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Judgment
Anu Sivaraman, J
This writ petition is filed seeking the following reliefs:
“i)Issue a writ of mandamus or any other writ order or direction compelling and commanding the respondents 1 and 2 to issue mike sanction to the petitioner for using speaker boxes during day time within the limit of 55dB and use the same during night time within the limit of 45 dB and laos permission to conduct 'Aarattu.
ii)To issue in the nature of mandamus or any other appropriate writ order or direction compelling and commanding the 2nd respondent to consider and pass orders in Ext.P3 representation.”
Heard the learned counsel appearing for the petitioner and the learned Government Pleader.
It is submitted by the learned counsel appearing for the petitioner that the petitioner has submitted Exhibit P3 application for mike sanction for a temple festival.
Without expressing any view on the merits of the matter, there will a direction to the 1st respondent to take up Exhibit P3 and pass appropriate orders on the same after obtaining due reports from respondents 2 and 3. Necessary shall be done at the earliest. The petitioner shall make available a copy of this judgment before the 1st respondent today itself for compliance.