Kerala High Court
Mujeeb Rahman vs The Pothukal Grama Panchayath on 19 July, 2012
Author: Antony Dominic
Bench: Antony Dominic
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE ANTONY DOMINIC
THURSDAY, THE 19TH DAY OF JULY 2012/28TH ASHADHA 1934
WP(C).No. 3133 of 2012 (N)
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PETITIONER(S):
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MUJEEB RAHMAN,
S/O MUHAMMEDKUTTY, PANNIKKODAN HOUSE, KODALIPOYIL,
BHOOTHANAM, MALAPPURAM DISTRICT.
BY ADVS.SRI.BABU S. NAIR
SMT.SMITHA BABU
RESPONDENT(S):
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THE POTHUKAL GRAMA PANCHAYATH,
REPRESENTED BY ITS SECRETARY, POTHUKAL,
BHOOTHANAM P.O., MALAPPURAM DISTRICT, PIN-676 505.
*ADDL.R2 TO R6 IMPLEADED
*R2: ABDUL NAZER, S/O.MUHAMMED, MATTUMMAL,
KODALIPOYIL, BHOOTHANAM, MALAPPURAM DISTRICT-679 334.
*R3: UMMUKULSU,S/O.HASSAN, VARAYATH, KODALIPOYIL,
BHOOTHANAM, MALAPPURAM DISTRICT-679 334.
*R4: HAMSA, S/O.EALIKUTTY, KAVALAPPARA, KODALIPOYIL,
BHOOTHANAM, MALAPPURAM DISTRICT-679 334.
*R5: ANWAR,S/O.MUHAMMADALI,PANNIKKODAN, KODALIPOYIL,
BHOOTHANAM, MALAPPURAM DISTRICT-679 334.
*R6: MUSTHAFA,S/O.HAMSA, KAVALLAPARA, KODALIPOYIL,
BHOOTHANAM, MALAPPURAM DISTRICT-679 334.
*ADDL.R2 TO R6 ARE IMPLEADED AS PER ORDER DATED 19/07/2012
IN I.A.NO.9642 OF 2012.
R1 BY ADV. SRI.U.K.DEVIDAS
R2 TO R6 BY ADV. SRI.P.SAMSUDIN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 19-07-2012, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
sts
WP(C)NO.3133/2012
APPENDIX
PETITIONER'S EXHIBITS:
P1 COPY OF THE LICENCE ISSUED BY THE SECRETARY, POTHUKAL GRAMA
PANCHAYAT TO THE PETITIONER DATED 9/12/2008
P2 COPY OF THE LICENCE ISSUED BY THE SECRETARY, POTHUKAL GRAMA
PANCHAYAT TO THE PETITIONER DATED 10/2/2010.
P3 COPY OF THE LICENCE ISSUED BY THE SECRETARY, POTHUKAL GRAMA
PANCHAYAT TO THE PETITIONER DATED 28/4/2011.
P4 COPY OF THE NOTICE ISSUED TO THE PETITIONER DATED 01/2/2012 BY THE
RESPONDENT AS NO.A6/1650/11.
RESPONDENT'S EXHIBITS:
R2(A) COPY OF THE REPORT OF THE HEALTH INSPECTOR.
/TRUE COPY/
P.S.TO.JUDGE
sts
ANTONY DOMINIC, J.
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W.P.(C) NO. 3133 OF 2012
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Dated this the 19th day of July, 2012
J U D G M E N T
Petitioner challenges Ext.P4.
2. Ext.P4 is only a show cause notice calling upon the petitioner to show cause whey licence issued to him for a poultry farm shall not be cancelled. Although the petitioner has raised various contentions on the invalidity of Ext.P4, having regard to the fact that by this show cause notice, petitioner has been given an opportunity to file his objections in the matter and as the Panchayat is yet to take a decision on the allegations made, I feel that the challenge against the order at this stage is premature.
Therefore, petitioner will file his objections and it is for the Panchayat to decide the matter and leaving open the matter as such, this writ petition is disposed of.
ANTONY DOMINIC, JUDGE Rp