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Libin Baby vs Vathikudy Grama Panchayat
2021 Latest Caselaw 10534 Ker

Citation : 2021 Latest Caselaw 10534 Ker
Judgement Date : 29 March, 2021

Kerala High Court
Libin Baby vs Vathikudy Grama Panchayat on 29 March, 2021
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR. JUSTICE SATHISH NINAN

    MONDAY, THE 29TH DAY OF MARCH 2021 / 8TH CHAITHRA, 1943

                      WP(C).No.8182 OF 2021(W)


PETITIONER:

              LIBIN BABY
              AGED 32 YEARS
              S/O. BABY, RESIDING AT VATTATHOTTIYIL HOUSE,
              THOPRAMKUDI P.O., PIN-685 515.

              BY ADV. SRI.M.NARENDRA KUMAR

RESPONDENT:

              VATHIKUDY GRAMA PANCHAYAT
              REPRESENTED BY ITS SECRETARY, VATHIKUDY, IDUKKI
              DISTRICT, PIN-685 604.



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                     SATHISH NINAN, J.
           ==================
                W. P. (C) No.8182 of 2021
           ==================
           Dated this the 29th day of March, 2021

                       JUDGMENT

The petitioner had been conducting meat stalls

within the Vathikudy Grama Panchayat with

necessary licences issued by the Panchayat. The

petitioner has submitted Exts.P2 to P4 applications

for renewal of the licences. He seeks for a

direction for consideration of the same.

2. The learned Standing Counsel for the

Panchayat submits that some of the stalls belong to

the Panchayat and is being auctioned every year and

that the licence cannot be renewed. It is for the

respondent to consider the applications and pass

appropriate orders in accordance with law.

3. The writ petition is disposed of directing

the Secretary, Vathikudy Grama Panchayat to W. P. (C) No.8182 of 2021 :- 2 :-

consider Exts.P2 to P4 applications on merits and

pass appropriate orders thereon. I make it clear

that I have not expressed anything on the merits of

the rival contentions.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge WP(C).No.8182 OF 2021(W)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE NOTICE DATED 9.3.2021 PUBLISHED BY THE SECRETARY OF THE VATHIKUDY GRAMA PANCHAYAT.

EXHIBIT P2 TRUE COPY OF THE APPLICATION DATED 17.3.2021 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT FOR PERUMTHOTTY.

EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 17.3.2021 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT FOR THOPPRAMKUDY.

EXHIBIT P4 TRUE COPY OF THE APPLICATION DATED 17.3.2021 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT FOR MURIKKASSERY.

EXHIBIT P5 TRUE COPY OF THE POSTAL RECEIPT DATED 18.3.2021.

-----

 
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