Vijayan P.G vs The Secretary
2021 Latest Caselaw 15407 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
         THURSDAY, THE 22ND DAY OF JULY 2021 / 31ST ASHADHA, 1943
                             WP(C) NO. 13517 OF 2021
PETITIONER:

              VIJAYAN P.G.,
              AGED 57 YEARS
              S/O. GOPALAN, PULUNKUZHI HOUSE, KUTTICHIRA, PATTALAKUNNU,
              MANNUTHY P.O., THRISSUR-680651.

              BY ADVS.
              RENJITH B.MARAR
              LAKSHMI.N.KAIMAL
              ARUN POOMULLI
              SURABHI SANTHOSH
              BIJU VIGNESWAR
              MEERA M.



RESPONDENTS:

     1        THE SECRETARY,
              THRISSUR MUNICIPAL CORPORATION, CORPORATION OFFICE,
              THRISSUR-680001.

     2        THE HEALTH SUPERVISOR,
              THRISSUR MUNICIPAL CORPORATION, OLLUKKARA REGIONAL OFFICE,
              THRISSUR-680001.

     3        SUBAIR,
              KARAPPAM, KUTTICHIRA, PATTALAKUNNU, MANNUTHY P.O.,
              THRISSUR-680651.

              BY ADV SHRI. SANTHOSH P.PODUVAL, SC, THRISSUR CORPORATION




     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
22.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                  SATHISH NINAN, J.
         ==================
             W. P. (C) No.13517 of 2021
         ==================
         Dated this the 22nd day of July, 2021

                         JUDGMENT

Petitioner has approached this Court aggrieved

by the non-consideration of his application seeking

issuance of licence for keeping dogs. As per

Ext.P6, the second respondent expressed inability

to consider the application since complaint has

been filed by petitioner's adjacent resident-third

respondent.

2. The reasoning given in Ext.P6 cannot be a

ground for non-consideration of the application. It

would be sufficient if the application is

considered with due notice to the complainant also.

3. Accordingly the writ petition is disposed of

directing consideration of the petitioner's W. P. (C) No.13517 of 2021

application for issuance of licence for keeping

dogs, by the competent officer of the Municipality,

with due notice to the petitioner and the third

respondent. Let the needful be done within a period

of three weeks from the date of receipt of a copy

of this judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 13517/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REGISTRATION CERTIFICATE ISSUED BY THE KENNEL CLUB OF INDIA FOR BETTY (GERMAN SHEPHERD DOG).

Exhibit P2 TRUE COPY OF THE REGISTRATION CERTIFICATE FOR ATENSVERCELO (GERMAN SHEPHERD DOG ALSATION) ISSUED BY THE KENNEL CLUB OF INDIA.

Exhibit P3 TRUE COPY OF THE LICENSE TO THE PETITIONER ISSUED BY THE THRISSUR MUNICIPAL CORPORATION.

Exhibit P4 TRUE COPY OF THE IMMUNIZATION CARD ISSUED FROM THE KERALA VETERINARY AND ANIMAL SCIENCES UNIVERSITY HOSPITAL.

Exhibit P5 TRUE COPY OF THE NOTICE ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT.

Exhibit P6 TRUE COPY OF THE NOTICE DATED 23/06/2021 ISSUED BY THE 2ND RESPONDENT.

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