K A BASHEER Vs. VINU C KUNJAPPAN

JUDGEMENT

(1.) The above contempt of court case has been filed alleging non compliance of the directions issued by this Court in Anx. A judgment dated 18.3.2020 rendered in W.P.(C).No.8427/202 filed by the petitioner herein.

(2.) Today, when the matter has been taken up for consideration, Sri.Santhosh P.Poduval, learned Standing Counsel for the Thrissur Municipal Corporation, would submit on the basis of the instructions of the respondent Municipal Corporation Secretary that the said officer has now passed proceedings bearing No.AYL-R4-3077-19 dated 25.9.2020 granting licence to the petitioner to run the meat shop with the conditions mentioned in the said order. The factual correctness of the said submission made on behalf of the respondent officer is not disputed by the learned counsel for the petitioner.