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Judgment
P.B.Suresh Kumar, J
Ext.P4 is a complaint preferred by the petitioners before the second respondent against respondents 3 and 4. The grievance voiced by the
petitioners in the writ petition concerns the inaction on the part of the second respondent in taking appropriate action on Ext.P4 complaint.
When this matter was taken up, the learned counsel for the petitioners submitted that after the institution of the writ petition, notice has been issued
by the second respondent to the petitioners calling upon them to produce the documents to substantiate the complaint.
In the light of the submission made by the learned counsel for the petitioners that steps have already been taken by the second respondent to take
appropriate action on Ext.P4 complaint, I deem it appropriate to dispose of the writ petition directing the second respondent to complete the
proceedings initiated on Ext.P4 complaint in accordance with law as expeditiously as possible, at any rate, within two months. Ordered accordingly.