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Judgment
5 paragraphs · 133 wordsT.R. Ravi, J
Admit. Government Pleader takes notice for the respondents.
The prayer in the writ petition is for a direction to the 2nd respondent to consider and pass orders on Ext.P14 Revision Petition. Ext.P14 is a statutory revision against Ext.P13 order.
In view of the limited prayer made, this writ petition is disposed of directing the 2nd respondent to consider and pass orders on Ext.P14 Revision after hearing the petitioner, at the earliest, at any rate within three months from the date of receipt of a copy of this judgment.
The further proceedings pursuant to Ext.P15 will be kept in abeyance till disposal of Ext.P14 Revision. The petitioner to produce a copy of the writ petition along with a copy of the judgment before the 2nd respondent for compliance.