V R AJITH Vs. T M ABOOBACKER

JUDGEMENT

(1.) HEARD the counsel for the petitioner, senior counsel for the first respondent, Government Pleader for respondents 2 and 3, standing counsel for the 4th respondent and the learned counsel appearing for the 5th respondent.

(2.) THE controversy in this writ petition pertains to the continued functioning of a crusher unit by name Padma Metals, which was initially owned by late Sri.A.P.Ranjan, who subsequently, constituted a partnership inducting the first respondent also as partner. It is seen that in respect of the unit the respondent Panchayath had granted Ext.P1 licence, in favour of the deceased, which was valid till 31.03.2012. As is seen from Ext.P4, Sri.A.P.Ranjan expired on 17.02.2012 and present the petitioner, whose step father is the deceased, claims that he has been assigned the rights of late Ranjan, which is disputed by the other respondents. It is also stated that to the exclusion of the petitioner, first respondent is applied for licence in respect of the crusher unit and that the said application is pending before the Panchayath. It is at that stage, this writ petition has been filed by the petitioner with a prayer that the Panchayath shall not grant licence in respect of the crusher unit to anybody other than the petitioner.