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Judgment
T.R.Ravi, J
The writ petition has been filed praying for the following reliefs:
i. “To issue a writ, order or direction in the nature of Mandamus or other appropriate writ directing the Respondent No.2 to procure M2M connections
without insisting for white-listing on both phone numbers and IP address, within a time limit, in the interest of justice.
ii. To issue writ, order or direction in nature of mandamus directing the respondent 2 to 4 to take-up Ext.P6 representation by considering possible changes in
security front, which may be made optional for the petitioner to choose from time time whether white-listing is required or not, in the interest of justice.
iii. To issue writ, order or direction in nature of mandamus directing the 2nd respondent that while white-listing is enable, number of white-listed phone and IP
address can be decided by the petitioner, in the interest of justice.
iv. To issue writ, order or direction in nature of mandamus directing the respondent 2 to 4, to procure M2M connections without insisting for white-listing on
both phone numbers and IP address and considering the possible changes in security front, it may be made optional for the petitioner to choose from time to time
whether white listing is required or not and further when white-listing is enabled, number of white listed phone and IP address can be decided by the petitioner,
in the interest of Justice.â€
Heard; Sri.Praveen K. Joy, on behalf of the petitioners and Sri. Suvin R. Memon, on behalf of the respondents.
When the writ petition was taken up for hearing, the learned counsel for the petitioners submitted that the petitioners will be satisfied with the
direction to respondent Nos.2 to 4 to consider Ext.P6 representation and pass orders within a time limit.
In the light of the limited prayer made by the petitioners, the writ petition is disposed of directing the respondent Nos.2 to 4 to consider and pass orders
on Ext.P6 representation, within a period of three months from the date of receipt of copy of this judgment.