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Judgment
Mohammed Nias.C.P..J
The appellant Society had approached this Court on an earlier occasion culminating in Ext.P8 judgment which was affirmed in WA No.928 of 2022 dated 26.9.2022. The appellant had again filed WP(C)No.25012 of 2012 challenging Ext.P9, which is a consequence of Ext.P8 and the judgment in WA No.928 of 2022.
The limited prayer made by the learned counsel for the appellant before us is for a direction to consider Annexure A1 appeal filed before the first respondent within a time limit and keep in abeyance the recovery proceedings initiated against them till then.
3.Though the contentions raised on merits by the appellant is barred by the earlier judgments mentioned above, we direct, Annexure A1 appeal filed before the first respondent to be considered in accordance with law, after hearing the appellant as well as the affected parties within a period of one month. There will be a further direction to keep in abeyance the recovery proceedings initiated against the appellant till orders are passed in Annexure A1 appeal and communicated to the appellant.
The writ appeal is disposed as above.