CHACKO KURIEN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner claims that he has got all statutory permits and certificates for conducting quarry within the limits of the 2nd respondent Panchayat. His grievance is that in spite of producing such materials before the 2nd respondent, the 2nd respondent has not passed any order so far on Ext.P8 licence application submitted by him. I do not propose to consider the merits of the grounds raised by the petitioner. This writ petition will stand disposed of with the following directions: THE 2nd respondent will take up Ext.P8 application , hear the petitioner and anybody else who according to the 2nd respondent will also be concerned in the matter and take a correct and just decision on Ext.P8 application at the earliest and at any rate within one month of receiving a copy of this judgment.