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Judgment
T.R. Ravi, J
Admit. Government Pleader takes notice for respondents 1 to 5. In view of the order that is proposed to be passed, notice to respondents 6 to 8 is dispensed with.
The grievance of the petitioner is that except few of the legal heirs of one Yohannan Kochummen, persons like the petitioners are not put on notice regarding the proceedings before the 2nd respondent. The petitioner also submits that a hearing is posted on 6.6.2022.
In the above circumstances, this writ petition is disposed of directing the 2nd respondent to hear the petitioner also while hearing and disposing of the revision petition filed by respondents 6 and 7 challenging Ext.P5 order. The petitioner may appear before the 2nd respondent on 6.6.2022 and produce a copy of this judgment.