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Judgment
5 paragraphs · 168 wordsN.Nagaresh, J
The petitioner, who is a Hereditary Trustee of Sree Pathukudi Apathukatha Mahaganapathi Temple, Mannarkkad, is aggrieved by the alleged serious illegalities being committed by the Executive Officer of the Temple in the daily administration of the temple. The petitioner has submitted Ext.P3 representation in this regard before the 3rd respondent.
The learned Standing Counsel entered appearance on behalf of respondents 1 to 3. Notice to the 4th respondent is dispensed with in view of the nature of the relief being granted in this Writ Petition.
As the limited prayer of the petitioner is to consider Ext.P3 representation submitted before the 3rd respondent, we are of the opinion that the 3rd respondent can consider the grievance raised by the petitioner atleast at the first instance.
The writ petition is accordingly disposed of directing the 3rd respondent to consider Ext.P3 representation and pass appropriate orders thereon within a period of two months after giving an opportunity of hearing to the petitioner and the 4th respondent.