P.V. DINESHAN Vs. CHERTHALA MUNICIPALITY AND OTHERS

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:-

(2.) Apparently, when the petitioner submitted application for renewal of the trade licence for the period 2016-17, the same was declined by the Secretary of the Panchayath stating that, the new owner of the building has objected to the renewal of the trade licence. This is the case put forth by the petitioner before this Court.

(3.) The Panchayath has filed a detailed counter affidavit justifying the stand adopted in view of the objection raised by the landlord. The third respondent has also filed a counter affidavit stating that, the property was purchased by the third respondent from the original owner, who has put the petitioner in possession of the building. It is also pointed out that, the original tenant has sublet the premises and the sublessee is enjoying the property. It is also submitted that, the third respondent has submitted a rent control petition also incorporating the ground of subletting and the same is pending consideration.