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Judgment
Anu Sivaraman, J
This writ petition was filed challenging Ext.P11 notice and seeking directions to the respondent Municipality to consider and pass orders on Ext.P12 appeal.
It is submitted by the learned Standing Counsel for the Municipality that the appeal has been dismissed on 19.11.2021 and that a copy of the order will be served on the petitioners immediately.
In the above view of the matter, it is for the petitioners to take up the order passed by the Municipality before the Tribunal for Local Self Government Institutions. To enable the petitioners to obtain a copy of the order and to approach the Tribunal, the impugned action shall be kept in abeyance for a period of two weeks from today.
This writ petition is ordered accordingly.