$~11 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
+  W.P.(C) 16541/2025 
 MOHD SHAFI      .....Petitioner 
Through: Mr. Abhay Kumar Bhargava, Mr. Satyaarth Sinha, Ms. Shradha Mewati, Advs. 
 
    versus 
 
 UNION OF INDIA & ORS.       .....Respondents 
Through: Mr. Sushil Kumar Pandey, SPC with Mr. Sarvesh Shrivastava and Ms. Himanshi Chhillar, Advs. 
 CORAM: 
 HON'BLE MR. JUSTICE C. HARI SHANKAR 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    O R D E R (ORAL) 
%         31.10.2025 
  
1. With consent of both sides, this writ petition is disposed of with the direction to the respondents to treat the present writ petition as a representation and pass a reasoned and speaking order within four weeks from today and to communicate the order to learned Counsel for the petitioner.  


 
2. Needless to say, should the petitioner continue to remain aggrieved, remedies in law shall remain available to him.  


 
C.HARI SHANKAR, J 
 
OM PRAKASH SHUKLA, J 
 OCTOBER 31, 2025/rjd