SAJU E.P. Vs. SREEMOOLANAGARAM GRAMA PANCHAYAT

JUDGEMENT

(1.) The writ petition is filed claiming that the petitioner is having a deemed licence as prescribed under Section 236(3) of the Kerala Panchayath Raj Act, 1994. The petitioner submits that on the basis of the deemed licence he is entitled to operate the rice mill for the year 2020- 2021.

(2.) Pending writ petition, the petitioner submitted an application requesting to issue a certificate based on the deemed licence. Ext.P29 is the application made by the petitioner before the Panchayath.

(3.) The learned Standing Counsel for the Panchayath submits that the petitioner is not entitled to deemed licence as the Panchayath intimated the petitioner within time as to the defects in the application.