SREEKUMAR Vs. CHERUPLASSERY MUNCIPALITY

JUDGEMENT

(1.) These writ petitions are related to a crusher unit belonging to Infra Granites, the writ petitioner in WP(C) No.18216/2015. The Infra Granites approached this Court by WP(C) No.18216/2015, challenging stop memo issued by the Cherpulasseri Grama Panchayat. This Court, ordered to keep the stop memo in abeyance.

(2.) WP(C) No.8183/2016 was filed by Sreekumar and Ramla. This writ petition was filed contending that the Infra Granites had established the crusher unit without obtaining necessary permission from the Panchayat.

(3.) Infra Granites produced necessary permit for establishing the crusher unit granted to them under Section 233 of the Kerala Panchayat Raj Act, 1994. They also obtained consent and trade licence.