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Judgment
C. Jayachandran, J
The limited prayer of the petitioner is for a direction to the 1st respondent/Director of Mining and Geology to consider and pass orders in Ext.P2 application, which is pending for the last five months. Ext.P2 is an application seeking necessary license for quarrying lease, in respect of the property over which the petitioner had obtained an N.O.C.
In the circumstances, there will be a direction to the 1st respondent/Director of Mining and Geology to consider and pass orders in Ext.P2 in accordance with law, as expeditiously as possible, at any rate within a period of one month from the date of receipt of a copy of this judgment. The petitioner will produce a copy of this judgment before the 1st respondent.
The Writ Petition (Civil) is disposed of, as above.