T BASHEER Vs. NENMENI GRAMA PANCHAYAT

JUDGEMENT

(1.) The identical petitioner has filed the above three writ petitions with different prayers. W.P.(C)No.9413/2015 is filed against Ext.P1 produced therein, which revoked the numbering of the building, in which the petitioner had intended to carry on a slaughtering house. The reason for such revocation was the land being a paddy land as defined under the Kerala Conservation of Paddy Land and Wet Land Act, 2008 (for brevity ' the Paddy Land Act').

(2.) W.P.(C) No.21908 of 2015 was filed, when the application for slaughtering house made under the Kerala Panchayat Raj (Slaughter Houses and Meat Stalls) Rules, 1996 (for brevity 'the Slaughter Houses Rules); was not being considered. W.P.(C) No.314 of 2016 was filed again for reason of the non-consideration of an application for butchers licence under Rule 6 of the Slaughter Houses Rules. W.P.(C) No.21908 of 2015 is referred to with the documents produced therein.

(3.) The petitioner with the intention of carrying on a slaughter house in 1.17 Ares of property situated in ReSy.No.45/1A, 46 and 49 of 1A of Nenmeni Village, filed Ext.P1 application under the Slaughter Houses Rules. The petitioner obtained Ext.P2 consent to operate from the Kerala State Pollution Control Board (PCB), Ext.P3 NOC from the Fire and Rescue Services as also Ext.P4 fitness certificate from the Health Officer. It was in the meanwhile that Ext.P10 order dated 04.03.2015 was issued revoking the numbering for reason of the petitioners land being a paddy land as defined under the Paddy Land Act.