(1.) The petitioner, who is conducting a Hollow Brick manufacturing unit under the name and style 'Mohanan Hollow Bricks' in building bearing No.48/141(1) of Thiruvananthapuram Corporation, situated in Re-survey No.73 of Thirumala Village, has filed this writ petition under Art. 226 of the Constitution of India, seeking a writ of mandamus commanding the 2nd respondent to consider and pass appropriate orders on Ext.P2 application for trade licence, within a time limit to be fixed by this Court.
(2.) On 16.07.2019, when this writ petition came up for consideration the learned Senior Counsel for the Corporation sought time to get instructions.
(3.) Heard the learned counsel for the petitioner and also the learned Senior Counsel for the respondents.