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Judgment
13 paragraphs · 249 words[1] Heard Mr. Donald, junior counsel to Mr. T. Rajendra, Ld. Counsel for the petitioner in W.P.(C) No.304 & W.P.(C) No.471 of 2012; Mr. Kh.
Tarunkumar, Ld. Counsel for the petitioner in W.P.(C) No.757 of 2015; Mr. S. Suresh, Ld. ASG for Respondent No.1, Mr. M. Devanda, Ld. Counsel
for the RIMS (Respondent No.2) and Mr. Ch. Momon, Ld. Counsel for the respondent Nos.24 to 41 & 43.
[2] Both the counsels reported that pleadings are already completed and the matters are ready for final hearing whereas Mr. S. Suresh, Ld. ASG
seeks permission of this Court to give suitable direction to the parties to serve their Affidavits to him to enable him to argue the case.
[3] Therefore, both the counsels in these writ petitions are directed to furnish copies of their Affidavits and documents to Mr. S. Suresh, Ld. ASG.
 [4] Mr. Donald, junior counsel to Mr. T. Rajendra, Ld. Counsel for the petitioner in W.P.(C) No.304 & W.P.(C) No.471 of 2012 represented that
he may be permitted to file rejoinder to the counter affidavit filed by the respondents in both the writ petitions.
[5] Accordingly, permission is granted.
[6] Post the matters on 17.03.2021 finally.
[7] Both the counsels are directed to advance their arguments on that day without fail since the writ petitions are pending from 2017 and 2015.
[8] Thereafter, no further adjournment shall be made.
[9] Registry is directed to issue copy of this order to both the parties through their whatsapp/e-mail.