MOHAMMED ALI Vs. PALAKKAD MUNICIPALITY

JUDGEMENT

(1.) THE petitioners are aggrieved by the delay in considering an application for building permit submitted by them. The application is Ext. P3. The same is dated 11.09.2012. Ext. P4 shows that Ext. P3 was received by the respondent. Advocate T.C. Suresh Menon, who appears for the respondent, submits that he does not know whether Ext. P3 has already been considered and disposed of.

(2.) SINCE Ext. P3 has been received, it is only appropriate that final orders are passed thereon expeditiously. Therefore, I am satisfied that this Writ Petition can be disposed of directing Ext. P3 to be considered, if no orders have already been passed thereon. This Writ Petition is accordingly disposed of directing the respondent to consider and pass final orders on Ext. P3 application for building permit, if no orders have been passed on till date, in accordance with law, as expeditiously as possible and at any rate within a period of one month of the date of receipt of a copy of this judgment.