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NON-REPORTABLE

IN THE SUPREME COURT OF INDIA                  CIVIL ORIGINAL JURISDICTION

         WRIT PETITION (C) NO.664 OF 2015

      SNEHASISH MUKHERJEE           ...    PETITIONER(S)                 VS.

      UNION OF INDIA & ANR.         ...    RESPONDENT(S)

      J U D G M E N T

ANIL R. DAVE, J. 1. It has been submitted by the learned counsel for the  petitioner  that  the  petitioner  ha14s  already  made  severalrepresentations  on  the  subject  matter  of  the  petition and the last one was made on 5th August, 2015 to  the  Secretary,  Ministry  of  Home  Affairs  but  the  said  representations have not been replied so far. 2. We are sure that the Ministry of Home Affairs will  consider  the  same  and  give  reply  to  the  said  representations of the petitioner at an early date. 3. With this hope, we dispose of this writ petition.   

       ..............J.

[ANIL R. DAVE]

..............J. [ADARSH KUMAR GOEL]

New Delhi; 21st September, 2015.