Roy Mathew vs State Of Kerala
2024 Latest Caselaw 14051 Ker

Kerala High Court

Roy Mathew vs State Of Kerala on 28 May, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
                         WP(C) NO. 9657 OF 2024
PETITIONER:

            ROY MATHEW,
            AGED 50 YEARS
            NARAMANGALATH HOUSE, THOPRAMKUDI.P.O.,
            VATHIKUDY IDUKKI DISTRICT, PIN - 685515
            BY ADVS.
            M.NARENDRA KUMAR
            HARSHADEV M.


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY PRINCIPAL SECRETARY,
            LOCAL SELF GOVERNMENT DEPARTMENT,
            GOVERNMENT SECRETARIAT, PALAYAM,
            THIRUVANANTHAPURAM, PIN - 689001
    2       ERATTAYAR GRAMA PANCHAYAT
            REPRESENTED BY IT SECRETARY,
            OFFICE OF THE GRAMA PANCHAYAT,
            ERATTAYAR. P.O., IDUKKI DISTRICT, PIN - 685514
            BY ADV JOICE GEORGE


OTHER PRESENT:

            SRI.JOICE GEORGE, SC, SMT.SHEEBA G,GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 9657 OF 2024
                                  2



                   MOHAMMED NIAS C.P., J.
           =========================
                   W.P.(C.) No. 9657 of 2024
           =========================
           Dated this the 28th day of May, 2024


                           JUDGMENT

The above writ petition is filed with the following

prayers;

" i) Issue a writ of mandamus or other

appropriate, writ, order or direction commanding the

respondents to dispose of Exhibit-P3 in accordance with

law granting the petitioner renewal of licence for

conducting meat stalls in the building bearing No. 621/ in

ward 7 owned by the 2nd respondent.

ii) Issue a writ of prohibition or any other

appropriate writ, order or direction interdicting the

respondents from conducting auction of meat stalls for

the year 2024-25.

iii) To dispense with the production of the

translation in to English, the Exhibit in Malayalam,

pending disposal of the Writ Petition Civil.

iv) Grant such other reliefs which this Hon'ble

court deems fit and proper in the circumstances of this

case. "

WP(C) NO. 9657 OF 2024

Today when the matter is taken up for consideration, the

learned Standing Counsel appearing for the 2nd respondent-

Panchayat submits that an auction was conducted in which the

petitioner participated and is now running a meat stall. This is

recorded.

In view of the above, nothing remains to be considered in

the writ petition. Accordingly, the writ petition is closed.

Sd/-

MOHAMMED NIAS C.P.,

JUDGE

LU WP(C) NO. 9657 OF 2024

APPENDIX OF WP(C) 9657/2024

PETITIONER EXHIBITS :

EXHIBIT-P1 TRUE COPY OF THE LETTER DATED 12.02.2024 WITH TYPED COPY EXHIBIT-P2 TRUE COPY OF THE DECISION NO. 3(2) DATED 20.02.2024 EXHIBIT-P3 TRUE COPY OF THE SUBMITTED LETTER DATED 29.02.2024 WITH TYPED COPY EXHIBIT-P4 TRUE COPY OF THE JUDGMENT DATED

EXHIBIT-P5 TRUE COPY OF THE PROCEEDINGS DATED 13.3.2024 ISSUED BY THE PANCHAAYTH EXHIBIT-P6 TRUE COPY OF THE GOVERNMENT ORDER G.O(RT)NO. 326/2024/LSGD DATED 8.02.2024 EXHIBIT-P7 TRUE COPY OF THE GOVERNMENT ORDER NO.

616/2024/LSGD DATED 15.3.2024 EXHIBIT-P8 TRUE COPY OF THE REPRESENTATION DATED 19.3.2024 FILED BY THE PETITIONER TO THE PANCHAYATH EXHIBIT-P9 TRUE COPY OF THE LETTER DATED 21.03.2024 ISSUED BY THE 2ND RESPONDENT EXHIBIT-P10 TRUE COPY OF THE LETTER DATED 22.03.2024 SUBMITTED BY SIBI MATHEW TO THE PANCHAYAT

// True Copy // PA To Judge