K P DEVADASAN Vs. VENGAPPALLY GRAMA PANCHAYAT

JUDGEMENT

(1.) As per Ext.P3 order dated 7.2.2018 establishment license sought for by the petitioner under Section 233 of the Kerala Panchayath Raj Act is declined by the Panchayath stating the reason that, as per the decision of the panchayath committee dated 3.9.2016, the application submitted by the petitioner for construction of a building is rejected. As per the same order, it seems that, the application sought for by the petitioner is rejected stating that the number of quarries and crusher operated in the area is on the higher side and therefore, for the time being no license need be issued. Thus Ext.P3 order is challenged in this writ petition.

(2.) I have heard learned counsel for the petitioner and learned counsel appearing for respondents 1 and 2 and perused the pleadings and documents on record.

(3.) There is no scope for much discussion in the matter since learned counsel for the Panchayath submitted that, the decision was taken taking into account a decision of the committee on 9.2016, which is not in order, and therefore, the panchayath will re-consider the matter, if an opportunity is provided to the panchayath.