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Judgment
The relief sought by the petitioners who have filed a joint application for revision of timing is that, in spite of the considerable delay their request
filed as Ext.P7 is not being taken up and appropriate orders passed.
When the matter was taken up on the last occasion, it was submitted by the learned senior Government Pleader that one of the applicants had not
signed the joint application. It is now submitted at the time of hearing by Adv.Dinesh Menon that the co-applicant has cured the defect and affixed his
signature. This is recorded.
In the light of the above submission and after hearing the learned counsel for the petitioners and the learned senior Government Pleader, I am
inclined to dispose of the Writ Petition, with a direction that Ext.P7 application shall be considered by the respondent-authority, as expeditiously as
possible, at any rate, within a period of two weeks from the date of receipt of a copy of this judgment, after giving an opportunity of being heard to all
persons entitled and appropriate orders shall be passed after obtaining a report from the field officer.
Writ Petition is disposed of.