Kerala High Court
Ali.P.K @ Salim vs The Addl. District Magistrate (Adm) on 1 January, 2009
Author: Antony Dominic
Bench: Antony Dominic
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 37952 of 2008(R)
1. ALI.P.K @ SALIM, AGED 37 YEARS,
... Petitioner
Vs
1. THE ADDL. DISTRICT MAGISTRATE (ADM),
... Respondent
2. TAHSILDAR, THALAPPILLY TALUK OFFICE,
3. THE VILLAGE OFFICER,
For Petitioner :SRI.M.ANIL KUMAR
For Respondent : No Appearance
The Hon'ble MR. Justice ANTONY DOMINIC
Dated :01/01/2009
O R D E R
ANTONY DOMINIC,J.
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W.P.(C).No.37952/ 2008
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Dated this the Ist day of January, 2009.
JUDGMENT
Petitioner submits that in order to establish a granite quarry in his land situated in Survey Nos.539/1234/6 and 539/1234/8 of Kadangode Village, he made Ext.P2 application to the first respondent, for NOC. According to the petitioner, orders have not been passed on Ext.P2 and therefore he has filed Ext.P3 representation seeking expeditious orders on Ext.P2. Even Ext.P3 has not evoked any response and therefore the petitioner has filed this writ petition.
If as stated by the petitioner, Ext.P2 application has been received by the first respondent, orders shall be passed thereon in accordance with law. This the first respondent shall do as expeditiously as possible and at any rate within 4 weeks from the date of production of a copy /2/ of the judgment.
Petitioner shall produce a copy of the judgment along with a copy of the writ petition before the Ist respondent for compliance.
(ANTONY DOMINIC) JUDGE vi/ /2/