T.V. Sidhikul Akbar vs Tirur Municipality Tirur P.O., Malappuram District, Represented By Its Secretary, Pin 676101

C.S.Dias, J

The writ petition is filed, inter alia, to direct the third respondent to consider and dispose of Ext P3 appeal, expeditiously.

The petitioner’s case is that, he is the owner of the building, which is constructed in the first respondent Municipality in the year 2012. Against the wrong assessment made by the second respondent, the petitioner has preferred Ext P3 appeal before the third respondent. The petitioner prays that the third respondent may be directed to consider and dispose of Ext P3 appeal, expeditiously. Hence, the writ petition.

Heard; Sri.C.M Mohammed Iquabal, the learned counsel appearing for the petitioner and Sri.Sayed Mansoor Bafakhy, the learned counsel appearing for the respondents.

Having considered the pleadings and materials on record and taking note of the fact that Ext P3 appeal is pending consideration before the third respondent since 26.4.2023, I direct the third respondent to consider and dispose of the same, in accordance with law and as expeditiously as possible, at any rate within a period of two months from the date of receipt of a certified copy of the judgment, after affording the petitioner an opportunity of being heard.

The writ petition is ordered accordingly.