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Judgment
3 paragraphs · 71 wordsA. Muhamed Mustaque, CJ
After hearing learned Counsel for the Petitioners as well as the Respondents, this Court deems it fit that the Additional District Collector, Namchi, shall place before this Court the entire file relating to the issuance of the Certificate of Identification (COI) to the Petitioner and also any subsequent report relied upon to cancel the certificate.
The matter is adjourned by four weeks, i.e., to 18th May, 2026.