(1.) The petitioner is before this Court seeking to direct the 2nd respondent to consider and dispose Ext.P4 within a time limit fixed by this Court.
(2.) The petitioner states that a Corporation Bunk was allotted to the petitioner's deceased husband G.Surendran for running a Milma Booth at Ernakulam Pulleppady Junction. The petitioner's husband unfortunately passed away on 15/12/2006. As the Milma Booth was the sole source of livelihood of the family, the petitioner carried on the business. By ignorance, the petitioner did not submit application for renewal of licence.
(3.) The respondents are now trying to take coercive steps to remove the petitioner's Bunk. The petitioner submitted an application for renewal of licence along with Ext.P4 representation dtd. 14/6/2022. The petitioner would state that the petitioner is a citizen of India and if she is ousted from the Bunk unceremoniously, it will affect the fundamental right under Article 14(g) and Article 21 of the Constitution of India guaranted to the petitioner.