JOLLY GEORGE Vs. GEORGE ELIAS AND ASSOCIATES

JUDGEMENT

(1.) The captioned writ appeals are filed by the rival parties in W. P. (C) Nos. 10381 of 2020 and 17920 of 2020, challenging the common judgment of the learned Single Judge dtd. 18/3/2021.

(2.) Writ appeal Nos. 607 of 2021 and 756 of 2021 are filed by respondents 10 and 15 in W. P. (C) No. 17920 of 2020 and the 7th respondent in W. P. (C) No. 10381 of 2020 respectively, whereas writ appeal No. 741 of 2021 is filed by the petitioner in W. P. (C) No. 17920 of 2020.

(3.) W. P. (C) No. 17920 of 2020 leading to writ appeal No. 741 of 2021 was filed by the appellant / writ petitioner, seeking a declaration that no license or permission is required under the Kerala Panchayat Raj (Issue of License to Factories, Trades, Entrepreneurship activities and other services), Rules, 1996, or under the Kerala Panchayat Raj Act, 1994, for establishing / functioning the hot mix plant by the petitioner, as the petitioner has obtained Ext. P6 certificate under the Kerala Micro Small and Medium Enterprises Facilitation Act, 2019, and for a further writ of mandamus or appropriate writ or order commanding the Kalloorkad Grama Panchayat and the President of the Kalloorkad Grama Panchayat, respondent Nos. 3 and 4, not to interfere with the functioning / establishing of hot mix plant by the appellant in his property, whereas W. P. (C) No. 10381 of 2021 was filed by the very same writ petitioner, challenging Ext. P11 minutes of the Grama Panchayat dtd. 12/5/2020, whereby the Grama Panchayat has decided not to grant permission to establish the hot mix plant to the petitioner.