Vighnesh vs The State Of Kerala
2022 Latest Caselaw 8336 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.20206 OF 2016


PETITIONER:

               VIGHNESH, AGED 23, S/O SATHYANARAYANAN, PEEDIKAPARAMBIL HOUSE,
               PULLUT P O, KODUNGALLUR, THRISSUR DISTRICT.

               BY ADVS.SREEKUMAR G. CHELUR



RESPONDENTS:

      1        THE STATE OF KERALA, REP. BY THE SECRETARY TO THE GOVERNMENT, LOCAL
               SELF GOVERNMENT DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPRUAM 695 001.

      2        THE IRINJALAKUDA MUNICIPALITY, REP. BY ITS SECRETARY, IRINJALAKUDA P O,
               THRISSUR DISTRICT 680 121.

               BY ADV SRI.K.P.HARISH, SR.G.P.
               SMT.S.AMBILY, R2




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 01.07.2022, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.20206 of 2016                    :: 2 ::




                                     JUDGMENT

Dated this the 1st day of July 2022

This writ petition is filed by the petitioner seeking the following

relief:

i) issue a writ of mandamus or any other appropriate writ, order or direction commanding the 2nd respondent, to consider the application of the petitioner Ext.P6 and to permit the change in the license, to that of the petitioner, without delay, in the interest of justice.

2. The writ petition was pending before this court from

13.6.2016 without securing any orders. However, today when the

matter is taken up, Adv.Afeef representing the counsel for the

petitioner Adv.G.Sreekumar (Chelur) submitted that the writ

petition may be disposed of leaving open the liberty to petitioner to

file a fresh application seeking change in the license for running the

business before the second respondent - Secretary of the

Municipality.

Therefore, the writ petition is disposed of recording the above

submission.

SD/-

                                                        SHAJI P. CHALY
                                                             JUDGE
jes
 W.P.(C)No.20206 of 2016              :: 3 ::




                              APPENDIX

PETITIONER'S EXHIBITS:

EXT.P1: A TRUE COPY OF THE REGISTERED WILL DATED 18.3.91.

EXT.P2: A TRUE COPY OF THE INTIMATION OF THE SECOND RESPONDENT DATED 21.4.2015.

EXT.P3: TRUE COPY OF THE RECEIPTS DATED 13.5.2016.

EXT.P4: A TRUE COPY OF THE LICENSE IN THE NAME OF ONE CHINDU SALIM DATED 25.5.2016.

EXT.P5: A TRUE COPY OF THE RENT DEED DATED 1.6.2016.

EXT.P6: A TRUE COPY OF THE APPLICATION OF THE PETITIONER WITH ANNEXURES DATED 1.6.2016.

// TRUE COPY //

P.S. TO JUDGE