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Judgment
13 paragraphs · 229 wordsMary Joseph, J
In this Writ Petition the following reliefs were sought.
“(i) Issue a writ of mandamus or any other appropriate writ directing the 2nd respondent to discharge his duty as per law and take a decision on Ext.P1 application
and grant special parole to the petitioner considering the Covid 19 pandemic condition.
(ii) Such other relief the court deem fit and proper is also be allowed.â€
According to the petitioner, he had applied for a special parole before the second respondent on 12.05.2021 by filing an application as Ext.P1.
According to him himself and his wife are affected with serious ailments and the particulars are detailed in Ext.P1 application. Ext.P1 was found
received by the 2nd respondent but not acted upon till date. In the said circumstances, the said Writ Petition seeking the above reliefs, was filed by
him.
The learned Public Prosecutor has submitted that the 2nd respondent is not the appropriate authority to consider the application seeking parole.
In the above scenario, Writ Petition is disposed of directing the 2nd respondent to transmit the application pending as Ext.P1 before him to the
appropriate authority who is empowered to grant parole. Ext.P1 shall be considered by the appropriate authority and pass necessary orders in
accordance with law within a period of two weeks from the date of receipt of the application by them.