K.T.Sankaran vs Aloor Grama Panchayat
2022 Latest Caselaw 8319 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT

                       THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

                 FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944

                                 WP(C) NO. 15405 OF 2016


PETITIONER:

               K.T.SANKARAN, S/O.THUNDU, KADAVATHPARAMBIL,KATTILAPOORAM,THRISSUR
               (LICENSEE OF T.S.NO.96/2016-17)

               BY ADVS.SRI.M.C.JOHN
               SRI.ACHAMMA KURIEN


RESPONDENTS:

      1        ALOOR GRAMA PANCHAYAT
               REPRESENTED BY SECRETARY, ALOOR GRAMA PANCHAYAT, KALLETTUMKARA
               P.O.,THRISSUR DISTRICT,PIN-680 683.

      2        THE DEPUTY COMMISSIONER OF EXCISE,THRISSUR EXCISE DIVISION,
               THRISSUR-680 001.

      3        THE CIRCLE INSPECTOF OF POLICE, KODAKARA,THRISSUR DISTRICT, PIN-680 684.

               BY ADVS.SMT.ACHU SUBHA ABRAHAM
               SMT.ANN MALU ALBI
               SMT.K.R.MONISHA
               SRI.PHILIP T.VARGHESE R1
               SMT.K.M.SUNU
               SRI.THOMAS T.VARGHESE
               R2 AND 3 - SRI.K.P.HARISH, SENIOR GOVERNMENT PLEADER


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 01.07.2022, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15405 OF 2016
                                         :: 2 ::



                                     JUDGMENT

Dated this the 1st day of July 2022

This writ petition is filed seeking for the following reliefs:

(i) call for the records leading up to Ext.P2 and issue a writ of certiorari quashing Ext.P2.

(ii) declare that the petitioner is entitled to conduct T.S.No.96/16-17 as before on the strength of Ext.P1 licence and no separate D&O licence under the Panchayat Raj Act from the 1st respondent is necessary as declared in the decision reported in Ext.P3.

(iii) issue an appropriate writ, order or direction directing respondents 1 and 3 not to interfere in any manner with the functioning of T.S.No.96/16-17 Aloor - Gate toddy shop in implementation of Ext.P2.

(iv) restrain the first and third respondents from implementing Ext.P2 stop memo which is ex-facie illegal.

2. Today when the matter is taken up for consideration, learned

counsel for the petitioner Sri.M.C.John submitted that the petitioner is not

pressing the writ petition.

Recording the submission of the learned counsel for the petitioner,

this writ petition is dismissed as not pressed.

SD/-

SHAJI P. CHALY JUDGE jes