SHYLAJA Vs. REVENUE DIVISIONAL OFFICER, PALA

JUDGEMENT

(1.) W.P.(C)No.1076 of 2019:- The petitioners have filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 3rd respondent not to grant licence to the 6th respondent to start a poultry farm in Survey No.274/19A in Ward No.1 in Vechoor Grama Panchayat, without following the procedure established by law and also a writ of mandamus commanding the 3rd respondent to consider and pass appropriate orders on Ext.P9 after affording an opportunity of hearing for all the petitioners within a time frame to be fixed by this Court.

(2.) On 14.1.2019, when this writ petition came up for admission, the learned Government Pleader took notice for respondents 1 and 5 and the learned Standing Counsel took notice for the 4th respondent. Urgent notice by speed post was ordered for rest of the respondents, returnable in two weeks.

(3.) On 26.3.2019 when this writ petition came up for consideration, this Court passed the following order;