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Judgment
Mohammed Nias C.P., J
This writ petition is filed with the following prayers:-
“a) a writ of mandamus or any other appropriate writ, order or direction directing the 2nd respondent to consider Exhibit P4 and issue permit to the petitioner for the construction of the compound wall on a time bound basis.
b) a writ of mandamus or any other appropriate writ, order or direction directing the 2nd respondent to consider Exhibit P4 and P10 and pass orders thereon in accordance with law on a time bound basis.
c) grating such other relief or reliefs as are prayed for by the petitioner during the course of the writ petition and which are deemed necessary by this honourable court.”
There will be a direction to the second respondent to consider the application for permit, if it is in order and take a decision on the same, if not already done, within an outer time limit of two months' from the date of receipt of a copy of this judgment.
The writ petition is disposed as above.