C. VIJAYAN Vs. VALANCHERRY MUNICIPALITY, REPRESENTED BY SECRETARY, VALANCHERRY P.O., MALAPPURAM DISTRICT

JUDGEMENT

(1.) As the issue involved in both these writ petitions is the same, they are taken up together for consideration, and disposed by this common judgment.

(2.) W.P.(C).No.10267/2017 was preferred by the petitioner challenging Ext.P7 notice, that had been issued in respect of buildings, bearing Nos.51 to 87 in ward No.XVI of the Valancherry Panchayath. In the notice served on the petitioner, it was indicated that, the said buildings which were functioning as beer and wine parlour lodges, could not continue as such in the absence of any license from the respondent Municipality. Thereafter, and in continuation of Ext.P7 notice, Ext.P10 stop memo was also issued to the petitioner in connection with the activities carried on in the aforesaid buildings. Exts.P7 and P10 were impugned in W.P. (C).No.10267/2017. During the pendency of the said writ petition before this Court, the petitioner was also served with Ext.P12 order, which finalised the proceedings pursuant to Ext.P10 stop memo, and found that the petitioner could not carry on operations in said buildings, in the absence of a valid license obtained from the respondent Municipality. In W.P.(C). No.11298/2017, the said order (produced as Ext.P12) is impugned.

(3.) I have heard the learned counsel for the petitioner in both the writ petitions. In the nature of the order, that I propose to pass, I do not deem it necessary to hear the respondents.