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Judgment
P.V.Kunhikrishnan, J
The above writ petition is filed with the following prayers:
“(i) To call for the records relating to Exhibits P-1 to P-5 and to issue a writ in the nature of mandamus or any appropriate writ, direction or order, directing the 2nd respondent to appoint the petitioner as licensee for FPS No.276 (now attached to ARD 143) at Ward No.XIX, Ittiva Panchayat, Vayyanam P.O., Kottarakkara Taluk, Kollam District wherein the petitioner is working as Salesman.
(ii) To issue a writ in the nature of mandamus or any appropriate writ, direction or order, directing the 2nd respondent to consider and pass order on Ext.P-5 after affording an appointing of being heard.
(iii) To declare that the petitioner is entitled to get priority in granting licence to run FPS No.276 at Ward No.XIX, Ittiva Panchayat, Vayyanam P.O., Kottarakkara Taluk, Kollam District based on his 29 years experience in the same shop.
(iv) To dispense with filing of the translation of vernacular documents.
(v) To issue any other appropriate writ, order or direction to meet out justice under the circumstances of the above case.”[SIC]
When this writ petition came up for consideration, the counsel appearing for the petitioner submitted that, he will be satisfied, if a direction is issued to the 2nd respondent to consider Ext.P5.
Heard the learned Special Government Pleader also.
After hearing both sides, I think there can be a direction to the 2nd respondent to consider Ext.P5 and pass appropriate orders in it, after giving an opportunity of hearing to the petitioner and other affected parties, if any.
Therefore, this writ petition is disposed of in the following manner:
i. The 2nd respondent is directed to consider Ext.P5 and pass appropriate orders in it, as expeditiously as possible, at any rate, within a period of one month from the date of receipt of a copy of this judgment.
ii. Before passing final orders, an opportunity of hearing should be given to the petitioner and other affected parties, if any.