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Judgment
Mohammed Nias C.P., J.
The prayers in the writ petition are as follows:-
“i. issue a writ of mandamus or any other appropriate writ, order or direction, directing the 2nd respondent to issue completion certificate and assign the building numbers to the additional construction carried out to the existing school building as shown in Exhibit P3 Site Plan
ii. Petitioner also prays that this Hon'ble Court may be pleaded to dispense with the English translation of the documents produced in the vernacular language.
iii. Such other reliefs as deem fit and proper by this Hon'ble Court in the facts and circumstances of the case.”
It is seen that Ext.P4 show cause notice dated 6.5.2024 was issued to the petitioner by respondents 1 and 2, asking the petitioner to cure the defects so that the application for occupancy certificate and assigning the building numbers could be considered. It is submitted that the petitioner has not given objection to Ext.P4 notice.
In view of the above, the petitioner will be directed to file their objection to Ext.P4 within a week from today. In that event, respondents 1 and 2 will hear the petitioner and pass appropriate orders within two weeks thereafter.
Writ petition is disposed of as above.