SALIM M.A. AND LATHEEF RAWTHER Vs. STATE OF KERALA, REPRESENTED BY ITS PRINCIPAL SECRETARY LOCAL SELF GOVERNMENT DEPARTMENT

JUDGEMENT

(1.) THE petitioners are the successful bidders at the Beef Stall Auction conducted by the Kottayam Municipality for the financial year 2013 -14. On the strength of the license issued thereafter, the petitioners are conducting slaughtering and selling (vending) of meat. The grievance of the petitioners in this writ petition is regarding the non -feasance on the part of the second respondent on Exts.P2 and P3 representations carrying the requests to take appropriate action against unauthorized slaughtering and selling of meat within the limits of the Panchayat. It is the alleged inaction on the part of the respondents that constrained the petitioners to file this writ petition with the following prayers: -

(2.) IN the context of the claims and contentions of the petitioners it is relevant to refer to the pleadings taken by them in paragraph 4 of the writ petition. The relevant portion of the said paragraph carrying the allegations reads thus: -