SREEDEVI KARAT Vs. MALAPPURAM MUNICIPALITY

JUDGEMENT

(1.) The petitioner has approached this Court seeking that her application for Building Permit, namely Ext.P9, be directed to be taken up and disposed of at the earliest. She says that even though this application has been preferred before the 1st respondent-Malappuram Municipality as early as on 12.02.2019, no action has been taken thereon, presumably because of certain objections raised by the 2 nd respondent herein; and therefore, that the said Authority be directed to take appropriate action on the application after hearing both her and the 2nd respondent. She, therefore, prays this Writ Petition be ordered directing the Secretary of the Municipality to do so within a time frame to be fixed by this Court.

(2.) The learned Standing Counsel for the Malappuram Municipality submits that there is no legal impediment in Ext.P9 being taken up and disposed of, after hearing the 2nd respondent also; but prays that this Court may not make any affirmative declaration on the relief to be granted to the petitioner and leave it to the competent Authority to take an apposite decision thereon as per law.

(3.) The learned counsel appearing for the 2nd respondent submits that he does not stand in the way of this Court directing the Secretary of the Municipality to consider the application of the petitioner, but prays that this be allowed to be done only after his client is heard and his objections properly assessed.