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Judgment
4 paragraphs · 155 wordsT.R. Ravi, J
Admit. Government Pleader takes notice for respondents 1 to 3. In view of the order that is proposed to be issued notice to respondents 4 to 6 is dispensed with.
The grievance of the petitioner is that survey subdivision has been done without notice to him and without hearing him on the objections. Ext.P1 is the objections that he has preferred. It is submitted that the proce. edings are now pending before the 2nd respondent. The Government Pleader on instructions submits that Ext.P1 is received and is pending.
In the above circumstances, the writ petition is disposed of directing the 2nd respondent to consider and pass orders regarding the survey subdivision after hearing the petitioner on his objections Ext.P1 and after hearing the respondents 4 to 6, at the earliest, at any rate, within a period of three months from the date of receipt of a copy of this judgment.