Bini Umesh vs The Deputy Commissioner
2021 Latest Caselaw 11828 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

                         WP(C).No.8602 OF 2021(A)


PETITIONER:

               BINI UMESH,
               AGED 42 YEARS,
               W/O.UMESH BABU,
               RESIDING AT THAYYIL VEEDU, EAST KODALI, THRISSUR,
               KERALA-680 699,
               SOLE PROPRIETOR OF MADHAVAM FINANCIAL ENTERPRISES.

               BY ADVS.
               SRI.ASWIN GOPAKUMAR
               SRI.ANWIN GOPAKUMAR
               SRI.KANDAMPULLY VIKRAM
               SRI.NIRANJAN SUDHIR

RESPONDENTS:

               THE   DEPUTY COMMISSIONER,
               THE   OFFICE OF THE DEPUTY COMMISSIONER,
               THE   GOODS AND SERVICES TAX DEPARTMENT, IRINJALAKKUDA-
               680   125.

               BY ADV. SMT.VINITHA.B, GOVERNMENT PLEADER

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION             ON
09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8602 of 2021(A)
                                         2



                               JUDGMENT

Petitioner is aggrieved by Ext.P4

order by which her licence granted under the

Kerala Money Lenders Act has been cancelled.

2. The learned Government Pleader points

out that there is an effective appellate

remedy under Section 16(b) of Kerala Money

Lenders Act, 1958.

3. Therefore petitioner would be free to

approach the appellate authority as provided

in Section 16(b) in accordance with law.

Petitioner would also be free to seek interim

orders from the appellate authority.

Leaving open the remedy available to

petitioner before the appellate authority, the

writ petition is disposed of.

Sd/-

P.V.ASHA JUDGE ww WP(C).No.8602 of 2021(A)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPIES OF THE AFFIDAVIT AND ACCOMPANYING PAYMENTS UNDER THE KERALA MONEY LENDERS ACT, 1958 SUBMITTED BY THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE NOTICE DATED 05.02.2021, UNDER SECTION 14 READ WITH SECTION 4 (3) OF THE KERALA MONEY LENDERS ACT, 1958 BEARING REFERENCE NUMBER 320803377971/2021/KML.

EXHIBIT P3 TRUE COPY OF THE LETTER IN REPLY BY THE PETITIONER DATED 15.02.2021.

EXHIBIT P4 TRUE COPY OF THE ORDER IN ORIGINAL IN 320803377971/2021/KML DATED 22.03.2021.