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Judgment
4 paragraphs · 132 wordsDr. Kauser Edappagath, J
The petitioner preferred Ext.P1 application for rectification of re-survey records including BTR in respect of the property belongs to him before the 1st respondent. The limited prayer in this Writ Petition is to give a direction to the 1st respondent to dispose of Ext.P1 expeditiously.
The learned Government Pleader Smt. Vidya Kuriakose on instructions submits that Ext.P1 can be considered and disposed of within a period of three months.
Having heard the learned Counsel for the petitioner and the learned Government Pleader, this Writ petition is disposed of with a direction to the 1st respondent to consider and pass appropriate orders on Ext.P1 application after hearing the petitioner within a period of three months from the date of receipt of a copy of this judgment.