Kerala High Court
Arjun B.G vs Velinalloor Grama Panchayat on 10 May, 2024
Author: Murali Purushothaman
Bench: Murali Purushothaman
WP(C) No.17328/2024 1/3 Order Date : 10-05-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Friday, the 10th day of May 2024 / 20th Vaisakha, 1946
WP(C) NO. 17328 OF 2024
PETITIONER:
ARJUN B.G AGED 29 YEARS S/O BHASKARAN, ANUGRAHAM, KAMBALAKKAD P.O,
KARIMBETTA, WAYANAD, PIN - 673122
RESPONDENTS:
1. VELINALLOOR GRAMA PANCHAYAT, REPRESENTED BY ITS SECRETARY, OYOOR
P.O, KOLLAM, PIN - 691510
2. THE SECRETARY, VELINALLOOR GRAMA PANCHAYAT, OYOOR P.O, KOLLAM, PIN -
691510
3. ENVIRONMENTAL ENGINEER, KOLLAM KERALA STATE POLLUTION CONTROL BOARD,
USHAS BUILDING, ANDAMUKKAM, KOLLAM, PIN - 691001
4. DISTRICT LEVEL FACILITATION AND MONITORING COMMITTEE, KOLLAM
REPRESENTED BY ITS CHAIRMAN, COLLECTORATE, CIVIL STATION ROAD,
KOLLAM, PIN - 691013
5. STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO THE GOVERNMENT
LOCAL SELF GOVERNMENT DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to 1) direct the 2nd respondent to issue a provisional license to
the petitioner to run his business; and 2) permit the petitioner to run
his business still the application is reconsidered by the 2nd respondent
pending disposal of the writ petition.
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
SRI.JOMY K. JOSE Advocate, for the petitioner, the court passed the
following:
WP(C) No.17328/2024 2/3 Order Date : 10-05-2024
MURALI PURUSHOTHAMAN, J.
---------------------------------------------
W.P (C) No.17328 of 2024
-------------------------------------------------
Dated this the 10th day of May, 2024
ORDER
Admit.
2. Respective Standing Counsel takes notice for
respondents 1 to 3. Learned Government Pleader takes
notice for respondents 4 and 5.
Post on 21.05.2024.
Sd/-
MURALI PURUSHOTHAMAN
JUDGE
akv
WP(C) No.17328/2024 3/3 Order Date : 10-05-2024
APPENDIX OF WP(C) 17328/2024
Exhibit P1 A TRUE COPY OF THE CONSENT TO OPERATE FROM THE KERALA
STATE POLLUTION CONTROL BOARD, VIDE CONSENT NUMBER
KSPCB/KL/ICO/10009408/2022 ISSUED ON 22-09-2022
Exhibit P2 A TRUE COPY OF THE PERMISSION ISSUED BY THE DISTRICT
LEVEL FACILITATION AND MONITORING COMMITTEE, KOLLAM
DISTRICT, VIDE NUMBER DSM/KLM/TC/GENERAL-01-1652/2024
DATED 16-04-2024
Exhibit P3 A TRUE COPY OF THE LICENSE ISSUED BY THE DEPARTMENT OF
FACTORIES AND BOILERS DATED 09-01-2023, VIDE
REGISTRATION NUMBER D03/KUR/11/522/2023
Exhibit P4 A TRUE COPY OF THE NO OBJECTION CERTIFICATE ISSUED BY
THE STATION OFFICER, FIRE AND RESCUE STATION,
KOTTARAKKARA, VIDE NUMBER FRSKTR/134/2024-C DATED
25-04-2024
Exhibit P5 A TRUE COPY OF THE JUDGMENT IN W.A NO. 763/2023 DATED
12-04-2023
Exhibit P6 A TRUE COPY OF THE LICENSE ISSUED BY THE 2ND RESPONDENT
DATED 08-05-2023, FOR THE YEAR 2023-2024 ISSUED VIDE
NUMBER 117/2023/2619
Exhibit P7 A TRUE COPY OF THE APPLICATION FOR RENEWING THE LICENSE
DATED 07-03-2024
Exhibit P8 A TRUE COPY OF THE ORDER ISSUED BY THE 2ND RESPONDENT
REJECTING THE APPLICATION FOR RENEWAL OF LICENSE, VIDE
NUMBER 400334/RPTL20/GPO/2024/1219, DATED 02-04-2024
Exhibit P9 A TRUE COPY OF THE COMMUNICATION DATED 18-09-2023
ISSUED BY THE PRESIDENT, VELINALLOOR GRAMA PANCHAYAT,
KOLLAM DISTRICT
Exhibit P10 . A TRUE COPY OF THE ORDER ISSUED BY THE 2ND RESPONDENT
DATED 20-09-2023, VIDE NUMBER
400334/RPTL19/GPO/2023/2619/2
Exhibit P11 A TRUE COPY OF THE INTERIM ORDER IN W.P.(C) NO.
31506/2023 DATED 26-09-2023
Exhibit P12 A TRUE COPY OF THE REPORT SUBMITTED BY THE ADVOCATE
COMMISSIONER IN W.P.(C) NO. 29741/2023 DATED 07-11-2023
Exhibit P13 A TRUE COPY OF THE AGREEMENTS DATED 19-07-2023
