Surendran.V. vs District Collector Civil Station, Kozhikode

C.S.Dias, J

The petitioner states to be an authorised dealer of Milma products in Kunnamangalam area. The petitioner was sanctioned with one cent of land in

Re-survey No.46/4 in Kunnamangalam, on lease for a period of three years, by the 1st respondent as per Ext.P1 for operating a Milma booth. The

petitioner had paid the requisite fees and executed Ext.P2 lease deed with the 1st respondent. This Court by Ext.P4 judgment directed the 1st

respondent to identify the property alloted to the petitioner, pursuant to which an extensive survey was conducted and it was found that the property

was not private land. Thereafter, the petitioner submitted Ext.P6 application for building permit, which was found defective. Subsequently, the

petitioner re-submitted the application along with the requisite documents, but the 2nd respondent by Ext.P10 letter again returned the application on

flimsy grounds. After obtaining Exts.P5 and P11, the petitioner has re-submitted the application for building permit along with Ext.P12 letter. The

petitioner seeks for a direction to the 2nd respondent to consider Exts.P6 and P12 applications for building permit submitted by the petitioner within a

time frame.

Heard the learned counsel appearing for the petitioner and the learned Government Pleader appearing for respondents 1 and 2.

Taking note of the fact that the petitioner's application for building permit is pending consideration before the 2nd respondent, as evidenced by

Exts.P6 and P12, since 9.11.2020, without expressing anything on the merits of the matter, I direct the 2nd respondent to consider and dispose of

Exts.P6 and P12 applications for building permit, in accordance with law, as expeditiously as possible and at any rate within a period of one month

from the date of receipt of a copy of this judgment.

The writ petition is ordered accordingly.