T.K.PRATHAPAN Vs. HEALTH INSPECTOR PHC CHITTATUKARA

JUDGEMENT

(1.) The above captioned writ petitions are materially connected in respect of a cattle farm conducted by the petitioners in W.P. (C)No.17302 of 2016. Therefore, I heard them together and propose to pass a common judgment.

(2.) The facts and documents in W.P.(C)No.17302 of 2017 are relied upon for the disposal of the writ petitions. According to the petitioners, they are maintaining cows in the two cow sheds constructed in the property belonging to the 4 th and 5th petitioners and the entire area is within a well-built single compound wall covering more than one acre of land lying contiguously belonging to 1st, 3rd , 4th and 5th petitioners. It is also the case of the petitioners that they are maintaining cows for the purpose of their livelihood and now the Panchayat has initiated action. It is an admitted fact that petitioners have submitted Ext.P5 appeal before the committee of the Grama Panchayat, which is pending consideration.

(3.) Today when the matter is taken up, learned Counsel for the petitioners submitted that the situation has changed and the petitioners have brought down the number of cows to seven and they are being maintained in two sheds and therefore, no manner of permit is required for the purpose of carrying on with the farming operations. However, these are all factual matters to be deciphered by a fact finding body looking into the files of the matter and if required after securing report from any authorities of the Panchayat.