D.N. Patel, J. - (1.) LEARNED counsel for the petitioners submitted that suffice it will be for disposal of the present writ petition, if a direction is given to respondent No. 1 to treat this writ petition as a representation and to decide the claim of the petitioner, in accordance with law, within the stipulated time, as given by this Court. I have heard learned counsel for the respondents, who has submitted that they have no much objection, if such a direction is given to respondent No. 1 to treat this writ petition as a representation and to decide the claim of the petitioner, in accordance with law, within the stipulated time, as given by this Court.
(2.) IN view of the aforesaid submissions, I hereby direct respondent No. 1 i.e. Managing Director, Mineral Area Development Authority, Dhanbad, or any well conversant officer with the facts and law or any competent officer, authorized by him, to treat this writ petition as a representation along with its Annexure and to decide the claim of the petitioner, in accordance with law, rules, regulations, policies and enforceable government orders, applicable to the petitioner, after giving an adequate opportunity of being heard to the petitioner or to his representative, as expeditiously as possible and practicable, preferably within a period of twelve weeks from the date of receipt of a copy of the order of this Court. If the decision is taken in favour of the present petitioner, benefit of the same will be extended to the petitioner within a further period of four weeks thereafter. This writ petition stands disposed of in view of the aforesaid directions.;