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Judgment
T.R.Ravi, J
The writ petition has been filed praying for a direction to the 2nd respondent to dispose of Ext.P2 application after obtaining a report from the 7th
respondent and in accordance with the law laid down by this Court in the decisions reported in Adani Infrastructures and Developers Pvt.Ltd. v. State
of Kerala [2014 (1) KLT 774] and Lalu v. State of Kerala [2020 (5) KLT 712] and to make necessary corrections in the data bank of Tripunithura
Municipality.
Heard both sides.
The application produced shows that the same has been received by the 2nd respondent. In the above circumstances, the writ
petition is disposed of directing the 2nd respondent to obtain a report from the 7th respondent and other necessary authorities and dispose of Ext.P2
application in the light of the judgments referred above. Needless to say that the petitioner shall pay the necessary fee and also submit the required
documents when the same are called for. Orders shall be passed within a period of three months from the date of receipt of a certified copy of this
judgment.