BINOY C.R. Vs. KOTTUVALLY GRAMA PANCHAYAT

JUDGEMENT

(1.) The petitioner, who claims to be running a business of stocking and reselling of soap/detergent chemicals, Laboratory & Lab cleaning equipments, bleaching chemicals etc., under the name and style 'M/s.Weenus Enterprises', has approached this Court seeking a direction to the 1 st respondent - Kottuvally Grama Panchayat to renew his Trade Licence, namley Ext.P1, which expired on 31/03/2019.

(2.) According to the petitioner, the only reason why the Panchayat is refusing to renew his licence is because there was an allegation that certain necessary pollution fighting mechanisms and requirements had not been properly complied with by him, but that he has now taken all necessary steps to do so. He says that, as is clear from Ext.P4, which is the letter earlier issued by the said Panchayat, certain aspects were pointed out to be complied with by him and that since he has now done so, there is no reason why the Panchayat should now refuse to renew Ext.P1 licence.

(3.) The learned Standing Counsel for the Pollution Control Board submits that it is true that the petitioner appears to have complied with some of the conditions imposed by them, but that there are certain further aspects which have still not been fully complied with. He says that, however, the consent to operate issued to him earlier has not been withdrawn and that if the petitioner complies with all the necessary conditions, then there would no objection for the Pollution Control Board in the Panchayat considering his application for renewal of the licence in terms of law.