P.N.SHERIEF Vs. STATE OF KERALA

JUDGEMENT

(1.) The case set up in this Writ Petition (Civil) is as follows:-

(2.) Heard Dr.K.P. Satheesan, learned Senior counsel instructed by Sri.P.Mohandas, learned counsel appearing for the petitioners and Sri.K.J. Manu Raj, learned Government Pleader appearing for the respondents 1 & 2. In the nature of the orders proposed to be passed in this writ petition notices to the 3rd & 4th respondents (Pallikkal Grama Panchayat) and contesting respondent No.5 will stand dispensed with.

(3.) The complaint of the petitioners is that the contesting respondent No.5 is proposing to establish a private fish market within the limits of the 3 rd respondent-Pallikkal Grama Panchayat and that too without obtaining the prior statutory licence from the 3rd respondent panchayat as mandated as per the in the provisions in the Kerala Panchayat Raj Act and the Rules framed thereunder regulating the establishment of public markets and private markets framed under the above said Act.