NIXON FRANKLIN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has approached this Court with the following prayers:

(2.) DURING the pendency of the proceedings the petitioner has preferred Ext.P8 appeal (produced along with I.A. No. 6854 of 2014) as well, before the second respondent, challenging the correctness and sustainability of Ext.P5 order passed by the third respondent on 27.12.2013. When the matter is taken up for consideration, the learned counsel for the petitioner submits that the petitioner will be satisfied if a direction is given to the second respondent to consider and finalize Ext.P8 appeal within a reasonable time.

(3.) CONSIDERING the limited nature of relief sought for, the writ petition is disposed of, directing the second respondent to consider and pass final orders on Ext.P8 appeal preferred by the petitioner in accordance with law after hearing the petitioner and also the 4th respondent, at the earliest, at any rate, within 'three months' from the date of receipt of a copy of this judgment. The petitioner shall produce a copy of the judgment along with the a copy of writ petition and I.As. before the second respondent for further steps.