MUNEER Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The captioned writ petitions are materially connected in respect of the issues cropped up on account of an akshaya centre conducted by one Divya James, who is the 4th respondent in W.P.(C) No. 19654 of 2022 and the petitioner in W.P.(C) No. 21087 of 2022.

(2.) In fact, on the basis of the directions issued by this Court in W.P.(C) No. 13286 of 2021 and W.P.(C) No. 29298 of 2018 on 10/2/2022 and 2/3/2022 respectively, the District Collector, Kannur has passed an order dtd. 31/5/2022, by which the order of transfer of akshaya centre by the Municipality, which was originally allotted to Smt. Anusha Joseph, to one Divya Joseph was cancelled by the District Collector.

(3.) W.P.(C) No. 19654 of 2022 is filed by the former Chairman of Health Standing Committee and also a ward member of Sreekandapuram Municipality to implement the said order. W.P.(C) No. 21087 of 2022 is filed by Smt. Divya James to quash the said order of the District Collector. Therefore, I heard them together and proposed to dispose of the writ petitions together.