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Judgment
Mohammed Nias C.P.J.
The The writ petition is filed with the following prayers:
“i) Issue a writ of mandamus or any other appropriate writ or order or direction, directing the respondents to provide all assistance to offer prayers in the place stated in Exhibits P1 and P2, without any obstructions.
ii) Issue a writ of mandamus or any other appropriate writ or order or direction, directing the 1st respondent to take appropriate actions in Exhibit P2, after giving an opportunity for hearing the petitioner, within a time limit as fixed by this Hon'ble Court;
iii) Such other reliefs this Honourable Court deed fit and proper to grant in the facts and circumstances of the case.”
In view of the allegations made in the writ petition, there will be a direction to the first respondent to consider Ext.P2 with notice to the petitioner and other affected parties if any and take an appropriate decision in accordance with law, if not already done, within an outer time limit of three months from the date of receipt of a copy of this judgment.
The writ petition is disposed as above.