O GEETHA ALIAS GEETHANJALI MADAM Vs. J PUSHPANGATHAN

JUDGEMENT

(1.) (Oral)

(2.) AFTER arguing for some time, learned counsel for the appellant says that this writ appeal be dismissed as withdrawn, but he contends that from the nature of the relief and also that proceedings under Section 133 of the Code of Criminal Procedure are emergent in nature, the District Magistrate, may be directed to deal with and dispose of the proceedings under Section 133 of the Code of Criminal Procedure as expeditiously as possible. In the peculiar facts and circumstances of the case, while dismissing the writ appeal as withdrawn we direct the District Magistrate, Thiruvananthapuram to deal with and expeditiously dispose of the proceedings under Section 133 of the Code of Criminal Procedure finally, and preferably within a period of six weeks from today. Writ appeal is disposed of accordingly.