NAIR SERVICE SOCIETY Vs. STATE OF KERALA

JUDGEMENT

(1.) The above writ petition is filed mainly challenging Exts.P4, P5 and P8 and to quash the decision taken to conduct the sample survey.

(2.) When this writ petition came up for consideration on 13/12/2021, this Court passed the following order:

(3.) Thereafter, when the matter came up for consideration on 31/1/2022, the learned Government Pleader seeks time to file affidavit as directed by this Court on 13/12/2021. Again the matter came up for consideration on 22/2/2022. On that day the learned Government Pleader submitted that the legislative assembly is in session and therefore, the Government would not able to take a decision and the decision will be placed on record on or before 7/3/2022. Again when the matter came up for consideration on 7/3/2022, the Government Pleader seeks further further time.