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Judgment
5 paragraphs · 106 wordsViju Abraham, J
Petitioner has approached this court seeking a direction to the first respondent to consider Ext.P3 revision petition filed before the Government.
Heard the learned senior Government Pleader also.
After hearing both sides, I am inclined to dispose of the writ petition with a direction to the first respondent to consider and pass orders on Ext.P3 revision petition, within a period of four months from the date of receipt of a copy of this judgment, after affording an opportunity of being heard to the petitioner as well as the fourth respondent.
With the abovesaid directions, the writ petition is disposed of.