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Judgment
Devan Ramachandran, J
When this matter was called today, the learned counsel for the petitioners, confined their plea that the Managing Director of the Kerala Financial Corporation (KFC) be directed to take up Ext.P9 representation and dispose it of, within a time frame to be fixed by this Court.
Smt.Dhanya Ashokan – learned Standing Counsel for the KFC, submitted that there is no legal impediment in Ext.P9 being taken up and disposed of by the Managing Director of the KFC; but prayed that this Court may not make any affirmative declarations on their entitlement to any relief and leave it to be decided by the competent Authority, in terms of law.
In the afore circumstances, I allow this writ petition and direct the Managing Director of the KFC to take up Ext.P9 representation of the petitioners and dispose of the same, after affording them an opportunity of being heard; thus culminating in an appropriate order and necessary action thereon, as expeditiously as is possible, but not later than two weeks from the date of receipt of a copy of this judgment. For the afore purpose, the petitioners will appear before the 2nd respondent at 11.00 a.m. on 28.10.2023.