SAJ FLIGHT SERVICES P LTD Vs. TAHSILDAR

JUDGEMENT

(1.) CHALLENGE in the writ petition is against Ext. P18, a prohibitory order issued by the 1st respondent.

(2.) ON instructions, the learned Government Pleader submits that the file concerning Ext. P18 has been transferred to the RDO, Devikulam, and that the said Officer has heard the petitioner and that orders have not been pronounced so far. However, the learned senior counsel for the petitioner submits that a full hearing has not been given to the petitioner so far.

(3.) TAKING into account the fact that the proceedings pursuant to Ext. P18, according to the learned Government Pleader himself, is still pending before the RDO, Devikulam, I feel the writ petition can be disposed of with appropriate directions protecting the interest of both sides.