MOLAMMA GHEVARGHESE Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The grievance of the petitioner in this writ petition is in respect of a poultry farm conducted by the 5th respondent, basically on the ground that the 5th respondent is not carrying on with the operations of the farm in accordance with the provisions of the Kerala Panchayat Raj (Issuance of License to Live Stock Farms) Rules, 2012.

(3.) Evidently, the subject issue raised in this writ petition is of the year 2017, and therefore, it can only be presumed that the challenge was on account of the license issued for the financial year 2017-2018.