M N THANKAMANY Vs. TRIPOONITHURA MUNICIPALITY

JUDGEMENT

(1.) THE petitioners jointly own a parcel of land situated in Re- Sy.No.253/16, situated within the local limits of Thiruvankulam Grama Panchayat which has merged in the Tripunithura Municipality with effect from 1.10.2010. THE petitioners had earlier requested the Secretary of the Thiruvankulam Grama Panchayat to register the change of occupancy of a building situated in the parcel of land referred to above. That application was rejected. THEreupon the first petitioner moved the Tribunal for Local Self Government Institutions. By Ext.P1 order passed on 16.10.2009 after notice to and hearing first petitioner and the Secretary of Thiruvankulam Grama Panchayat, the Tribunal granted liberty to the petitioners to file a fresh application for change of occupancy. Pursuant thereto the petitioners have filed Ext.P2 application dated 16.7.2010 before the second respondent. THE grievance voiced by the petitioners in this writ petition is that though nearly five months have passed after Ext.P2 application was filed, till date orders have not been passed thereon. In this writ petition the petitioners seek a direction to the Secretary of Tripunithura Municipality in which the Thiruvankulam Grama Panchayat was merged, to pass expeditious orders on Ext.P2 application.

(2.) WHEN the writ petition came up for hearing today Sri.V.M.Kurian, learned standing counsel appearing for the Tripunithura Municipality, submitted that the respondents will consider the request made by the petitioners in Ext.P2 and pass appropriate orders thereon expeditiously. In the light of the said submission, I dispose of the writ petition with a direction to the competent authority among the respondents to consider Ext.P2 and take an appropriate decision thereon expeditiously and in any event within one month from the date on which the petitioners produce a certified copy of this judgment before the second respondent.