Sulaiman M.K vs Kappur Grama Panchayat
2022 Latest Caselaw 12405 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
 FRIDAY, THE 23RD DAY OF DECEMBER 2022 / 2ND POUSHA, 1944
                    WP(C) NO. 13355 OF 2020
PETITIONER:

         SULAIMAN M.K.
         AGED 63 YEARS
         S/O. EANI,
         MARAYAMKUNNATH HOUSE, P. O.
         ERAVAKKAD, KAPPUR,
         PATTAMBI TALUK,
         PALAKKAD DISTRICT.

         BY ADVS.
         P.JAYARAM
         AKHIL P


RESPONDENTS:

    1    KAPPUR GRAMA PANCHAYAT
         REPRESENTED BY ITS SECRETARY, P. O.
         KUMARANELLUR, PIN - 679 552.,
         E-MAIL - [email protected]
    2    THE SECRETARY
         KAPPUR GRAMA PANCHAYAT, P. O.
         KUMARANELLUR, PIN - 679 552.
         E-MAIL - [email protected]
    3    STATE OF KERALA
         REPRESENTED BY ITS SECRETARY ,
         DEPARTMENT OF LOCAL SELF GOVERNMENT,
         GOVERNMENT OF KERALA,
         THIRUVANANTHAPURAM, PIN - 695 001.

         BY ADVS.
         SRI.SANTHOSH P.PODUVAL
         SRI.M.C.ASHI
         SMT.R.RAJITHA
         SMT.VIDYA KURIAKOSE, GOVERNMENT PLEADER.

     THIS WRIT PETITION       (CIVIL) HAVING COME UP   FOR
ADMISSION ON 23.12.2022,      THE COURT ON THE SAME    DAY
DELIVERED THE FOLLOWING:
 WP(C) No.13355 of 2020
                                :2 :




                         JUDGMENT

Dated this the 23rd day of December, 2022

The counsel for the petitioner submits that the

petitioner does not want to prosecute the writ petition.

Accordingly, the writ petition is dismissed as not pressed.

Sd/-

N. NAGARESH JUDGE

sss WP(C) No.13355 of 2020

APPENDIX OF WP(C) 13355/2020 PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE NOTICE /ORDER NO.B3-

838/2020 DATED 15.06.2020 ISSUED BY THE SECRETARY, KAPPUR GRAMA PANCHAYAT PROHIBITING THE PETITIONER FROM THE CONDUCT OF HIS CATTLE MARKET.

EXHIBIT P2 TRUE COPY OF THE NOTICE DATED 12.06.2020 ISSUED BY THE SECRETARY, KAPPUR GRAMA PANCHAYAT DIRECTING THE PETITIONER TO ADOPT SOME SAFETY/SANITARY MEASURES IN THE CONDUCT OF PETITIONER'S CATTLE MARKET. EXHIBIT P3 TRUE COPY OF THE REPLY DATED 13.06.2020 SUBMITTED BY THE PETITIEONR BEFORE THE SECRETARY, KAPPUR GRAMA PANCHAYAT STATING HIS COMPLIANCE OF THE DIRECTIONS CONTAINED IN EXHIBIT P2 NOTICE.

EXHIBIT P4 TRUE COPY OF THE LICENCE NO.C5-1239 DATED 16.05.2019 ISSUED TO THE PETITIONER BY THE SECRETARY, KAPPUR GRAMA PANCHAYAT PERMITTING THE CONDUCT OF PRIVATE MARKET.

EXHIBIT P5 TRUE COPY OF THE RECEIPT DATED 05.05.2020 SHOWING SUBMISSION OF PETITIONER'S APPLICATION FOR LICENCE TO CONDUCT MARKET FOR THE YEAR 2020-2021 FILED BEFORE KAPPUR GRAMA PANCHAYAT. EXHIBIT P6 TRUE COPY OF THE CONSENT NO.PCB/PLKD/IC/CO/R4/13367541/2020 DATED 22.06.2020 ISSUED TO THE PETITIONER BY THE KERALA STATE POLLUTION CONTROL BOARD PERMITTING CONDUCT OF PETITIONER'S CATTLE MARKET UPTO 31.05.2025.

EXHIBIT P7 TRUE COPY OF THE SANITARY CERTIFICATE, PH NO.82/2020 DATED 21.03.2020, ISSUED TO THE PETITIONER FROM THE PRIMARY HEALTH CENTRE, KAPPUR STATING SATISFACTION IN THE SANITARY CONDITION AT PETITIONER'S CATTLE MARKET. WP(C) No.13355 of 2020