KIZHAKKAMBALAM PACHAKKARI KARSHAKA SANGHAM Vs. STATE OF KERALA

JUDGEMENT

(1.) The 1st petitioner is a Karshaka Sangham and petitioners 2 to 4 are conducting business in the Shopping Complex of the 4th respondent-Grama Panchayat. The petitioners are aggrieved by the move to evict the petitioners from the Shopping Complex.

(2.) The petitioners state that the 4th respondentGrama Panchayat owns a Shopping Complex consisting of three buildings. Petitioners 2 to 4 are occupying different shop rooms in the Shopping Complex and are paying rent promptly. The Panchayat authorities issued notice disclosing their decision not to renew lease agreements. The petitioners were also issued with notices. The petitioners submitted their objection.

(3.) The petitioners state that the Panchayat issued Ext.P7 order dtd. 28/12/2021 requiring to vacate shop premises. The petitioners were not heard before issuance of Ext.P7. The petitioners hence filed W.P.(C) No.6567 of 2022. This Court, as per Ext.P8 judgment, directed the petitioners to file appeal before the District Collector. The petitioners state that the District Collector suggested to provide a suitable place to the petitioners, till a new Shopping Complex is constructed.