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Judgment
P.V.Kunhikrishnan, J
The above writ petition is filed with following prayers :
(i) To issue a writ of mandamus or writ of similar nature or order or direction commanding the respondents 1 to 3 to consider representations submitted by the petitioners and take immediate action as per law against the 4th respondent to prevent illegal functioning of the bus body building Unit near their residence.
(ii) To issue any other order or direction that this Hon'ble Court may deem fit under the facts and circumstances of the case.” [SIC]
The main prayer in this writ petition is to issue directions to the respondents to consider the representation submitted by the petitioners. The petitioners submitted Ext.P3 before the additional 5th respondent. There can be a direction to the addl. 5th respondent to consider the same and pass appropriate orders after giving an opportunity of hearing to the petitioners and the 4th respondent.
Therefore, this writ petition is disposed of with the following direction :
1) There will be a direction to the addl.5th respondent to consider and pass appropriate orders in Ext.P3 after giving an opportunity of hearing to the petitioners and the 4th respondent as expeditiously as possible, at any rate, within three months from the date of receipt of a copy of this judgment.