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Judgment
5 paragraphs · 121 wordsT.R. Ravi, J
Admit. Government Pleader takes notice for the respondents.
The writ petition has been filed seeking direction for effecting mutation of property comprised in 15.63 Ares in Re-Survey No.584/4-1 in Block No.1 of Edava Village, Varkala Taluk in the name of the petitioner and his brothers. The petitioner has preferred Ext.P3 representation before the 2nd respondent.
The Government Pleader on instructions submits that Ext.P3 has been received and is pending.
In the above circumstances, this writ petition is disposed of directing the 2nd respondent to consider and pass orders on Ext.P3 representation after hearing the petitioner at the earliest, at any rate, within six weeks from the date of receipt of a copy of this judgment.