Illyas V.P vs Aroor Grama Panchayat
2022 Latest Caselaw 6088 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
 WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                     WP(C) NO. 13006 OF 2022
PETITIONER:

            ILLYAS V.P.,
            AGED 43 YEARS,
            S/O.PAREED, RESIDING AT VELUTHEDUTHCHIRA,
            CHANDIROOR P.O., AROOR, ALAPPUZHA DISTRICT,
            KERALA - 688 537.

            BY ADVS.
            P.SANJAY
            KIRAN NARAYANAN
            PRASOON SUNNY
            A.PARVATHI MENON
            PAUL VARGHESE (PALLATH)
            RAHUL RAJ P.
            BIJU MEENATTOOR
            P.A.MOHAMMED ASLAM



RESPONDENT:

            AROOR GRAMA PANCHAYAT,
            AROOR P.O., ALAPPUZHA DISTRICT, PIN - 688 534
            REPRESENTED BY ITS SECRETARY.




            SRI.V.N.SANKERJEE, SC, AROOR GRAMA PANCHAYAT

     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   01.06.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 13006 OF 2022           2



                          JUDGMENT

Dated this the 1st day of June, 2022

The petitioner, who is running a slaughter house and meat

stall, has approached this Court seeking to direct the respondent to

consider Ext.P4 application for licence for conducting slaughter

house and meat stall, within a time frame.

2. When this writ petition came up for hearing today, the

learned Standing Counsel representing the respondent-Grama

Panchayat submitted that in response to the application received

from the petitioner, the petitioner has been required to produce

Consent from the Pollution Control Board. If the petitioner produces

the Consent, the application can be processed further.

3. The petitioner submits that he is ready and willing to

produce Consent from the Pollution Control Board.

In the circumstances, the writ petition is disposed of permitting

the petitioner to produce Consent issued by the Pollution Control

Board for running slaughter house and meat stall. If the petitioner

produces such Consent, the respondent shall consider the

application for licence expeditiously.

Sd/-

N. NAGARESH, JUDGE DSV/02.06.2022

APPENDIX OF WP(C) 13006/2022

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE FSSAI LICENSE NO.2137156000247 DATED 6/6/2017 ISSUED BY THE FOOD SAFETY OFFICER, AROOR.

Exhibit P2 TRUE COPY OF THE CERTIFICATE ISSUED TO SRI.ASHRAF BY THE ASSISTANT SURGEON KERALA HEALTH SERVICES DATED 26/10/2021.

Exhibit P2(a) TRUE COPY OF THE CERTIFICATE ISSUED TO SRI.IRFAN BY THE ASSISTANT SURGEON KERALA HEALTH SERVICES DATED 26/10/2021.

Exhibit P2(b) TRUE COPY OF THE CERTIFICATE ISSUED TO SRI.RISWAN BY THE ASSISTANT SURGEON KERALA HEALTH SERVICES DATED 26/10/2021.

Exhibit P3 TRUE COPY OF THE LETTER DATED 22/11/2021 ISSUED BY THE PETITIONER TO THE RESPONDENT.

Exhibit P4 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER TO THE RESPONDENT DATED 22/11/2021.

RESPONDENT'S EXHIBITS:    NIL