SIVASANKARAN NAIR Vs. OTTUR GRAMA PANCHAYAT

JUDGEMENT

(1.) The petitioner has approached this Court impugning Ext.P9 communication issued by the 1st respondent Grama Panchayat asking him to rectify certain deficiencies, found in his Poultry Farm being operated, on the basis of a report obtained by the Panchayat from the 4th respondent - Medical Officer of Manambur Community Health Centre. The petitioner asserts that the allegations in Ext.P9 are incorrect and prays therefore, that the same be set aside.

(2.) When this matter was considered by me on 15.10.2019, I had directed the petitioner to appear before the 4th respondent on 17.10.2019 for hearing and I am told that the 4th respondent has now issued certain proceedings asking the petitioner to take remedial measures, based on which the Secretary has, in turn, addressed the petitioner to comply with the same. The petitioner says that he has complied with all the conditions now insisted by the 4th respondent Medical Officer and prays, therefore, that this writ petition be allowed.

(3.) The learned Standing Counsel appearing for Ottur Grama Panchayat submits that if the petitioner is able to convince its Secretary that he has complied with all the requirements and conditions suggested by the Medical Officer, then further action pursuant to Ext.P9 can be dropped; and if not, they will be constrained to take further action to close down the Poultry Farm. He, therefore, prays that this liberty be reserved to the Secretary of the 1st respondent Grama Panchayat and this writ petition be so ordered.