V.K.KARUNAKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) WP(C) No.24355/2019 has been filed for a mandamus directing the 2nd respondent to consider Agenda No.7 in Exts P1 and P2 and to take appropriate action against the defaulters. Agenda No.7 in Exts P1 and P2 is extracted below:

(2.) On 5th September, 2019, an Hon'ble Division Bench of this Court has passed the following order:

(3.) WA No.2351/2019 is filed against judgment dated 25.10.2019 made in WP(C) No.26504/2019, seeking for a modification of last paragraph of the above said judgment by which learned Single Judge has directed the District Collector, Ernakulam to consider Ext P2 application of the appellants/writ petitioners and dispose of the same, as per law and issue a final order after affording an opportunity of being heard to the writ petitioners.