Mohammed Yahya P vs Parappuram Grama Panchayath
2021 Latest Caselaw 1087 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

    TUESDAY, THE 12TH DAY OF JANUARY 2021 / 22TH POUSHA, 1942

                          WP(C).No.804 OF 2021


PETITIONER/S:

                MOHAMMED YAHYA P,AGED 29 YEARS
                S/O.UMMAR, PALASSERI HOUSE
                VALIYORA P.O., VENGARA
                MALAPPURAM DISTRICT

                BY ADV. SRI.C.M.MOHAMMED IQUABAL

RESPONDENT/S:

      1         PARAPPURAM GRAMA PANCHAYATH
                PARAPPUR P.O., MALAPPURAM DISTRICT
                PIN 676 503, REP.BY ITS SECRETARY

      2         THE SECRETARY
                PARAPPUR GRAMA PANCHAYATH, PARAPPUR P.O., MALAPPURAM
                DISTRICT, PIN 676 503


OTHER PRESENT:

                SC:SRI.MANOJ RAMASWAMY

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.804 OF 2021                     2




                                    JUDGMENT

The limited prayer of the petitioner is for a direction to the 2 nd respondent,

before whom he has preferred an application for renewal of Ext.P2 licence as

evidenced by Ext.P9 receipt, to consider and pass orders on the same

expeditiously after hearing him.

2. Heard the learned counsel for the petitioner and also the learned

Government Pleader for the respondents.

On a consideration of the facts and circumstances of the case and the

submissions made across the Bar, I dispose the writ petition with a direction to the

2nd respondent to consider and pass orders on the application, evidenced by Ext.P9

receipt, seeking renewal of Ext.P2 licence, within one month from the date of

receipt of a copy of this judgment, after hearing the petitioner. The petitioner

shall produce a copy of the writ petition together with a copy of this judgment

before the 2nd respondent for further action.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

sd

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE LICENSE ISSUED BY THE 1ST RESPONDENT GRAMA PANCHAYATH DATED 9.11.2017

EXHIBIT P2 TRUE COPY OF THE LICENSE ISSUED BY THE 1ST RESPONDENT GRAMA PANCHAYATH DATED 26.5.2018

EXHIBIT P3 THE TRUE COPY OF THE CONSENT ISSUED BY THE KERALA STAT POLLUTION CONTROL BOARD DATED 22.9.2017

EXHIBIT P4 TRUE COPY OT THE RENEWED CONSENT ISSUED BY THE KERALA STATE POLLUTION CONTROL BOARD DATED 6.11.2020

EXHIBIT P5 TRUE COPY OF THE CONSENT ISSUED BY THE FIRE AND RESCUE SERVICES, MALAPPURAM DATED 3.10.2017

EXHIBIT P6 THE TRUE COPY OF THE RECEIPT ISSUED BY THE 1ST RESPONDENT GRAMA PANCHAYATH DATED 16.3.2019

EXHIBIT P7 THE TRUE COPY OF THE CASH RECEIPT ISSUED BY THE 1ST RESPONDENT DATED 15.3.2019

EXHIBIT P8 THE TRUE COPY OF THE CASH RECEIPT ISSUED BY THE 1ST RESPONDENT DATED 7.3.2018

EXHIBIT P9 THE TRUE COPY OF THE RECEIPT ISSUED BY THE 1ST RESPONDENT DATED 7.9.2020