Baijudheen.A. A vs Vadanappally Grama Panchayath
2024 Latest Caselaw 10545 Ker

Kerala High Court

Baijudheen.A. A vs Vadanappally Grama Panchayath on 11 April, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
    THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
                        WP(C) NO. 10917 OF 2024
PETITIONER/S:

          BAIJUDHEEN.A. A.,
          AGED 45 YEARS
          S/O ABDULLAKUTTY, ARACKAL VEETTIL HOUSE, VATANAPPALLY,
          P.O. THRITHALLUR, THRISSUR DISTRICT, PIN - 680619

          BY ADVS.
          A.PARVATHI MENON
          P.SANJAY
          BIJU MEENATTOOR
          INDIRA.K.P.
          PAUL VARGHESE (PALLATH)
          KIRAN NARAYANAN
          RAHUL RAJ P.
          MUHAMMED BILAL.V.A
          MEERA R. MENON
          BASILA BEEGAM



RESPONDENT/S:

    1     VADANAPPALLY GRAMA PANCHAYATH,
          REPRESENTED BY IT'S SECRETARY, VADANAPPALLY P.O.,
          THRISSUR DISTRICT, PIN - 680614

    2     STANDING COMMITTEE, VADANAPPALLY ,GRAMA PANCHAYATH ,
          VADANAPPALLY P.O., THRISSUR DISTRICT, PIN - 680614

    3     ABDULLA KUTTY,
          AGED 75 YEARS
          S/O ADAMMU, HIGHNESS APARTMENT , SANTHI ROAD,
          VADANAPPALLY P.O, THRISSUR DISTRICT, PIN - 680614

          BY ADVS.
          S.U.NAZAR
          SANTHOSH P.PODUVAL
          I.V.PRAMOD
          SAIRA SOURAJ P.
          R.RAJITHA
          CHITHRA S.BABU
 OTHER PRESENT:

          SMT.SHEEBA SABARINATH, GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                 MOHAMMED NIAS C.P., J
                      ............................................................
                                W.P(C) No.10917 of 2024
                        .............................................................
                         Dated this the 11th day of April, 2024


                                           JUDGMENT

The petitioner submits that Ext.P6 appeal has been filed against Ext.P5

order of the Panchayat refusing licence and no decision has been taken on the

same so far.

Under such circumstances, there will be a direction to respondents 1 and 2

to consider and pass orders on Ext.P6 appeal with notice to the petitioner and the

3rd respondent, strictly in accordance with law, within four weeks from the date of

receipt of the order. Respondents 1 and 2 also will consider the application

submitted by the 3rd respondent for renewal of licence and pass orders on the same

within the same time limit, after hearing the affected parties.

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P. JUDGE

okb/ APPENDIX OF WP(C).NO.10917/2024

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PLAINT IN O.S. 105/2023 DATED 18.09.2023 BEFORE THE HONOURABLE SUB COURT, CHAVAKKAD

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 12.12.23 IN I.A.

EXHIBIT P3 TRUE COPY OF THE LICENSE WHICH IS VALID TILL 1.4.23

EXHIBIT P4 TRUE COPY OF THE APPLICATION DATED 29.02.2024

EXHIBIT P5 TRUE COPY OF THE ORDER ISSUED BY THE 1ST RESPONDENT DATED 11.03.2024

EXHIBIT P6 TRUE COPY OF THE APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 12.03.2024

EXHIBIT P7 TRUE COPY OF THE STAY PETITION ALONG WITH AFFIDAVIT DATED 12.03.2024

EXHIBIT P8 TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT DATED 13.03.2024