Kerala High Court
Usha C S vs Poovachal Grama Panchayat on 17 October, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
2025:KER:77565
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 17TH DAY OF OCTOBER 2025 / 25TH ASWINA, 1947
WP(C) NO. 38453 OF 2025
PETITIONER(S):
USHA C S
AGED 53 YEARS
W/O GILBERT, RESIDING AT KAPPIKKADU HOUSE,
ARAVANKONAM, VEERANAKAVU P O, VEERANAKAVU VILLAGE,
KATTAKKADA TALUK, THIRUVANANTHAPURAM DISTRICT,
PIN - 695572
BY ADVS.
SRI.RAJESH P.NAIR
SHRI.G.S.SANAL KUMAR
RESPONDENT(S):
1 POOVACHAL GRAMA PANCHAYAT
POOVACHAL P O, THIRUVANANTHAPURAM, REPRESENTED BY
ITS SECRETARY, PIN - 695575
2 THE SECRETARY
POOVACHAL GRAMA PANCHAYAT, POOVACHAL P O,
THIRUVANANTHAPURAM, PIN - 695575
BY ADV. SRI VISHNU BHUVANENDRAN, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 17.10.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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WP(C) NO.38453 OF 2025
2
P.V.KUNHIKRISHNAN, J
--------------------------------
W.P(C) No.38453 of 2025
-------------------------------
Dated this the 17th day of October, 2025
JUDGMENT
The above Writ Petition (C) is filed with the following prayers:
"i) Issue a writ of mandamus or any other
appropriate order or direction forbearing the
respondents from taking any coercive steps/action
against the petitioner or her 'Trivandrum Pig Farm',
pursuant to Exhibit-P4 notice dated 25.8.2025 and
Exhibit-P5 notice dated 29.9.2025 till a final
decision is taken by the learned Tribunal for Local
Self Government Institutions on Exhibits-P6 and P7
Revision Petition and Interlocutory application
respectively;
ii) Considering the exigencies and necessity for
urgent consideration of the grievance voiced in this
Writ Petition, production of English translations of
documents in vernacular, may kindly be dispensed
with for the time being; And
iii) Issue such other writ or order or direction as
this Honourable Court may deem fit and necessary,
in the circumstances of the case, in the interest of
justice."
[SIC]
2. The main prayer in this Writ Petition is to issue a
direction to the respondents not to take any coercive steps against
the petitioner for her 'Trivandrum Pig Farm' pursuant to Exts.P4
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WP(C) NO.38453 OF 2025
and P5 notices till a final decision is taken by the Tribunal for Local
Self Government Institutions on Ext.P6 Revision Petition and P7
interlocutory application.
3. Heard the learned counsel appearing for the petitioner
and the learned Standing Counsel appearing for the respondents.
4. Admittedly, Ext.P6 revision is pending before the
Tribunal for Local Self Government Institutions,
Thiruvananthapuram. The petitioner also filed Ext.P7 interlocutory
application. Counsel for the petitioner submitted that, unless
orders are passed in the interlocutory application, there will be
difficulty to the petitioner.
5. Considering the facts and circumstances of the case, I
think there can be a direction to the Tribunal to consider the
interlocutory application submitted by the petitioner within six
working days.
Therefore, this Writ Petition is disposed of in the following
manner:
1. The Tribunal for Local Self Government
Institutions, Thiruvananthapuram is directed to
consider Ext.P7 (I.A. No. 1 of 2025 in RP No.61 of
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WP(C) NO.38453 OF 2025
2025), as expeditiously as possible, at any rate,
within six working days from the date of receipt of
a certified copy of this judgment.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
DM
Judgment reserved NA
Date of judgment 17.10.2025
Judgment dictated 17.10.2025
Draft Judgment Placed 17.10.2025
Final Judgment Uploaded 18.10.2025
2025:KER:77565
WP(C) NO.38453 OF 2025
APPENDIX OF WP(C) 38453/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE CONSENT TO OPERATE/
AUTHORISATION/REGISTRATION (CONSENT
NO.KSPCB/TV/ICO/10058225/2024) DATED
20.12.2024 ISSUED BY 3RD RESPONDENT TO
TRIVANDRUM FARM HOUSE
EXHIBIT P2 TRUE COPY OF THE SANITARY CERTIFICATE
NO.37/242/25 DATED 12.9.2025 ISSUED BY
HEALTH INSPECTOR, FAMILY HEALTH CENTRE,
VEERANAKAVU TO TRIVANDRUM FARM HOUSE
EXHIBIT P3 TRUE COPY OF THE APPLICATION FOR RENEWAL
OF LICENCE DATED 27.12.2024 SUBMITTED BY
PETITIONER BEFORE THE 1ST RESPONDENT
PANCHAYAT
EXHIBIT P4 TRUE COPY OF THE NOTICE
NO.SC4/3681497/2025 DATED 25.8.2025 ISSUED
BY 2ND RESPONDENT TO THE PETITIONER
EXHIBIT P5 TRUE COPY OF THE NOTICE
NO.SC4/3681497/2025 DATED 29.9.2025 ISSUED
BY 2ND RESPONDENT TO THE PETITIONER
EXHIBIT P6 TRUE COPY OF THE REVISION PETITION
NO.61/2025 DATED 3.10.2025 FILED BY THE
PETITIONER BEFORE THE LEARNED TRIBUNAL FOR
LOCAL SELF GOVERNMENT INSTITUTIONS,
THIRUVANANTHAPURAM WITHOUT DOCUMENTS
EXHIBIT P7 TRUE COPY OF THE I.A. NO.1/2025 IN R.P.
NO.61/2025 DATED 3.10.2025 FILED BY THE
PETITIONER BEFORE THE LEARNED TRIBUNAL FOR
LOCAL SELF GOVERNMENT INSTITUTIONS,
THIRUVANANTHAPURAM
EXHIBIT P8 TRUE COPY OF THE NOTICE DATED 7.10.2025
ISSUED TO THE RESPONDENTS BY THE
PETITIONER
EXHIBIT P9 TRUE COPY OF THE ACKNOWLEDGEMENT (INWARD
NO.4584821-2025) DATED 7.10.2025 WITH
REGARD TO ACCEPTANCE OF EXHIBIT-P8 NOTICE
BY THE RESPONDENT GRAMA PANCHAYAT
