O. GEETHA Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners having been aggrieved by partial approval granted to them, have preferred Ext.P20 revision before the State Government, which is pending consideration. Petitioners seek direction for early finalization of the same.

(2.) I have heard learned counsel for the petitioners and learned Senior Government Pleader and perused the pleadings and the documents on record.

(3.) According to the petitioners, petitioners are entitled to get the benefits of Exts.P16 and P16(a) Division Bench judgments of this court to consider the claims of similarly situated persons, deeming that the bonds are executed by the Manager.