CHITHPRAKASH Vs. STATE OF KERALA

JUDGEMENT

(1.) In this writ petition, filed under Article 226 of the Constitution of India, the petitioner, who is a third party, seeks to issue a direction to the 2nd respondent to consider and pass orders on Ext.P2 representation, after affording an opportunity of hearing to the petitioner also.

(2.) It is submitted by the learned Public Prosecutor that the petition can be allowed and hearing as canvassed can be given.

(3.) In view of the above, there shall be a direction to the 2nd respondent to consider and pass appropriate orders on Ext.P2 representation filed by the petitioner, after affording an opportunity to the petitioner to hear and submit his version before disposal of the matter.