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Judgment
Mohammed Nias C. P., J
The Writ Petition is filed with the following prayers:
“i. A writ of mandamus or any other appropriate writ order or direction directing the 3rd respondent to consider Exhibit-P6 application for building number and allot separate number to the room occupied by the petitioner in building number 34/1584 in the interest of justice.
ii. A writ of mandamus or any other appropriate writ order or direction directing the 3rd respondent to consider and pass orders on Exhibit-P6 application at the earliest in the interest of justice.
iii.To dispense with the production of translation of documents in Vernacular language.
iv.Such other reliefs as this Hon'ble Court deems fit to grant in the nature of this case.”
The learned counsel for the Corporation submitted that Ext.P6 application is pending.
In view of the above, there will be a direction to respondents 1 to 4 to take a decision on Ext.P6 with notice to the petitioner, the additional 5th respondent and other affected parties, if any, strictly in accordance with law, within six weeks from the date of receipt of a copy of this judgment.
It is made clear that all contentions of the parties are left open.
The Writ Petition is disposed of as above.