- (1.) THE present writ petition has been preferred for issuance of an appropriate writ, order or direction in the nature of mandamus declaring that in the ends of justice it was incumbent upon the respondent to have passed an order on the application dated 23.6.1997 .filed by the petitioner and such inaction on the part of respondent for keeping the petitioner's application subjudice before himself for an indefinite period without considering the merit of the case of the petitioner. The further prayer is for issuance of an appropriate writ, order or direction in the nature of mandamus commanding upon the respondents that the petitioner has submitted his application within the prescribed period soon after the death his father but no action has been taken as yet.
(2.) THE main contention of the petitioner is that the respondent has neither disposed of his representation nor any reply has been given with respect to legal notice sent by the petitioner which is pending at the end of the respondent since long. Considering the facts and circumstances of the case, the respondent is directed to dispose of the representation of the petitioner pending with him in accordance with law within a period of two months from the receipt/production of a copy of this order.
(3.) THIS writ petition is accordingly disposed of without any order as to costs.;