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Judgment
A. Badharudeen, J
This writ petition (criminal) has been filed under Article 226 of the Constitution of India and the prayer herein is as follows:
“Issue a writ of mandamus or other appropriate writ or order or direction to the respondent No:2, District Drug Disposal Committee, Wayanad to hear the petitioner and dispose of Ext.P5 application at the earliest”.
Heard the learned counsel for the petitioner as well as the learned Public Prosecutor appearing for the respondents.
The learned Public Prosecutor did not oppose the prayer since the prayer is only for an early direction to dispose of Ext.P5 application.
Therefore, there shall be a direction to the second respondent to consider and pass order in Ext.P5 application, within a period of three weeks, from the date of receipt or production of a copy of this judgment.
This writ petition (criminal) stands disposed of as indicated above.