P K KUNHAPPU Vs. VATAKARA MUNICIPALITY

JUDGEMENT

(1.) THE Municipality in its counter affidavit has stated as follows:

(2.) HAVING regard to the counter filed by the Municipality, the counsel for the petitioner submitted that writ petition itself can be disposed of recording the above paragraph of the counter affidavit. Accordingly the writ petition will stand disposed of recording the above paragraph of the counter affidavit submitted by respondents 1 and 2. If the 3rd respondent makes an application for issuance of a permit and the Municipality comes to consider that application, the Municipality will hear the petitioner also before orders are passed on that application.