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Judgment
3 paragraphs · 110 wordsDr.Kauser Edappagath, J
The petitioner's husband is a life convict undergoing imprisonment at the High Security Prison at Viyyur, Thrissur. The petitioner has preferred Ext.P5 application before respondent No.2 for emergency leave. The writ petition has been filed to give a direction to the respondent No.2 to grant emergency leave for fifteen days to the petitioner's husband to perform posthumous rites of his mother.
Having heard Sri.K.L.Lakshmi Rani, the learned counsel for the petitioner and Smt.S.Seetha, the learned Senior Public Prosecutor, this writ petition is disposed of directing the respondent No.2 to dispose of Ext.P5 application, as early as possible, in accordance with law, if it is received by him.