Suresh Varghese vs State Of Kerala
2021 Latest Caselaw 5802 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

    WEDNESDAY, THE 17TH DAY OF FEBRUARY 2021 / 28TH MAGHA,1942

                       WP(C).No.2286 OF 2021(I)


PETITIONER:

               SURESH VARGHESE
               AGED 50 YEARS
               S/O. VARGHEESE, RESIDING AT SNEHA BHAVAN, ALUMOODU,
               KOLLAM-691 577

               BY ADV. SRI.R.KISHORE (KALLUMTHAZHAM)

RESPONDENTS:

      1        STATE OF KERALA
               TO BE REPRESENTED BY SECRETARY, LOCAL SELF GOVERNMENT
               DEPARTMENT, SECRETARIAT, TRIVANDRUM-695 001

      2        SECRETARY,
               PERINAD GRAMA PANCHAYATH, PERINAD P.O, ELAMPALLOOR
               ROAD, KUZHIYAM,KOLLAM-691 603

               R2 BY ADV. SHRI.MANOJ RAMASWAMY, SC, PERINAD GRAMA
               PANCHAYAT, KOLLAM
               BY GOVERNMENT PLEADER:SRI.RAVI KRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                           2
WP(C).No.2286 OF 2021(I)



                                 JUDGMENT

The petitioner is aggrieved by the non-

consideration of his application seeking licence for a fish

stall.

2. The learned Standing Counsel for the

respondent Panchayat submits that, as per his

instructions, some further details/clarifications are

required for consideration of Ext.P5 application and

hence the delay.

Accordingly it is ordered that, the petitioner shall

appear before the 2nd respondent at 11.00 am on

19/02/2021. The Secretary shall then intimate the

petitioner regarding the further details required. On the

petitioner furnishing such details, the application shall be

considered and orders passed within a period of two

weeks therefrom.

The writ petition is disposed of accordingly.

Sd/-

SATHISH NINAN

JUDGE

rsr

WP(C).No.2286 OF 2021(I)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE HEALTH CARD OF THE PETITIONERS SON NUMBERED AS IP NO. 15067/2020 DATED 24.06.2020.

EXHIBIT P2 THE TRUE COPY OF THE RECEIPT OBTAINED FROM THE 2ND RESPONDENT OFFICE DATED 29.09.2020.

EXHIBIT P2 A THE TRUE COPY OF THE RENEWED RENTAL AGREEMENT OF THE PETITIONERS SHOP DATED 29.12.2020.

EXHIBIT P3 THE TRUE COPY OF THE REGISTRATION CERTIFICATE FROM COMMISSIONERATE OF FOOD SAFETY DATED 12.12.2019

EXHIBIT P3 A THE TRUE COPY OF THE NEW APPLICATION SUBMITTED BEFORE THE COMMISSIONERATE OF FOOD SAFETY DATED 18.12.2020

EXHIBIT P4 THE TRUE COPY OF THE HEALTH CARD OF THE PETITIONER DATED 28.12.2020.

EXHIBIT P5 THE TRUE COPY OF THE HEALTH REPRESENTATION DATED 19.01.2021 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.