P P PAPPU Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners in these writ petitions claim to be the licensee of the respondent Panchayat. It is stated that, on the strength of the licences, they are conducting business in the Panchayat market. On expiry of the licences, it is stated that, they have sought for renewal of the licences and made applications to the Panchayat. According to the petitioners, orders have not been passed on those applications so far. It is with this grievance, these writ petitions are filed.

(2.) At present, what is required is that the Panchayat should pass orders on the applications made by the respective petitioners, seeking renewal of the licences for the year 2010-2011.

(3.) Having regard to the above, I dispose of these writ petitions, directing the second respondent to pass orders on the applications said to have been made by the petitioners seeking renewal of licences. This shall be done, as expeditiously as possible, at any rate, within a period of three weeks from the date of production of a copy of this judgment along with a copy of the writ petition. Petitioners shall produce a copy of this judgment along with copy of these writ petitions before the second respondent for compliance.