V.K.Rajeev vs The Additional District ...
2021 Latest Caselaw 1078 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    TUESDAY, THE 12TH DAY OF JANUARY 2021 / 22TH POUSHA, 1942

                      WP(C).No.26525 OF 2020(M)


PETITIONER:

               V.K.RAJEEV,
               AGED 50 YEARS,
               SON OF KUNJUKUNJU, VEETTOOR HOUSE,
               KUDAVECHOOR P.O., KOTTAYAM-686 144.

               BY ADV. SRI.P.B.SAHASRANAMAN

RESPONDENTS:

      1        THE ADDITIONAL DISTRICT MAGISTRATE
               COLLECTORATE, KOTTAYAM-686 144.

      2        THE LAND REVENUE COMMISSIONER,
               PUBLIC OFFICE BUILDINGS, MUSEUM BUILDINGS,
               MUSEUM JUNCTION, THIRUVANANTHAPURAM-695 033.

               BY ADV. SMT.PRINCY XAVIER, GOVERNMENT PLEADER
                       SRI.T.S.HARIKUMAR, SC

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION          ON
12.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.26525 OF 2020(M)

                                    2



                              JUDGMENT

The grievance of the petitioner is that

even after the 2nd respondent had remitted his

application for licence for fresh consideration

as per Ext.P3 order issued on 28.05.2020, orders

are not passed so far on the said application for

renewal of licence.

2. The learned counsel for the petitioner

points out that in Ext.P3 order, the 2nd

respondent had directed the 1st respondent to pass

orders on the basis of an independent assessment

of the factual issues without relying on the

police report alone.

3. Even though the 1st respondent has filed

a statement, it is seen that orders are not

passed even after the expiry of more than seven

months.

Therefore the 1st respondent is directed

to pass orders within a period of two months,

after affording an opportunity of hearing to the WP(C).No.26525 OF 2020(M)

petitioner, in accordance with law taking note of

the directions in Ext.P3. The hearing can be held

through electronic mode. Sd/-

P.V.ASHA JUDGE ww WP(C).No.26525 OF 2020(M)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE PHOTOSTAT COPY OF THE ORDER OF THE 1ST RESPONDENT, DATED 31.05.2019.

EXHIBIT P2 TRUE PHOTOSTAT COPY OF THE JUDGMENT IN W.P.

(C) NO.16475 OF 2019 DATED 30.07.2019.

EXHIBIT P3 TRUE PHOTOSTAT COPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT NO.LR(A) 2-30280/2019, DATED 28.05.2020.

EXHIBIT P4 TRUE PHOTOSTAT COPY OF THE APPLICATION MADE BY THE PETITIONER FOR RENEWAL DATED 30.06.2020 SUBMITTED ON 01.07.2020.

EXHIBIT P5 TRUE PHOTOSTAT COPY OF THE REPRESENTATION MADE BY THIS PETITIONER BEFORE THE 1ST RESPONDENT DATED 11.11.2020.