ANEESH N.S. Vs. PREM

JUDGEMENT

(1.) One Mr. Binukumar, the petitioner in WP (C) No. 35098/2014 (referred to as 'the writ petitioner), established a Pig - farm without a valid licence, nine years ago. When he applied for the licence, it was rejected by the Secretary of the Grama Panchayat; later, on appeal, it was confirmed by the Executive Committee of the Grama Panchayat.

(2.) When the writ petitioner took the matter in revision before the Tribunal for Local Self Government Institutions, Thiruvananthapuram ('the Tribunal'), the petitioner in the present Contempt Case got himself impleaded as a respondent. Eventually, the learned Tribunal dismissed the revision through an order dated 08/12/2014.

(3.) As can be seen from the record, the writ petitioner filed WP (C) No. 35098/2014, out of which the present Contempt Case has arisen. This Court dismissed the writ petition with the following observation: