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Judgment
Anu Sivaraman, J
This writ petition is filed seeking directions to the 1st respondent to consider Ext.P5 application made for transit pass for removal of ordinary 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 1st respondent to take up Ext.P5 application submitted by the petitioner and to consider and pass orders on the same, after considering all relevant aspects of the matter and after conducting due site inspections. 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.
