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Judgment
4 paragraphs · 148 wordsAnu Sivaraman, J
This writ petition is filed seeking directions to the 3rd respondent to consider Exhibit P4 application made for transit passes for removal of ordinary earth from the property of the petitioner. The petitioner submits that building permit as required have 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 3rd respondent to take up Exhibit P4 application submitted by the petitioner and to consider ad pass orders on the same after considering all relevant aspects of the matter and after conducting due site inspections and after perusing the relevant documents to be produced by the petitioner. Appropriate orders shall be passed within a period of one month from the date of receipt of a copy of this judgment.
This writ petition is ordered accordingly.