CHAIRMAN, THYKKATTU DEVASWOM TRUST Vs. RAHUL R.

JUDGEMENT

(1.) The abovesaid contempt of court case has been filed alleging non-compliance of the directions issued by this Court in Annexure-A judgment dated 26.02.2020 in W.P(C)No.3414/2020 filed by the petitioner herein.

(2.) This Court as per Annexure-A judgment had directed the competent authority of the respondent-Kochi Municipal Corporation to take up for consideration the objections raised by the petitioner in Exts.P-1 to P-3 complaints and after affording opportunity of being heard to the petitioner herein as well as the contesting respondent Nos.6 to 9 therein, will take a considered decision thereon within the time limit of four weeks mentioned therein.

(3.) The objections filed by the petitioner are pertaining to the alleged unhygienic functioning of the meat stall or fish stall said to have been conducted by contesting respondents therein. From the submissions of both sides, it appears that the 2 nd respondent herein without complying with the directions in Annexure-A judgment has unilaterally granted renewal of the trade license to the contesting respondents therein and without any consideration and decision on the objections filed by the petitioner thereto.