Pavithran vs Vadanappilly Grama Panchayat
2022 Latest Caselaw 1226 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                    THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

              FRIDAY, THE 28TH DAY OF JANUARY 2022 / 8TH MAGHA, 1943

                              WP(C) NO. 28435 OF 2016

PETITIONER:

               PAVITHRAN, AGED 63, S/O KUNCHAPPAN, VAYAKKATTIL HOUSE,
               VADANAPPILLY, THRISSUR.

               BY ADVS.SRI.SANTHOSH P.PODUVAL
               SMT.R.RAJITHA
               SMT.VINAYA V.NAIR



RESPONDENTS:

     1         VADANAPPILLY GRAMA PANCHAYAT,
               VADANAPPILLY, THRISSUR DISTRICT-680 001.

     2         SOBHANA, D/O PRABHAKARAN, PAKKATH, VADANAPPALLY P.O,
               CHAVAKKAD VILLAGE, THRISSUR DISTRICT 680 001.

               BY ADVS.SRI.MANSOOR.B.H.
               SRI.RAJIT
               SRI.S.U.NAZAR
               SRI.RAJIT




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 28.01.2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 28435 OF 2016
                                       :: 2 ::




                                   JUDGMENT

Dated this the 28th day of January 2022

This writ petition is filed in the year 2016 challenging Ext.P5 notice

issued by the Secretary of the Vadanappilly Grama Panchayat dated

12.8.2016 whereby, a pet shop conducted by the petitioner was directed to

be stopped abruptly on the ground that the petitioner has not taken a

license from the Secretary of the Grama Panchayat.

2. I do not think a detailed deliberation of the issues raised by the

petitioner is required since the subject issue relates to the year 2014-15 and

that apart, learned counsel appearing for the Grama Panchayat submitted

that he is informed that the petitioner is not conducting the pet shop in the

premises.

3. Anyhow, petitioner has a contention that license is not being issued

by the Secretary of the Grama Panchayat to the petitioner in collusion with

the second respondent - the owner of the building wherein the petitioner is

conducting the pet shop. Anyhow, the subject matter of the writ petition

was only confining to the year 2014-15. If the petitioner is still in ownership

of the building and conducting the pet shop, if any application is submitted WP(C) NO. 28435 OF 2016 :: 3 ::

for renewal of license, the same shall be considered by the Secretary of the

Grama Panchayat in accordance with law for any ensuing years at the

earliest possible.

Writ petition is disposed of.

sd/-

SHAJI P. CHALY JUDGE jes WP(C) NO. 28435 OF 2016 :: 4 ::

APPENDIX

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE LICENSE ISSUED BY THE 1ST RESPONDENT PANCHAYAT FOR THE PERIOD 2014-15

EXHIBIT P2 TRUE COPY OF THE RECEIPT DATED 07-12-2015 ISSUED BY THE 1ST RESPONDENT PANCHAYAT.

EXHIBIT P3 TRUE COPY OF THE STOP MEMO ISSUED BY THE 1ST RESPONDENT PANCHAYAT DATED 28-04-2016

EXHIBIT P4 TRUE COPY OF THE JUDMENT DATED 22-07-2016 IN WP(C) NO 17170/2016

EXHIBIT P5 TRUE COPY OF THE NOTICE DATED 12-08-2016 ISSUED BY THE 1ST RESPONDENT PANCHAYAT.

// TRUE COPY //

P.S. TO JUDGE