Citation : 2021 Latest Caselaw 11191 Ker
Judgement Date : 7 April, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SATHISH NINAN
WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943
WP(C).No.8785 OF 2021(W)
PETITIONER:
KANNAN P.G
AGED 38 YEARS
S/O. GOPALAN, PULIKKUNATH HOUSE, POTTUR P.O.,
THRISSUR DISTRICT.
BY ADV. SRI.V.M.KRISHNAKUMAR
RESPONDENTS:
1 ERUMAPETY GRAMA PANCHAYATH,
PUTHURUTHY ROAD, MANGAD, THRISSUR DISTRICT,
PIN-680584, REPRESENTED BY ITS SECRETARY.
2 SECRETARY,
ERUMAPETY GRAMA PANCHAYATH, PUTHURUTHY ROAD,
MANGAD, THRISSUR DISTRICT, PIN-680584.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
SATHISH NINAN, J.
==================
W. P. (C) No.8785 of 2021
==================
Dated this the 7th day of April, 2021
JUDGMENT
All that the petitioner seeks for is, for a
direction to the second respondent to consider the
petitioner's application for development permit
filed on 15.02.2020, a copy of which is marked as
Ext.P3.
2. Without expressing anything on merits, I
dispose of this writ petition directing the second
respondent to consider and pass appropriate orders
on the application referred to supra, after hearing
the petitioner, as expeditiously as possible and at
any rate within a period of two months from the
date of receipt of a copy of this judgment.
Sd/-
SATHISH NINAN JUDGE
kns/-
//True Copy// P.S. to Judge WP(C).No.8785 OF 2021(W)
APPENDIX PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE BASIC TAX RECEIPT ISSUED TO THE PETITIONER DATED 22.7.2020.
EXHIBIT P2 TRUE COPY OF THE LOCATION SKETCH OF THE PETITIONER'S PROPERTY.
EXHIBIT P3 TRUE COPY OF THE NOTE FILED OBTAINED BY THE PETITIONER UNDER THE RIGHT TO INFORMATION ACT.
EXHIBIT P4 TRUE COPY OF THE DECISION REPORTED IN 2018 (5) KHC 186.
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