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Judgment
Sathish Ninan, J
Petitioners are the holders of FL-3 licenses. They allege discrimination in the treatment given to them when compared with the outlets maintained by respondent 3 and 4, in various matters including supply of liquor, mode of purchase etc. Voicing the grievance, the petitioner has submitted Ext P1 representation before the 3rd respondent. Petitioners confine their relief for a consideration of Ext P1 expeditiously.
Heard the learned counsel on either sides.
Without expressing anything on merits the Writ Petition is disposed of directing the 3rd respondent to consider and pass appropriate orders on Ext P1 representation within a period of one month from the date of receipt of a copy of this judgment. If the petitioners seek for an opportunity of hearing, they may authorize anyone among them to represent them at the hearing and such person shall be afforded an opportunity of hearing.