AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
14 paragraphs · 249 wordsÂ
N.Nagaresh, J
The petitioner states that he is the successful bidder in the public auction conducted on 25.02.2021 by the 1st respondent-Panchayat for running
authorised butcher shop at Ambanattumukku. The case of the petitioner is that the 3rd respondent is continuing to run a butcher shop in
Ambanattumukku without any permission from the Panchayat and therefore the petitioner is not in a position to conduct his butcher business.
When this writ petition came up for hearing today, the learned Standing Counsel for the Panchayat submitted that the 3rd respondent has no
authority or permission to conduct a butcher shop in Ambanattumukku and also a stop memo has been issued to the 3rd respondent.
The counsel for the 3rd respondent would submit that he is not conducting any butcher shop in Ambanattumukku and therefore there is no reason to
pass any orders in this writ petition.
Heard learned counsel for the petitioner, learned Standing Counsel for respondents 1 and 2 and learned counsel appearing for the 3rd respondent.
In view of the submission made by the r3d respondent that he will not conduct any unauthorised butcher shop in
Ambanattumukku, this writ petition is disposed of recording the said submission and directing respondents 1 and 2 that if the 3rd respondent or any
other individual is running butcher shop in Ambanattumukku without requisite licences, prompt action shall be taken without any delay, enabling the
petitioner to enjoy the benefit of the public auction conducted on 25.02.2021.