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Judgment
5 paragraphs · 123 wordsT.R. Ravi, J.
Admit. Government Pleader takes notice for the respondents.
The petitioner seeks a direction to the 3rd respondent to effect Transfer of Registry of the property of an extent of 17.60 Ares comprised in Re-survey No.599/10 of Edava Village, Varkala Taluk in the name of the petitioner. The petitioner has preferred Ext.P5 representation before the 2nd respondent and it is stated that the same is pending.
The Government Pleader on instructions submits that Ext.P5 is pending consideration.
In such circumstances, this writ petition is disposed of directing the 2nd respondent to consider and pass orders on Ext.P5 representation at the earliest, at any rate, within two months from the date of receipt of a copy of this judgment.