BINUKUMAR P. Vs. VENGANOOR GRAMA PANCHAYATH AND ORS.

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Standing Counsel for respondents 1 and 2 and additional sixth respondent, as well as the learned counsel for respondents 3 to 5, apart from perusing the record. Since the issue lies in a narrow compass, this Court proposes to dispose of the writ petition at the admission stage itself.

(2.) Briefly stated, the petitioner has started a small pig farm in thirty cents of property jointly owned by him and his wife, within the jurisdiction of the first respondent Grama Panchayat. The petitioner is said to have obtained necessary licence from the additional sixth respondent, the Pollution Control Board, through Exhibit P2, but it was subsequently cancelled by the said respondent. When the cancellation was assailed, through Exhibit P7 the appellate authority stayed the order of cancellation. At any rate, while the appeal was pending, the very No Objection Certificate (NOC) granted by the additional sixth respondent expired.

(3.) It is the case of the petitioner that presently an application for renewal of licence is pending with the additional sixth respondent. In so far as the licence from the respondent Grama Panchayat is concerned, initially, when the second respondent rejected the petitioner's application, he filed a statutory appeal before the Executive Committee, which in turn, issued Exhibit P3 order confirming the rejection of the second respondent. Under those circumstances, the petitioner further carried the matter in revision before the Tribunal for Local Self Government Institutions, Thiruvananthapuram, which passed Exhibit P8 order affirming the order of rejection. Eventually, assailing Exhibit P8 order, the petitioner has filed the present writ petition.