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Judgment
P.V.Kunhikrishnan, J
The above Writ Petition (C) is filed with the following prayers:
"i.Issue a Writ of Mandamus or other appropriate writs, Orders or Directions commanding the 2nd respondent to take a decision in Exhibit P3 application preferred in Form No.5 as expeditiously as possible at any rate within a time frame to be fixed by this Hon’ble Court in the interest of justice.
ii.Issue a Writ of Mandamus or other appropriate writs, Orders or Directions commanding the 4th respondent to forward a report independently regarding the status of the land to the 2nd respondent as expeditiously as possible at any rate within a time frame to be fixed by this Hon’ble Court in the interest of justice.
iii.To dispense with the production of English Translation of Malayalam Exhibits produced along with the Writ Petition in the interest of justice;
iv.To grant such other reliefs which this Honourable Court may deem fit and proper in the interest of justice."
[SIC]
When this Writ Petition came up for consideration, the learned counsel appearing for the petitioner submitted that the petitioner will be satisfied if a direction is issued to consider Ext. P3 Form – 5 application within a time frame.
Heard the learned counsel for the petitioner and the learned Government Pleader.
After hearing both sides, I think there can be a direction to consider Ext.P3 application within a time frame. Therefore, this Writ Petition is disposed of in the following manner:
The 4th respondent is directed to submit the necessary report based on the Ext. P3 application to the 2nd respondent/Authorised Officer, as expeditiously as possible, at any rate, within a period of one month from the date of receipt of a certified copy of this judgment.
The 2nd respondent/Authorised Officer is directed to consider Ext. P3 application (if it is pending and if it is in order) based on the report received from the 4th respondent, as expeditiously as possible, at any rate, within a period of four months from the date of receipt of the report.
The petitioner will produce a certified copy of this judgment, along with a copy of this Writ Petition with exhibits, before the 2nd and 4th respondents for compliance.