SHAJAHAN Vs. SECRETARY CHITHARA GRAMA PANCHAYATH

JUDGEMENT

(1.) These three matters are being decided together, since the constitutive issues are common in them.

(2.) These cases have been filed by the same petitioners, namely, Sri.Shajahan and others, alleging that a person by name Sri.Fathahudeen, who has been arrayed as a party respondent in all these cases, is conducting two meat stalls within the territories of the Chithara Grama Panchayat and Pangode Grama Panchayat, illegally.

(3.) The complaint of the petitioners is that Sri.Fathahudeen has made false declarations before all the Authorities and has even attempted to abuse the processes of law, by asserting that he has a deemed license under Section 236(3) of the Kerala Panchayat Raj Act, but that he virtually concedes in the pleadings available in these cases that such assertion is untenable. The petitioners, therefore, submit that continuation of the meat stalls by Sri.Fathahudeen is illegal but that unfortunately, through the impugned orders in these cases, he has been allowed to do such activity.