JOSE K A Vs. CHALAKUDY MUNICIPALITY

JUDGEMENT

(1.) The prayer sought in this writ petition is to direct the respondent to consider Ext.P3 application made by the petitioner praying for licence to shift his existing business to the premises mentioned in Ext.P2.

(2.) If as stated by the petitioner, Ext.P3 application has been received, the respondent shall consider the same and pass orders thereon.This shall be done as expeditiously as possible, at any rate, within four weeks of production of a copy of this judgment, along with a copy of this writ petition.