test shall be conducted with a period of one week thereafter. Disposed of accordingly. Order dasti, on payment of usual charges.;