(1.) The petitioner has approached this Court asserting that he is entitled to a deemed licence to operate a stone quarry and crusher Unit since his applications, namely Exts.P4 and P5 respectively, both dated 11.02.2019, have not been disposed of by the Secretary of the respondent-Grama Panchayath until now.
(2.) The petitioner says that, as is evident from Section 236(3) of the Kerala Panchayath Raj Act ((hereinafter referred to as 'the Act' for short), if an application for licence/permission is not disposed of within 30 days, then the applicant is entitled to a deemed licence and therefore, prays that this Court declare that he is entitled to such.
(3.) In response, Sri.Biju Balakrishnan, learned Standing Counsel for the respondent- Grama Panchayath, submits that to Exts.P4 and P5, the Panchayath had issued Exts.R2(d) and R2(e) communications, both dated 23.02.2019, pinpointing 4 defects each, but that no action has been taken by the petitioner until now. He, therefore, says that this Writ Petition is not maintainable.