JOHNY ROY Vs. HARI SHARMA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner.

(2.) THIS contempt case is filed alleging contempt of the judgment of this Court dated 12/08/2013 in W.A.Nos.250 & 1200 of 2012. This Court, by the above judgment, directed consideration of the application of the petitioner as per the procedure prescribed under Section 233 of the Kerala Panchayat Raj Act and Rule 12 of the Kerala Panchayat Raj (Issue of License to Dangerous and Offensive Trades and Factories) Rules without reference to Ext.P8 resolution. The applicant was communicated the decision dated 15/10/2013 by the Secretary of the Panchayath informing that petitioner's application for licence to conduct granite quarry in Sy.No.296/4 has been rejected by the Grama Panchayath Committee in its meeting convened on 15/10/2013. Learned counsel for the petitioner submits that no process was followed by the Panchayat in rejecting the application and the order passed by the Court has been violated. He submits that by lapse of time all the quarries were stopped and there was no reason for rejecting the application of the petitioner.