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Judgment
The petitioner as well as her husband, who is the 10th respondent, have auctioned various chitties conducted by the Kerala State Financial Enterprises. They have defaulted the payments and a huge amount is due from them. The writ petition was filed when Revenue Recovery proceedings were initiated.
The petitioner has subsequently approached the 1st respondent with Ext.P14 representation requesting for settlement of the liability under the Aswas scheme. The learned counsel for the petitioner points out that Ext.P13 representation is under consideration of a Committee constituted by the 1st respondent.
Heard Sri.Arun Antony, learned Standing Counsel for the respondents 1 and 5 as well as the learned Government Pleader.
As the learned counsel for the petitioner submits that the matter is under active consideration of the Committee constituted by the 1st respondent, the writ petition is disposed of directing the 1st respondent to see that a decision is taken on Ext.P14 representation at the earliest, within a period of two weeks from the date of receipt of a copy of the judgment.