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Judgment
3 paragraphs · 105 words
1.Admit. Government Pleader takes notice for the respondents.
2.
The prayer in the writ petition is for a direction to the 3rd respondent to consider and pass orders on Ext.P4 application, which is stated to have been submitted on 17.07.2017 in Form No.10 of the Kerala Survey and Boundaries Rules, 1964.
In view of the limited prayer made, this writ petition is disposed of directing the 3rd respondent to consider and pass orders on Ext.P4, if the same has been received and is still pending, at the earliest, at any rate, within three months from the date of receipt of a copy of this judgment.