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Judgment
6 paragraphs · 253 wordsDevan Ramachandran, J
The limited plea of the petitioners is that 1st respondent be directed to take up Ext.P3 – Statutory Appeal, and dispose it of within a time frame to be fixed by this Court.
Smt.Sulfia M.A. – learned counsel for the petitioners, submitted that the matter is very urgent since 1st petitioner is awaiting an Organ transplant and, therefore, that she cannot brook any further delay.
Smt.Vidya Kuriakose – learned Government Pleader, in response, submitted that if the petitioners only require Ext.P3 to be taken up and disposed of, there does not appear to be any legal impediment for the 1st respondent in doing so; but prayed that this Court may not make any affirmative declarations in their favour and leave it to the said respondent to take an appropriate decision thereon, as per law.
Taking note of the afore submissions and the urgency projected by the petitioners, I allow this writ petition and direct the 1st respondent to take up Ext.P3 Statutory Appeal, and dispose it of, after affording the petitioners an opportunity of being heard; thus culminating in an appropriate order and necessary action thereon, as expeditiously as is possible, but not later than three weeks from the date of receipt of a copy of this judgment.
I make it clear that, I have not entered into the merits of any of the contentions of the parties and that all of them are left open to be decided by the 1st respondent during the afore exercise.