MUHAMMED ISHOCK Vs. MALAPPURAM MUNICIPALITY

JUDGEMENT

(1.) The petitioner in O. P. No. 25881 of 1999 is a licensee of the cinema theatre by name 'Delight Talkies'. The land in which the theatre is situated is given by respondents 2 to 5. The petitioner has been conducting the cinema theatre after obtaining licence from the authorities concerned. Respondents 2 to 5 filed a civil suit, O. S. No. 32 of 1989 for recovery of the land in which the cinema theatre is situated from the petitioner. The said suit is decreed and it has become final also. Respondents 2 to 5 took out proceedings for execution of the decree by filing E. P. No. 94 of 1998 before the Court of the Subordinate Judge, Manjeri. The decree in the suit provided for value of improvements to the petitioner. The E. P. is now pending. The present grievance of the petitioner is that the first respondent Municipality is not renewing the licence in respect of the theatre on the ground that respondents 2 to 5 have filed objection to the same.

(2.) O. P. No. 27517 of 1999 is filed by respondents 2 to 5 in O. P. No. 25881 of 1999 seeking cancellation of the licence issued to the petitioner in the first mentioned Original Petition.

(3.) I have heard the learned counsel appearing for the parties in both the Writ Petitions.