VISHNU A.V. Vs. MANALUR GRAMA PANCHAYATH

JUDGEMENT

(1.) The petitioners, who are residents within close proximity of Kandassankadavu Market in Thrissur, are before this Court seeking to declare that respondents 1 and 3 cannot permit the vending of fish, meat and livestock in the Kandassankadavu Market owned by the 4th respondent without obtaining licence to conduct Private Market. The petitioners seek to direct the 1st respondent to take effective and appropriate action on the basis of Ext.P4 and Exts.P1 to P3 judgments and prevent illegal vending of fish and meat and slaughtering of animals and birds within the Kandassankadavu Market.

(2.) The petitioners state that the Kandassankadavu Market is situated in 1 Acre and 69 Cents of land with about 212 shop rooms, owned by the 4th respondent-St. Mary's Forane Church. The 4th respondent has let shop rooms for illegal Fish/Meat vending and slaughtering, which is done without requisite licences. The petitioners allege that the entire market is run by the 4th respondent without obtaining any licence from the authorities.

(3.) The petitioners contend that the Market lacks requisite facilities and infrastructure for vending fish or meat. Recognised standards of hygiene are not maintained in the Market. By permitting the illegal and unauthorised market, respondents 1 to 3 are putting the life and health of local residents to grave risk. The meat market is functioning in odd hours. Animal blood and dung are flowing out to nearby areas. Offal, skin, horn, entrails and other wastes are left exposed. Dogs of wild nature and crows in large numbers are attracted to the market. Water sources are being contaminated.