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Judgment
3 paragraphs · 151 wordsThis writ petition is filed by the petitioner citing himself as the Chairman of the action council formed against the forthcoming foreign liquor outlet in the building of one Mr.Balan, in Ward No.10 of Puliyoor Gramapanchayath and in order to prohibit the functioning of the same, Ext.P1 mass representation was submitted before the second respondent. It is thus seeking appropriate directions that this writ petition is filed.
Heard the learned counsel for the petitioner, learned Government Pleader as well as learned Standing counsel appearing for the 3rd respondent.
Learned Standing Counsel submitted that as of now as per the instructions received, there is not even a proposal for starting an outlet in Ward No.10 of Puliyoor Gramapanchayath. Therefore, recording the said submission, this writ petition is closed. However, the same will not stand in the way of the 3rd respondent Corporation to function any shop in accordance with law.