A.B.Baiju vs The Land Revenue Commissioner
2022 Latest Caselaw 668 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         FRIDAY, THE 14TH DAY OF JANUARY 2022 / 24TH POUSHA, 1943
                          WP(C) NO. 1279 OF 2022
PETITIONER:

              A.B.BAIJU
              AGED 38 YEARS
              S/O. A.R.BABU, ARAKKAL HOUSE, PATTANAM,
              VADAKKEKARA, NORTH PARAVUR
              BY ADVS.
              K.R.VINOD
              M.S.LETHA
RESPONDENTS:

     1        THE LAND REVENUE COMMISSIONER
              PUBLIC OFFICE COMPLEX, PUBLIC OFFICE BUILDING,
              MUSEUM ROAD, OPPOSITE ZOO, VIKAS BHAVAN P.O.,
              THIRUVANANTHAPURAM,PIN-695 033
     2        THE DISTRICT COLLECTOR,
              ERNAKULAM DISTRICT, CIVIL STATION,
              KAKKANAD, KOCHI-682030
     3        THE ADDITIONAL DISTRICT MAGISTRATE,
              ERNAKULAM , CIVIL STATION, KAKKANAD,
              KOCHI-682030
              SMT.PRINCY XAVIER-SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 1279 OF 2022

                                         2




                                  JUDGMENT

Dated this the 14th day of January, 2022

This writ petition is filed seeking the following prayer:

"(i) To issue a writ of mandamus directing the 1st respondent to consider and pass orders on Ext.P7 stay petition filed along with Ext.P6 Appeal Memorandum within a time frame, after providing an opportunity of hearing to the petitioner."

2. Heard the learned counsel for the petitioner and the learned

Government Pleader.

3. It is submitted by the learned counsel for the petitioner that alleging

involvement of the petitioner in a criminal case, the petitioner's license

has been cancelled. The petitioner has submitted Ext.P6 appeal and Ext.P7

stay petition before the 1st respondent and seeks a consideration thereof.

4. Having heard the learned Government Pleader also, there will be a

direction to the 1st respondent to take up Ext.P7 stay petition and to

consider and pass orders on the same within a week from the date of

receipt of a copy of this judgment. WP(C) NO. 1279 OF 2022

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 1279 OF 2022

APPENDIX OF WP(C) 1279/2022

PETITIONER'S EXHIBITS:

Exhibit P1 THE COPY OF THE EXPLOSIVE LICENSE NO.1/2019/LE-1, ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT HEREIN DATED 07.03.2019 Exhibit P2 THE COPY OF THE EXPLOSIVE LICENSE NO.LE-

5/03/2011, ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT HEREIN DATED 03.02.2011 Exhibit P3 THE COPY OF THE EXPLOSIVE LICENSE NO.4/24/2006/LE-5, ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT HEREIN DATED 02.04.2011 Exhibit P4 THE COPY OF THE JUDGMENT IN WPC NO.9959/2016 DATED 16.03.2016 Exhibit P5 THE COPY OF THE ORDER DATED 12.12.2021 OF THE 3RD RESPONDENT Exhibit P6 THE COPY OF MEMORANDUM OF APPEAL FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT Exhibit P7 THE COPY OF STAY PETITION FILED BY THE PETITIONER RESPONDENTS' EXHIBITS: NIL