1. For the grievances raised by the petitioner-herein, representation has already been given to the District Magistrate, Kushi Nagar, which according to the petitioner is pending consideration.
2. The issue being raised herein are facual in nature, without entering into the merits of the case, we dispose of the present writ petition with the direction that the petitioner shall move a fresh representation alongwith the copy of this order before the respondent No.2 namely District Magistrate, Kushi Nagar within a period of two weeks from today.
3. The respondent No.2 shall be under obligation to take an expeditious decision by passing a reasoned and speaking order, preferably, within a period of three weeks, thereafter.
