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Judgment
T.R. Ramachandran Nair, J.—The petitioner seeks for a direction to the respondents to issue licence to the petitioner to conduct the processing of Cashew Split Kernels under self employment scheme in her property situated in Kilikollur Village of Kollam Corporation as per the Kerala Municipalities Act and Rules. Exts.P1 and P2 are respectively tax receipt and the order evidencing change of ownership in favour of the petitioner. Ext.P3 is the copy of the application filed u/s 448 of the Kerala Municipalities Act for using 11/2 H.P motor with manpower. Ext.P4 is the copy of the receipt issued after receipt of the application. The same is dated 25/09/2010.
Heard the learned Standing Counsel for the Corporation who submitted that at least two months'' time may be granted for process of the application. In the light of the urgency shown by the petitioner, there will be a direction to the first respondent to consider the application and communicate the decision to the petitioner within one month from today on production of a copy of this Judgment by the petitioner.
The writ petition is disposed of as above. No costs.