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Judgment
Honourable Mr. V. Chitambaresh, J.—Ext. P4 is the representation submitted to the second respondent Panchayat complaining of unauthorised functioning of a vegetable shop without licence. Ext. P5 is the representation submitted to the first respondent Assistant Executive Engineer against the grant of electricity connection to the said premises. Both the representations submitted by the petitioner are pending before respondents 1 and 2 respectively. I direct the first respondent Executive Engineer to consider Ext. P5 representation on merits within a period of one month from the date of receipt of a copy of this judgment. The petitioner as well as respondents 2 to 6 shall be put on notice and heard before final orders are passed on Ext. P5 representation. The parties are entitled to urge their respective contentions before the first respondent who shall deal with the same in accordance with law.
The Writ Petition is disposed of as above.