SOOPPY BIN ABDULLAH Vs. FEROK GRAMA PANCHAYAT

JUDGEMENT

(1.) Petitioners have constructed a shopping complex, where they have opened a vegetable and fish market. It is stated that the first respondent has issued Ext.P4 notice on the complaint of the additional fourth respondent. Complaining that pursuant to Ext.P4, they were forced to close down the market, the writ petition has been filed.

(2.) This Court, by order dated 29-10-2010, issued notice to the respondents by special messenger and directed that further action pursuant to Ext.P4 will be kept in abeyance.

(3.) I heard learned counsel appearing for the petitioner, learned counsel appearing for respondents 1 and 2 and also counsel appearing for the additional fourth respondent, on whose complaint, notice was issued.