BIJU P D, S/O DINESHAN Vs. GEOLOGIST; REVENUE DIVISIONAL OFFICER; JOINT DIRECTOR OF AGRICULTURE; DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner applied to the Geologist, Thrissur district by submitting the original of Ext.P2 application for a dealer's licence to deal in ordinary sand. The said application was submitted on 22.9.2009. On that application, a report was called for from respondents 2 and 3. The grievance voiced by the petitioner in this writ petition is that though nearly two months have passed after the application for dealer's licence was submitted, apart from calling for a report, no action has been taken on the application.

(2.) The learned Government Pleader appearing for the respondents submits on instructions that Ext.P2 application has been received and is pending and that orders will be passed thereon expeditiously. In the light of the said submission, I dispose of this writ petition with a direction to the competent authority among the respondents to pass final orders in the matter expeditiously and in any event within two months from the date on which the petitioner produces a certified copy of this judgment before the Geologist, Thrissur district.