N. JAMALUDEEN Vs. PALAMEL GRAMA PANCHAYATH,

JUDGEMENT

(1.) THE petitioner approached this Court complaining that the 4th respondent is conducting a saw mill without obtaining licence from the 1st respondent and without permission of the 2nd respondent. It was also pointed out that inspite of complaint, no action has been taken from the Panchayat to stop the functioning of the saw mill.

(2.) THE Panchayat as well as the additional 5th respondent have filed counter affidavits. There is a report filed by the 3rd respondent also.

(3.) THE learned Counsel for the Panchayat submitted that a prescribed time schedule has been made applicable for running the saw mill and Ext.R1(G) has been produced in support of the above claim; a letter issued by the Secretary of the Panchayat, to the petitioner itself stating that instructions have been given for functioning of the saw mill from 6 a.m. to 6 p.m .