Sabira Ibrahim vs The Corporation Of Kochi
2021 Latest Caselaw 7635 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA, 1942

                  WP(C).No.5113 OF 2021(L)


PETITIONER/S:

     1      SABIRA IBRAHIM,
            AGED 41 YEARS, W/O. IBRAHIM,
            PANTHALAM KANDI HOUSE,
            KARANDODE P.O, KUTTIADI,
            KOZHIKODE-673 508

     2      THASNI V.,
            AGED 34 YEARS, W/O. JABEEL,
            254 (14/262) VALLOTH 7,
            KUNNOTHPARAMB PANCHAYATH,
            KANNUR-670 692

     3      RABIYA,
            AGED 62 YEARS, W/O. V. AHAMMED,
            254(14/262) VALLOTH 7,
            KUNNOTHPARAMB PANCHAYATH,
            KANNUR-670 692

            BY ADVS.
            SRI.K.R.VINOD
            SMT.M.S.LETHA
            SMT.RESHMA K.
            SHRI.MOHAMMED RAZALI K.A

RESPONDENT/S:

     1      THE CORPORATION OF KOCHI,
            REP. BY ITS SECRETARY,
            PARK AVENUE ROAD,
            P.B. NO. 1016,
            KOCHI-682 011.
 WP(C).No.5113 OF 2021
                               2

      2      THE SECRETARY,
             CORPORATION OF KOCHI,
             PARK AVENUE ROAD,
             P.B. NO. 1016,
             KOCHI 682 011.

      3      SUHAIB V,
             AGED 37 YEARS,
             S/O. V. AHAMED, XL/510 A,
             S.R.V.H. SCHOOL ROAD,
             ERNAKULAM 682 011.

             R1-2 BY SHRI.K.JANARDHANA SHENOY, STANDING COUNSEL,
             KOCHI MUNICIPAL CORPORATION

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.5113 OF 2021
                                        3




                         W.P.(C)No.5113 of 2021
                  -----------------------------------------------


                               JUDGMENT

It is stated that the petitioners were running a hotel in

partnership with the third respondent under the name and style

Ceylon Bake House, on the strength of the licence issued by the first

respondent Corporation. The licence is due to expire on 31.03.2021.

It is alleged by the petitioners that the third respondent has preferred

an application before the Corporation for renewal of the licence and

steps are being taken by the Corporation to renew of the licence in the

name of the third respondent. The limited prayer made by the

petitioners, in the circumstances, is for a direction to the competent

authority of the Corporation to afford the petitioners an opportunity of

hearing before any decision is taken on the application stated to have

been preferred by the third respondent for renewal of the licence.

2. Heard the learned counsel for the petitioners as also

the learned Standing Counsel for the Corporation.

Having regard to the facts and circumstances of the case, I

deem it appropriate to dispose of the writ petition directing the

competent authority of the first respondent to afford the petitioners an

opportunity of hearing before a decision is taken on the application, if WP(C).No.5113 OF 2021

any, preferred by the third respondent for renewal of the licence.

Ordered accordingly.

Sd/-

P.B.SURESH KUMAR, JUDGE

rkj WP(C).No.5113 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE COPY OF THE DEED OF PARTNERSHIP OF THE SAID PARTNERSHIP FIRM CONSTITUTED ON 28.08.2012.

EXHIBIT P2 THE COPY OF THE REPRESENTATION ISSUED BY THE PETITIONERS, DATED 19.02.2021.

EXHIBIT P3 THE COPY OF THE ACKNOWLEDGEMENT ISSUED BY THE 1ST RESPONDENT DATED 19.02.2021.