JAMEELA Vs. ANSAR

JUDGEMENT

(1.) This contempt case has filed complaining that the respondent who is the Secretary of the Vilyapilly Grama Panchayat has wilfully flouted the directions issued by this Court in Annexure-A1 judgment.

(2.) This Court taking note of the contention of the petitioner that the party respondent was running a cattle farm without securing licences and permits from the statutory authorities had directed the respondents 2 and 3 to ensure that the cattle farm is not run without obtaining permits and licences.

(3.) The petitioner contends that the respondent has failed to comply with the directions and that Sri. Haris, the 6th respondent in the writ petition, is running a cattle farm causing gross inconvenience to the neighbours.