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Judgment
Kurian Joseph, C.J.—The writ petition is filed with the following prayer:
That the writ of mandamus may kindly be issued in favour of the Petitioner and against the Respondent State Government to allow the Congress Mandal Pachhad to hold peaceful agitation, hunger strike and for use of the loud speaker at Sarahan (Pachhad) near New Bus Stand from 2-9-2011 to 10-9-2011.
We are informed that no orders have been passed on Annexure P-7.
According to the Petitioner, it is on account of the pendency of the writ petition. The writ petition is disposed of directing the second Respondent to dispose of Annexure P-7 within twenty four hours from the date of production of the copy of this judgment. The pending applications, if any, also stand disposed of.
A copy of this order, duly authenticated by the Court Master, be supplied to the learned Counsel for the Petitioner during the course of the day.