VENKATASWAMY REDDY Vs. ADMINISTRATOR KOTHANUR VILLAGE PANCHAYAT

JUDGEMENT

(1.) The petitioner has questioned Annexure-B keeping the licence in suspension pending disposal of objections filed by one K. Venkatasubba reddy.

(2.) The petitioner is the resident of Kothanur Village, Sidlaghatta Taluk, Kolar District. The Government of Karnataka introduced a scheme called "Scheme for providing self employment to educated unemployed youth". The petitioner availed himself of the scheme for the purpose of installing flour mill at Kothanur Village. He obtained a licence from the Secretary, Village Panchayat, Kothanur. The licence was issued on 20-12-1985. After obtaining the licence the petitioner applisd for power supply from the Karnataka Electricity Board and the petitioner was making necessary arrangement for the purpose of running in II.

(3.) By a letter dated 10-1-1986 vide Annexure-B, the Administrator, Kothanur Village Panchayat, Sidlaghatta Taluk, Kolar District, communicated to the petitioner that the licence issued vide Annexure-A on 20-12-1985 is kept in abeyance pending disposal of objections preferred by one K Venkatasubba Ready, against the grant of licence to the petitioner.