MARTIN SEBASTIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) NO admitted. Government Pleader takes notice for respondents 1 and 2. Adv.N.Nandakumara Menon takes notice for the third respondent-Corporation.

(2.) I do not propose to go into the merits of the matter. Ext.P3 representation has been submitted by the petitioner before the 2nd respondent. The 2nd respondent will take up Ext.P3 immediately, consider the same in the light of Ext.P1 reply given by the Minister for Local Self Government Department to a question by Mr.P.C.George, M.L.A. and send a reply to Ext.P3 to the petitioner at the earliest and at any rate within two weeks of receiving a copy of this judgment together with a copy of the Writ Petition and all the exhibits. The Writ Petition will stand disposed of as above.