ROBIN ABRAHAM Vs. KUMALY GRAMA PANCHAYATH

JUDGEMENT

(1.) THE petitioner and the second respondent are brothers. This writ petition has been filed mainly with the prayer to consider Ext.P4 application submitted by the petitioner before the first respondent to effect change of occupancy in the name of the petitioner.

(2.) THE learned standing counsel appearing for the first respondent submitted that in case the petitioner prefers a proper application along with the requisite documents, the question of change of occupancy in respect of the building in question would be considered expeditiously. In view of the said submission made on behalf of the first respondent, this writ petition is disposed of granting liberty to the petitioner to file a proper application along with the requisite documents to enable the first respondent to consider the question of change of occupancy of building bearing No. KP2/1179. In case the petitioner submits such an application along with all the requisite documents the same shall be considered in accordance with law and appropriate action shall be taken thereon expeditiously, at any rate within a period of three weeks from the date of receipt of such application along with all the requisite documents.