Kerala High Court
Sasi, S/O.Sekharan vs The Payipra Grama Panchayat on 21 December, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 21ST DAY OF DECEMBER 2022 / 30TH AGRAHAYANA,
1944
WP(C) NO. 25270 OF 2013
PETITIONER/S:
SASI, AGED 44 YEARS S/O.SEKHARAN
ALINCHUVATTIL PUTHANPURA HOUSE, MANARI P.O.,
PAYIPRA.
BY ADVS.
SRI.T.A.UNNIKRISHNAN
SRI.K.S.PRAVEEN
RESPONDENT/S:
1 THE PAYIPRA GRAMA PANCHAYAT
REPRESENTED BY ITS SECRETARY, PAYIPRA,
MUVATTUPUZHA, PIN:686 661.
2 THE MEDICAL OFFICER
SAMOOHYA AROGYA KENDRAM, PANDEPPILLY, ERNAKULAM
DISTRICT, PIN:686 672.
3 SHUKOOR.K.J.
S/O.JABBAR, KOTHAIKUNNEL HOUSE, PUTHUPADI.P.O.,
PERUMATTOM, MUVATTUPUZHA.
4 ALI.K.M.,AGED 50 YEARS
S/O.MOITHEEN, KALLUVETTIKUZHI HOUSE,
PEZHAKAPALLY.P.O. - 686 674, MUVATTUPUZHA.
5 SHAJI.P.M.,AGED 38 YEARS
S/O.MOITHEEN, PUTHUSSERI HOUSE, PEZHAKAPALLY.P.O.
- 686 674, MUVATTUPUZHA.
6 K.T.JOHNY,AGED 50 YEARS
S/O.THOMAS, KOCHUPARAMBIL HOUSE, EAST VAZHAPPILLY
-686 673, MUVATTUPUZHA.
7 T.A.MOHAMMED,AGED 50 YEARS
S/O.ABDUL KHADER, THOPPIL HOUSE, PUTHUPPADY.P.O.-
686 673, PERUMATTAMKARA, MUVATTUPUZHA.
8 SHUKKUR.K.J.
AGED 34 YEARS,S/O.K.E.JABBAR, KOTHAYIKUNNEL
HOUSE, PUTHUPPADY.P.O.-686 673, MUVATTUPUZHA.
9 AZEEZ.K.M.,AGED 58 YEARS
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W.P.(C). No. 25270 of 2013
S/O.MOITHEEN, KALLUVEETIKUZHI HOUSE,
PEZHAKAPALLY.P.O.- 686 674, MUVATTUPUZHA.
10 A.M.ALI, AGED 45 YEARS
S/O.MOITHEEN, AACHERI HOUSE VAYAL HOUSE,
PEZHAKAPALLY.P.O. -686 674, MUVATTUPUZHA.
11 RASSAL.C.A.,AGED 32 YEARS
S/O.ALIYAR, CHEENIKKAL HOUSE, MULAVOOR.P.O.- 686
673, MUVATTUPUZHA.
12 NAUZHAD.A.M.,AGED 34 YEARS
S/O.MOITHEEN BAVA, AACHERI HOUSE,
PUTHUPPADY.P.O.-686 673, MUVATTUPUZHA.
13 NIZAR.A.M.,AGED 38 YEARS
S/O.MOHAMMED, PUTHENVEETTIL HOUSE,
PEZHAKAPALLY.P.O- 686 674, MUVATTUPUZHA.
14 AZAD.E.M.,AGED 44 YEARS
S/O.MEERAN, EDAPPARAYIL HOUSE,
PEZHAKAPALLY.P.O.- 686 674, MUVATTUPUZHA.
15 ABDUL KAREEM,AGED 50 YEARS
S/O.MOITHEEN, PEZHAKAPALLY.P.O.- 686 674,
MUVATTUPUZHA.
Addl. R4 to R15 ARE IMPLEADED AS PER ORDER DATED
20.06.2014 IN IA NO.7446/2014.
BY ADVS.
SMT.S.A.SHERLY
SMT.ASHA BABU
SMT.AMMU CHARLES
SRI.S.M.PRASANTH
SRI.K.RAMAKUMAR SR.
SRI.SIRAJ KAROLY
SMT.A.SEENA
OTHER PRESENT:
GP SRI K M FAISAL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 21.12.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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W.P.(C). No. 25270 of 2013
P.V.KUNHIKRISHNAN, J.
======================================================
W.P.(C) No. 25270 of 2013
=============================================================
Dated this the 21st day of December, 2022
JUDGMENT
The above writ petition is filed with following prayers:
"i) issue a writ of mandamus or such other writ order
or direction directing the 1st respondent to take
appropriate action for closing down all the unlicensed
slaughter houses and meat stalls functioning within
the limits of the Panchayat.
ii) Grant such other writ, order or direction as this
Honourable Court may deem fit and proper in the
facts and circumstances of the case." (sic)
2. When this writ petition came up for consideration on
18.10.2013, this Court passed the following order:
"Admit. Issue urgent notice by speed post to the
respondents returnable in two weeks.
There shall be an interim direction to the
respondents to take immediate steps to close down the
unauthorised slaughter houses that are made mention of
in Ext.P1 report, and to see that vending of unauthorised
meat is also stopped within a period of two weeks."
W.P.(C). No. 25270 of 2013
3. In the light of the above interim order, nothing
survives in this writ petition. Recording the above order, this writ
petition can be closed.
Therefore, recording the order dated 18.10.2013, this writ
petition is closed. SD/-
P.V.KUNHIKRISHNAN
JUDGE
das
W.P.(C). No. 25270 of 2013
APPENDIX OF WP(C) 25270/2013
PETITIONER EXHIBITS
EXHIBIT P1: TRUE COPY OF THE COMMUNICATION DATED
12.4.2013 ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P2: TRUE COPY OF A COMPLAINT DATED
10.7.2013 FILED BY THE PETITIONER BEFORE THE IST
RESPONDENT.
