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Judgment
Sathish Ninan, J
The writ petition has been filed praying for a direction to the 1st respondent to dispose of Ext.P3 application after obtaining a report from the 4th
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]a nd to make necessary corrections in the Data Bank of
Kalamassery Municipality.
Heard both sides.
Without expressing any thing on merits, the writ petition is disposed of directing the 1st respondent to obtain a report from the 4th respondent and
other necessary authorities and dispose of Ext.P3 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.