AI Structured Summary
Not yet generated for this judgment
Judgment
Anu Sivaraman, J
This writ petition is filed seeking directions to the respondent to consider Ext.P1 application made for mineral transit pass for removal of red earth from the property of the petitioner. The petitioner submits that site approval and building permit as required has been obtained and that the application is, therefore, liable to be considered in accordance with law.
Having heard the learned Government Pleader also, there will be a direction to the respondent to take up Ext.P1 application submitted by the petitioner and to consider and pass orders on the same after considering all relevant aspects of the matter, after conducting due site inspections and after verifying the application and the building permit and whether the requirements of the proviso to Rule 14(2) are met in the application. Appropriate orders shall be passed within a period of three months from the date of receipt of a copy of this judgment.
This writ petition is ordered accordingly.