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Judgment
V.G.Arun, J.
Petitioner is aggrieved by the non-consideration of his complaint regarding the illegal activities of the 5th respondent committee.
Learned Counsel for the petitioner submitted that, even though various complaints have been filed, no action is forthcoming from the side of the 2nd respondent. Ext.P16 is pointed out to be the last of such complaints filed. The prayer in this writ petition is to direct the 2nd respondent to consider and pass orders on Ext.P16.
We heard the learned Standing Counsel for the Malabar Devaswom Board also.
Considering the limited relief sought, the writ petition is disposed of directing the 2nd respondent to consider and pass appropriate orders on Ext.P16 complaint with notice to the petitioner, 4th and 5th respondents, within three months of receipt of a copy of this judgment.
The writ petition is disposed of accordingly.