KUNJUMON P A Vs. ASHAMANNOOR GRAMA PANCHAYAT

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned counsel appearing for the respondents.

(2.) PETITIONER has filed this writ petition challenging Ext.P3 order passed by the second respondent rejecting an application made by him for licence for a Steel furniture manufacturing Unit on the ground that the property where the Industrial Unit of the petitioner is situated, is a paddy land. The learned counsel for the petitioner submits that the building in the property was already constructed and that considering Ext.P5 issued by the Revenue Divisional Officer, the building was numbered and that the land lord is paying taxes due also. It is stated that it is in that building that the petitioner wanted to start his industrial Unit and made an application for licence which has now been rejected.

(3.) THEREFORE, I quash Ext.P3 order and direct that fresh orders on the licence application will be passed by the second respondent as expeditiously as possible at any rate, within four weeks of production of a copy of this judgment. Writ petition is disposed of as above.