L. MUNISWAMY Vs. ZILLA PANCHAYATH

JUDGEMENT

(1.) This writ petition is directed against the order dated 21.2.2017 passed by the respondent No.2 vide Annexure-T and order dated 29.9.2015 passed by the respondent No.3 vide Annexure-P.

(2.) The case of the petitioner is that he is an agriculturist and is running a poultry farm in the name and style of 'Thunga Poultry Farm' in Sy.No.13, measuring 3 acres 4 guntas of Yaraganalu Village. The villagers has given a complaint to the respondent No.3 seeking to close the poultry farm and for cancellation of the licence issued to the petitioner. Pursuant to that, the Village Panchayat vide order dated 29.9.2015 has cancelled the licence issued to the petitioner. Being aggrieved by the same, the petitioner has filed the Writ Petition Nos.43799/2015 and 43800/2015. This Court by order dated 25.10.2016 has disposed of the writ petitions with a direction to the Execution Officer, Taluk Panchayat, Shivamogga to pass an appropriate speaking order after giving an opportunity of hearing to the petitioner and also the private respondents on whose request the present endorsement appears to have been issued by the authority. Pursuant to the directions issued by this Court, the impugned order dated 21.2.2017 vide Annexure-T has been passed by the respondent No.2. Being aggrieved by the same, the petitioner has filed this writ petition.

(3.) The learned counsel appearing for the petitioner has submitted that this Court while disposing of the Writ Petition Nos.43799/2015 and 43800/2015 had directed the Executive Officer, Taluk Panchayat that after giving an opportunity to the parties, shall pass appropriate speaking order. But the Executive Officer of the Taluk Panchayat has not given any reasons for cancellation of the licence issued to the petitioner. He further submits that the impugned order passed is contrary to the directions issued by this Court in Writ Petition Nos.43799/2015 and 43800/2015.