- (1.) IN this interlocutory application, the petitioner has prayed for early hearing and disposal of the writ petition.
(2.) IT has been stated that the petitioner is an old man aged about 75 years and has been suffering from heart ailment and on that ground has prayed for fixation of early date of hearing for disposal of the writ petition under the heading for admission. Learned counsel appearing on behalf of the respondents has not disputed the said fact.
(3.) IN view of the above, this interlocutory application is allowed. The writ petition shall be heard today itself, as there is no objection from any party.;