AI Structured Summary
Not yet generated for this judgment
Judgment
Viju Abraham, J
The petitioner has approached this Court seeking a direction to the 2nd respondent to consider and pass orders on Ext.P10 explanation submitted by the petitioner and in the meanwhile, for stopping all further proceedings based on Ext.P9 notice.
Heard the learned Standing Counsel for the respondent Municipality, who upon instructions submitted that appropriate decision on Ext.P10 will be taken within a shortest possible time.
Therefore, the above writ petition is disposed of with a direction to the 2nd respondent to consider and pass orders on Ext.P10, within a period of one month from the date of receipt of a copy of this judgment, after affording an opportunity of being heard to the petitioner as well as any other complainants. Till a decision is taken as directed above, all further proceedings pursuant to Ext.P9 shall be kept in abeyance.