P R SASINDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE writ petition is filed mainly with the following prayers :-

(2.) THERE is no counter affidavit. It is seen that Exts.P10 and P11 representations are pending before the first respondent. THERE will be a direction to the first respondent to look into Exts.P10 and P11 after affording an opportunity for hearing to the petitioner and the third respondent, and pass appropriate orders thereon in accordance with law, within a period of three months from the date of production of a copy of the judgment. The writ petition is disposed of as above.