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Judgment
6 paragraphs · 102 wordsJohnson John, J
Heard, admitted.
The learned counsel for the petitioner submitted that the petitioner is seeking only a direction to the 4th respondent to decide Ext.P12 application, seeking mutation of the property, within a reasonable time frame.
The learned Government Pleader has no objection in directing the 4th respondent to dispose of Ext.P12 application within reasonable time.
In that circumstance, the 4th respondent is directed to dispose of Ext.P12 application on merit within a period of two months from the date of receipt of a certified copy of this judgment.
The writ petition is disposed of as above.