KUNJIKRISHNA PILLAI R Vs. PRESIDENT

JUDGEMENT

(1.) THE petitioner seems to be aggrieved by the delay which had been caused by the 1st respondent-Panchayat in considering his application for renewal of the licence for conducting steel manufacturing unit. Considering the application, the Panchayat directed the petitioner to produce consent from the Pollution Control Board. Ext.P5 is the consent produced by the petitioner pursuant to that direction.

(2.) IN the nature of the order which is being passed hereunder, I am of the view that notice need not be issued to the 1st respondent- Panchayat. Accordingly, the Writ Petition will stand disposed of in the following terms: The first respondent-Panchayat will take up Ext.P6 immediately, consider the same in the light of Ext.P5 and any other relevant materials and take a decision on Ext.P6 at its earliest and at any rate within three weeks of the Panchayat receiving a copy of this judgment. If the petitioner is desirous of a hearing opportunity, he is free to make such a request and the same will be granted by the 1st respondent.