Arjun B.G vs Velinellur Grama Panchayat
2023 Latest Caselaw 4656 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                 &
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
WEDNESDAY, THE 12TH DAY OF APRIL 2023 / 22ND CHAITHRA, 1945
                      WA NO. 763 OF 2023
AGAINST THE ORDER/JUDGMENTWP(C) 5938/2023 OF HIGH COURT OF
                            KERALA
APPELLANT/PETITIONER:

           ARJUN B.G., AGED 28 YEARS,
           S/O. BHASKARAN, ANUGRAHAM, KAMBALAKD P.O,
           KARIMBETTA, WAYANAD, PIN - 673122.
           BY ADV.JOMY K. JOSE


RESPONDENT/RESPONDENT/RESPONDENT SOUGHT TO BE IMPLEADED:

    1      VELINELLUR GRAMA PANCHAYAT,
           REPRESENTED BY ITS SECRETARY, OYOOR P.O,
           KOLLAM, PIN - 691510,
    2      THE SECRETARY, VELINELLUR GRAMA PANCHAYAT,
           OYOOR P.O, KOLLAM, PIN - 691510.
    3      STATION HOUSE OFFICER, POOYAPILLY POLICE STATION,
           POOYAPILLY P.O, KOLLAM, PIN - 691537.
    4      GEORGE KOVOOR, S/O UMMEN K. GEORGE,
           NATTAYAM P.O, MULAYARACHAL KARA,
           VELINELLUR VILLAGE, KOLLAM, PIN - 691537.
           BY SMT.BINDU SREEKUMAR, STANDING COUNSEL
           BY SENIOR GOVERNMENT PLEADER, SRI.B.UNNIKRISHNA
           KAIMAL


THIS WRIT     APPEAL HAVING COME UP        FOR ADMISSION ON
12.04.2023,   THE COURT ON THE SAME        DAY DELIVERED THE
FOLLOWING:
 W.A.No.763/2023                          2




                                  JUDGMENT

A.Muhamed Mustaque, J.

It is submitted at the Bar that pursuant to

the directions of the learned Single Judge, the

application under Section 233 of the Kerala

Panchayath Raj Act (for short, the 'Act') is

being considered by the Panchayath Committee.

That be so, if the outcome is positive, the fresh

application for licence under Section 232 of the

Act shall be considered by the Panchayath

Secretary. That application shall be considered

without any further delay thereon. The

Panchayath committee shall consider the

application under Section 233 of the Act within

an outer limit of three weeks in the light of the

judgment of this Court in Tomy Thomas v. State of

Kerala and Others [2019 (4) KHC 553 (FB)] and

based on a positive outcome, if any, the

application for a licence shall be considered

within a further period of two weeks.

The writ appeal is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

SHOBA ANNAMMA EAPEN, JUDGE ln