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Judgment
T.R.Ravi, J
The writ petition has been filed praying for a direction to the 1st respondent to consider and dispose of Ext.P17 representation on merits, within a
time frame. Ext.P17 is regarding water supply to the apartment complex named DLF Riverside, Vytilla.
The learned standing counsel for the 1st respondent submits that Ext.P17 application has to be considered by the 2nd respondent and the direction
may be issued to the 2nd respondent.
In the light of the limited prayer made in the writ petition, the writ petition is disposed of directing the 2nd respondent to consider and pass orders on
Ext.P17 representation on merits, at the earliest, at any rate, within a period of two months from the date of receipt of a copy of this judgment.