JUDGEMENT
NIDHI GUPTA,J. -
(1.)The petitioner has filed the instant petition under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari for setting aside the letter dtd. 28/9/2022 qua Ward No.10, Jila Parishad Block Nuh District Mewat (Annexure P-3) being illegal and violative of Articles 14, 15 and 243-D of the Constitution of India.
(2.)Learned counsel for the petitioner submits that he will be satisfied in case the directions are issued to the Respondents, especially, Respondent no.4 Director General, Development and Panchayat Department, Haryana, Chandigarh to treat the present civil writ petition as representation of the petitioner and decide the same in a time bound manner, at this stage.
(3.)Heard.
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