KUNJAMMA PHILIP Vs. DISTRICT COLLECTOR PATHANAMTHITTA

JUDGEMENT

(1.) EXTS.P3 and P4 are the prohibitory orders issued by the 2nd respondent and aggrieved by these prohibitory orders petitioner has filed Ext.P5 objection. Despite the pendency of Ext.P5, orders have not been passed and this lead to the petitioner to file the writ petition.

(2.) AS at present the grievance of the petitioner will be redressed if the 2nd respondent considers Exts.P3 and P4 in the light of Ext.P5. This the 2nd respondent shall do as expeditiously as possible and at any rate within 3 weeks from the date of production of a copy of the judgment along with a copy of the writ petition. Writ petition is disposed of as above.