OMANA SAMUEL Vs. THOTTAPUZHASSERY GRAMA PANCHAYAT

JUDGEMENT

(1.) In this Writ Petition, the landlord has a grievance that the 3rd respondent, his tenant, illegally sublet the shop room to the 4th respondent, an unauthorised occupier, who in turn has been carrying on the business without any proper licence from the first respondent Grama Panchayath. To narrow down the scope of the dispute, I may observe that the singular contention of the petitioner is that the 4th respondent without any licence from the first respondent Grama Panchayath has been carrying on business in Tupperware, Embroidery and Finance, illegally.

(2.) Briefly stated, the petitioner is the owner of shop room bearing No. 199 in ward No. 6 of the first respondent Grama Panchayath. He is said to have let out the said shop room in 1986 to the 3rd respondent for his business purposes; later, in course of time, without the petitioner's knowledge, not to speak of his express permission, the 3rd respondent allegedly sub-let the shop room to the 4th respondent, who has since then allegedly been carrying on the business illegally without valid licence from the respondent Grama Panchayath. The nature of the business is said to be dealing in Tupperware, Embroidery and finance.

(3.) Apart from initiating steps for eviction before a competent Civil Court, the petitioner has also submitted Exts.P2 and P3 representations to the respondent Grama Panchayath urging them to take necessary action against the 4th respondent's carrying on business without a valid licence. Ventilating his grievance that so far the respondent Grama Panchayath has not initiated any appropriate steps against the 4th respondent in the face of the petitioners Exts.P2 and P3 representations, he has filed the present Writ Petition.