Mathews Kallarackal Chacko vs Thazhakkara Grama Panchayath

P.V.Kunhikrishnan, J

The above writ petition is filed with the following prayers:

“i) Issue a direction directing the 1st respondent to consider Ext-P3 and P4 applications and issue building permit, movement permit and Mineral Transit Passes to the petitioner to transport ordinary earth from 8.10 Ares of property in Re. Sy.Nos.281/6-2, 281/7-12-2 and 281/8-13, in Block No. 5 of Thazhakkara Village at Mavelikkara Taluk, and

ii) Issue a direction directing the 3rd respondent Panchayath committee to consider Ext-P6 representation and take a decision for issue building permit, movement permit and Mineral Transit Passes to the petitioner to transport ordinary earth from 8.10 Ares of property in Re. Sy.Nos.281/6-2, 281/7-12-2 and 281/8-13, in Block No. 5 of Thazhakkara Village at Mavelikkara Taluk, and

iii) Issue such other appropriate writ, order or direction as this Hon’ble Court deem fit and proper, in the circumstances of the case and

iv) To dispense with the translation of the documents produced in the Vernacular Language.”[SIC]

When this Writ petition came up for consideration, the learned counsel appearing for the petitioner submitted that the petitioner will be satisfied if a direction is issued to the 3rd respondent to consider Ext.P6 representation within a time frame.

Heard the learned Government Pleader also.

After hearing both sides, I think that prayer can be allowed.

Therefore, this Writ petition is disposed of in the following manner:

The 3rd respondent is directed to consider and pass appropriate orders in Ext.P6, after giving an opportunity of hearing to the petitioner and other affected parties, if any, as expeditiously as possible, at any rate, within a period of one month from the date of receipt of a stamped certified copy of this judgment.

Petitioner will produce a certified copy of this judgment along with a copy of this writ petition with exhibits before the 3rd respondent for compliance.