Abdul Azeez M vs The District Collector
2021 Latest Caselaw 14331 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
         THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
    THURSDAY, THE 8TH DAY OF JULY 2021 / 17TH ASHADHA, 1943
                   WP(C) NO. 13536 OF 2021
PETITIONER/S:

1          ABDUL AZEEZ M, EATTEKOTTUKALEELILTHARA,
           VADAKKUMTHALA P.O., KARUNAGAPPALLY, KOLLAM
2          SHAJAHAN, THOTTUMKARA VEEDU, VADAKKUMTHALA P.O.,
           KARUNAGAPPALLY, KOLLAM
3          SAKKIR HUSSAIN, KAVUMKADAYL, PADINJATTAKARA
           P.O., THEVALAKKARA, KOLLAM
4          NIZARUDEEN, KAVUMKADAYL, PADINJATTAKARA P.O.,
           THEVALAKKARA, KOLLAM
5          MUHAMMED KUNJU, KURUTHIKALAM, KALLELIBHAGAOM
           P.O., KARUNAGAPPALLY, KOLLAM
6          NAVAS, MALAMEL VADAKKATHIL,
           VADAKKUMTHALA EAST P.O., KOLLAM
7          THAHA KOYA, KODAKUDATH PADEETTATHIL,
           PARAMBIMUKKU MARKET, CHAVARA, KOLLAM
           BY ADV JOHN K.J.


RESPONDENT/S:

1          THE DISTRICT COLLECTOR,
           CIVIL STATION, KOLLAM-691013.
 W.P.(C) No.13536 of 2021               2



2             THE SECERTARY, PANMANA GRAMA PANCHAYAT, PANMANA,
              EDAPPALLYKOTTA P.O., KOLLAM-691583
              BY SRI.P.MOHANDAS, STANDING COUNSEL

       THIS    WRIT        PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION      ON   08.07.2021,       THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.13536 of 2021                 3




                        W.P.(C) No.13536 of 2021
                  -----------------------------------------------


                                  JUDGMENT

Petitioners are fish vendors carrying on trade within

the limits of Panmana Grama Panchayat. They preferred Ext.P3

representation, requesting the Secretary of the Panchayat for

permission to vend fish temporarily in a property owned by

another. The limited prayer made by the petitioners in the writ

petition is for a direction to the second respondent to consider

and pass orders on Ext.P3 representation.

2. Heard the learned counsel for the petitioners as

also the learned counsel for the second respondent.

Having regard to the facts and circumstances of the

case, I deem it appropriate to dispose of the writ petition

directing the second respondent to take a decision on Ext.P3

representation with notice to the petitioners as also the owner of

the property. Ordered accordingly. This shall be done within a

week from the date of production of a copy of the judgment.

Sd/-

P.B.SURESH KUMAR, JUDGE

Mn

APPENDIX

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE REGISTRATION CARD OF THE FIRST PETITIONER UNDER FSS ACT, 2006 DATED 10.05.2020 EXHIBIT P2 TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONERS BEFORE THE 1ST RESPONDENT DATED 3.6.2021 EXHIBIT P3 TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONERS BEFORE THE 2ND RESPONDENT DATED 3.6.2021