1. The writ petition is filed, inter alia, to direct the 7th respondent to place the information covered by exts.P5, P8, P11, P14, P16, P18, P20 and P23 emails before the Honourable the Chief Justice on the administrative side, if it has not already been done in terms of the provisions under Rule 7 of the Contempt of Courts (High Court of Kerala ) Rules, 1971 within a time period to be fixed by this Court.

2. The 7th respondent has filed a counter affidavit, inter-alia, stating that the above mentioned emails were placed before the Honourable the Chief Justice and the Honourable the Chief Justice has directed to place the file for consideration after the disposal of the writ petition.

3. Heard; the learned counsel for the petitioner, the learned counsel for the respondents 1 and 2, the learned Government Pleader and the learned counsel for the 7th respondent.

4. The learned counsel for the petitioner submitted that, in view of the statement filed by the 7th respondent, the writ petition can be disposed of by leaving open the right of the petitioner to work out his remedies in accordance with law.

5. In the light of the above submission, this writ petition is closed leaving open the right of the petitioner to work out his remedies in accordance with law