RAHUL B Vs. THE DISTRICT COLLECTOR, COLLECTORATE, THIRUVANANTHAPURAM

JUDGEMENT

(1.) The writ petition was filed seeking for a direction to the District Collector to pass orders on Exhibit P2 filed by the petitioner.

(2.) It is submitted that the District Collector has passed orders on 09.09.2016. Leaving open the remedy of the petitioner to challenge the order passed by the District Collector, if it is prejudicial to the petitioner, the writ petition would stand closed. No costs.