K C BIJU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Petitioners state that in respect of the property owned by them in Padichira village of Wayanad district, they have obtained Exts.P1 and P2 licences under the Kerala Minor Mineral Concession Rules, 1967. It is stated that after complying with all required formalities, they made applications to the first respondent for LE 3 licence. It is stated that such an application has been submitted by them on 09-12-2010. Exts.P9 and P10 are stated to be the challan receipts evidencing payment of the required fee. In this writ petition, they complain that despite having made application to the first respondent, he has not passed orders thereon.

(2.) Taking note of the aforesaid grievance of the petitioner and without expressing anything on the merits of the claim raised, this writ petition is disposed of, directing the first respondent to consider and pass orders on the application for licence stated to have been submitted by the petitioners on 09-12-2010.

(3.) Orders shall be passed as above as expeditiously as possible and at any rate, within eight weeks from the date of production of a copy of this judgment along with a copy of the writ petition.