NAJEEB HASSAN Vs. MUTHUTHALA GRAMA PANCHAYATH

JUDGEMENT

(1.) The petitioner has applied for a licence for operating the quarrying unit before the respondent - Panchayat. The petitioner approached this Court seeking the following reliefs:

(2.) It appears that, pending the writ petition, the Panchayat rejected the application.

(3.) When the matter was taken up for last hearing on 25.09.2020, this Court passed the following interim order: