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Judgment
Mohammed Nias. C.P.,J
This Writ Petition is filed with the following prayers:-
I) Issue a writ of mandamus or any other appropriate writ order or direction directing the 2nd respondent to keep in abeyance of the order directing to maintain status quo in Thottuva Arattu Kadavu as contained in Ext. P4, in the interest of justice.
2) Issue a writ of mandamus or any other appropriate writ order or direction directing the 2nd respondent to consider and pass orders on Ext. P5 petition filed by the petitioner on an urgent basis within a time frame fixed by this Hon'ble Court and to stay the operation of order in Ext. P4 in Thottuva Arattu Kadavu till that time.
3) Issue a writ of mandamus or any other appropriate writ order or direction directing the Ist respondent to permit the petitioner and similarly situated workers to work in Thottuva Arattu Kadavu as per the decision taken by the Ist respondent in the form of Ext. P2 and P3.
4) Any other relief which may be prayed for from time to time, in the interest of justice.
Ext. P5 is an application filed before the 2 nd respondent District Collector, Ernakulam. If no action has been taken on Ext. P5 so far, the District Collector will take up Ext. P5 and dispose of the same with notice to the petitioner within a period of four months from the date of receipt of a copy of this judgment.
This Writ Petition is disposed of as above.