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Judgment
Murali Purushothaman, J
The petitioners state that they are the owners in possession and enjoyment of a total extent of 39 Ares 20 Sq.Meters of land comprised in Survey Nos.302/12 and 303/1 of Thekkekkara Village, Mavelikkara Taluk, Alappuzha District.
They have submitted Ext.P2 online application for building permit for construction of a residential building in the aforesaid property before the 2nd respondent. It is further submitted that certain defects were noted therein and the application was resubmitted after curing the defect. However, the 2nd respondent has not so far considered the application for building permit. Accordingly, the petitioners have filed this writ petition for a direction to the 2nd respondent to issue building permit to them.
Heard the learned counsel for the petitioners, the learned Standing Counsel appearing for respondents 1 and 2 and the learned Government Pleader.
In the facts and circumstances of the case and having regard to the submissions made across the Bar, there will be a direction to the 2nd respondent to consider Ext.P2 application of the petitioners for building permit, as expeditiously as possible, at any rate, within a period of six weeks from the date of receipt of a certified copy of this judgment.
The writ petition is disposed of.