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Judgment
Dr. Kauser Edappagath, J
The petitioner is running a quarry. He was issued with Ext.P9 show cause notice alleging that there was excess mining. The petitioner submitted Ext.P10 before the 3rd respondent, inter alia, requesting that he may be permitted to settle the amount by invoking the Adalath Scheme. It was rejected as per Ext.P11. Then the petitioner submitted Ext.P12 representation before the 1st respondent requesting to permit him to participate in the Adalath Scheme pursuant to the Government Order dated 25.8.23. The limited prayer in this writ petition is to give a direction to the 1st respondent to dispose of Ext.P12 representation within a time frame.
Having heard the learned counsel for the petitioner Sri. N. Krishna Prasad and the learned Government Pleader Smt. Vidya Kuriakose, this writ petition is disposed of with a direction to the 1st respondent to dispose of Ext.P12 representation within one month from the date of receipt of a copy of this judgment. Till Ext.P12 representation is disposed of, Ext.P9 shall be kept in abeyance on condition that the petitioner shall deposit 1/4th of the amount demanded within ten days.