VALSA RAJAN AND ORS Vs. STATE OF KERALA

JUDGEMENT

(1.) These writ appeals are directed against a common judgment of the learned single Judge in W.P.(C) Nos. 21104 and 21090 of 2016, which were dismissed along with yet another writ petition declining the reliefs sought for by the appellants in the writ petitions. Appellants are wife and husband respectively.

(2.) The subject issue relates to the revocation of licence granted to the appellants to run a poultry farm by the Grama Panchayat under the provisions of the Kerala Panchayat Raj (Licensing of Livestock Farms) Rules, 2012 (the Rules 2012 for short) constituted under the provisions of the Kerala Panchayat Raj Act, 1994.

(3.) The writ petitioners challenged action of the Secretary of the Panchayat before the Tribunal and the Tribunal dismissed the said appeal, which was the subject matter of consideration before the learned single Judge.