Karunesh Singh Pawar, J.

1. Heard learned Counsel for the petitioner and learned Additional Chief Standing Counsel for the State/respondent nos.1 and 2, Shri Gyanendra Kumar Srivastava learned Counsel for respondent no.4. Though name of the Counsel for respondent no.3 has been shown in the cause list, but no one has appeared.

2. Through this petition the petitioner has prayed for following main reliefs:-

" 1. Issue a writ; orders as direction in the nature of Mandamus commanding the opposite party no-1 to issue Essentiality certificate/ no objection certificate to the petitioner institution, in the interest of justice.

2. Issue a writ; orders as direction in the nature of Mandamus commanding the opposite party no-1 to consider and decide the representation dated 3-3-2023, in the interest of justice."

3. Learned Counsel for the petitioner after arguing for sometime submits that it would be suffice if pending representation of the petitioner, as contained in Annexure-16 to the petition, be decided by respondent no.1 in a time bound period, to which learned Additional Chief Standing Counsel has no objection.

4. In view of the above, with the consent of parties' counsel, the petition is disposed of with a direction to respondent no.1 to consider and decide the representation of the petitioner within a period of two months by passing a speaking and reasoned order, from the date of receipt of a certified copy of this order.