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Judgment
8 paragraphs · 217 wordsP.V.Kunhikrishnan, J
The above writ petition is filed with the following prayers;
“ i. To issue a writ of mandamus or any appropriate writ or direction to directing the 2nd respondent to consider and take decision on Ext.P1 petition at the earliest with in a time frame as directed by this Hon'ble court;
ii. To issue such other relief’s as this Hon’ble Court may deem fit in the circumstances of this case.”
When this writ petition came up for consideration, the learned counsel for the petitioners submitted that, they will be satisfied if a direction is issued to the 2nd respondent to consider and pass final orders in Ext.P1 petition within a time frame.
Heard the learned Counsel for the petitioners and the learned Government Pleader.
After hearing both sides, I think this writ petition itself can be disposed of directing the 2nd respondent to consider and pass final orders in Ext.P1 petition within a time frame.
Therefore, this writ petition is disposed of directing the 2nd respondent to consider and pass appropriate orders in Ext.P1 petition, as expeditiously as possible, at any rate, within a period of three weeks from date of receipt of a copy of the judgment, after giving an opportunity of hearing to the petitioners and the 3rd respondent.