M.THAHA Vs. KOLLAM CORPORATION

JUDGEMENT

(1.) The case set up in this Writ Petition (Civil) is as follows: That the petitioner seeks to approach this Court aggrieved by the proposal to conduct a canteen in a temporary shed sought to be constructed within the compound of the A.A.Rahim Memorial District Hospital for which no license has been granted by the 1 st respondent. It is submitted that possibly with a view to help some vested interests the 4th respondent has proposed to conduct a canteen in the temporary shed sought to be constructed within the compound of the A.A.Rahim Memorial District Hospital. It is submitted that the canteen is sought to be conducted without following any norms and will affect the public health adversely. This will also affect the smooth functioning of the hospital. Under such circumstances the petitioner submitted Ext. P1 to P5 petitions before the 1st to 5th respondents respectively. It is in the light of these averments and contentions, the petitioner has filed the instant Writ Petition (Civil) with the following prayers :

(2.) Heard Sri. T. R. Rajan, learned counsel appearing f0r the petitioner, Sri. M.K. Chandra Mohandas, learned Standing Counsel for Kollam Municipal Corporation appearing for resp0ndent No.1. and Sri. Saigi Jacob Palatty, learned Senior Government Pleader appearing for respondent Nos 2 to 5.

(3.) It is submitted that the petitioner has filed Ext. P1 petition/complaint dated 24.02.2020 stating his objections against the canteen sought to be established by the 4 th respondent and would pray that in view of the said objections, the 1st respondent Municipal Corporation should not give Trade/D and O licence for the functioning of the said proposed business of the 4th respondent etc.