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Judgment
T.R. Ravi, J.
Petitioners being aggrieved by the alignment of the River View road (Papputty Hall-Vengallur road) had submitted an application before the 2nd respondent as Ext.P5. The 2nd respondent has forwarded the same to the 1st respondent stating his views and for further action. A counter affidavit has been filed by the 2nd respondent giving details of the work that has been carried out with regard to the road.
In view of the limited prayer made, this writ petition is disposed of directing the 1st respondent to consider and pass orders on Ext.P5 representation forwarded to him along with Ext.P6 by the 2nd respondent and such other applications which may have been preferred by the other petitioners for the same reliefs and pass orders, after hearing the petitioners, at the earliest, at any rate, within three weeks from the date of receipt of a certified copy of this judgment. It is made clear that this Court is not expressing any opinion regarding the merits of the claim made by the petitioners.