Kerala High Court
Mohammed Ashraf vs The Additional District Magistrate on 25 November, 2008
Author: K.M.Joseph
Bench: K.M.Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 34768 of 2008(L)
1. MOHAMMED ASHRAF
... Petitioner
Vs
1. THE ADDITIONAL DISTRICT MAGISTRATE
... Respondent
2. ASSISTANT EXECUTIVE ENGINEER
3. LEELA, KARUPPATH VEEDU
4. THANKAMANI, KARUPPATH VEEDU
5. REENA, KARUPPATH VEEDU
6. GEETHA, KARUPPATH VEEDU
For Petitioner :SRI.SAJU.S.A
For Respondent : No Appearance
The Hon'ble MR. Justice K.M.JOSEPH
Dated :25/11/2008
O R D E R
K.M.JOSEPH, J.
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WP.(C) No.34768 of 2008
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Dated this the 25th day of November, 2008
JUDGMENT
Petitioner is a party to the proceedings before the first respondent under Section 16 of the Indian Telegraph Act. He has filed Ext.P4. Complaint is that final orders will be passed without deciding this petition.
2. Heard learned counsel for the petitioner, learned Standing Counsel and the learned Government Pleader.
The writ petition is disposed of directing the first respondent to consider and take a decision on Ext.P4 in accordance with law before taking a final decision in the matter, if final decision has not already been taken.
(K.M. JOSEPH, JUDGE) sb