A K GOPALAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this court challenging Exts.P6 and P7. Against Ext.P6, the petitioner has preferred Ext.P8 appeal before the first respondent.

(2.) Heard counsel for the petitioner and learned Government Pleader.

(3.) In the light of the fact that the petitioner has moved the appellate forum, I do not think it necessary to go into the contentions raised against Exts.P6 and P7. The writ petition is disposed of directing the first respondent to consider and take a decision on Ext.P8, in accordance with law, after hearing the affected parties, as expeditiously as possible, within a period of two months from the date of receipt of a copy of this judgment.